Smt. Vandana Tomar And 2 Others vs State Of U.P. And 2 Others
2022 Latest Caselaw 3180 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 3575 of 2015
 
Revisionist :- Smt. Vandana Tomar And 2 Others
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Revisionist :- Manoj Kumar
 
Counsel for Opposite Party :- Govt.Advocate,Arimardan Yadav,Jadu Nandan Yadav
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

None has appeared on behalf of the revisionists.

Sri Sanjay Singh, learned A.G.A. for the State is present.

This revision has been filed against the order dated 08.07.2015 passed by Principal Judge, Family Court, Farukkhabad in Case No. 345/12/14 Smt. Vandana Versus Ramkishore under Section 125 Cr.P.C. partly allowing the case by granting maintenance to the tune of Rs. 1500/- per month only to the minor daughter-revisionist no. 3 from the date of order. No order either granting or rejecting the maintenance has been passed in respect of the rest revisionist.

Learned A.G.A. submits that there appears no illegality or infirmity in the impugned judgment and order passed by the court below, therefore, the present revision may be dismissed.

After having gone through the judgment and order passed by the court below and also perusal of the record and the arguments advanced by learned A.G.A., this Court comes to the conclusion that the same need no interference as there is no illegality or infirmity in the judgment and order under challenge, therefore, the present revision is liable to be dismissed.

Accordingly, the present revision is dismissed.

Let a copy of this order be sent to the concerned District and Sessions Judge for its onwards transmission to the concerned Magistrate for compliance who will proceed further in the matter.

The file is consigned to record.

Let the lower Court record, if any, be returned back to the concerned Court.

Order Date :- 17.5.2022

Arvind