Smt. Pooja @ Sheeloo vs State Of U.P. And Another
2022 Latest Caselaw 3187 ALL

Citation : 2022 Latest Caselaw 3187 ALL
Judgement Date : 17 May, 2022

Allahabad High Court

Smt. Pooja @ Sheeloo vs State Of U.P. And Another on 17 May, 2022

Bench: Shamim Ahmed




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 1414 of 2016
 

 
Revisionist :- Smt. Pooja @ Sheeloo
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Deepak Kumar Srivastava
 
Counsel for Opposite Party :- G.A.,Gaurav Gupta
 

 
Hon'ble Shamim Ahmed,J.

Heard learned counsel for the revisionist and learned counsel for the opposite party no.2 and learned A.G.A. for the State.

This revision has been filed against the judgment and order dated 06.02.2016 passed by the Family Judge, District Shahjahanpur in Case No. 303 of 2014, under Section 125 Cr.P.C., Police Station Sadar Bazar, District Shahjahanpur (Smt. Pooja @ Sheeloo Vs. Chandra Prakash) for enhancement of the maintenance amount from Rs. 1200/- to Rs. 5000/-

Learned counsel for the revisionist submits the he does not want to press this revision and the same may be dismissed as not pressed.

Accordingly, this revision is dismissed as not pressed.

Order Date :- 17.5.2022

Arvind