Smt. Rachchu Devi And Another vs State Of U.P. And Another
2022 Latest Caselaw 3196 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 93
 

 
Case :- CRIMINAL REVISION No. - 812 of 2016
 
Revisionist :- Smt. Rachchu Devi And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Santosh Kumar Mishra
 
Counsel for Opposite Party :- G.A.,Amit Kumar Singh,Bhanu Dutt Pandey
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

None has appeared on behalf of the revisionist.

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

This revision has been filed against the order dated 28.1.2016 by which Principal Judge Family Court Chitrakoot had directed opposite party no.2 to pay the maintenance of Rs. 1500/- per month to revisionist no.1 and Rs. 1000/- to revisionist no.2.

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