Smt. Meena Yadav And Another vs State Of U.P. And Another
2022 Latest Caselaw 3207 ALL

Citation : 2022 Latest Caselaw 3207 ALL
Judgement Date : 17 May, 2022

Allahabad High Court

Smt. Meena Yadav And Another 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. - 4187 of 2015
 
Revisionist :- Smt. Meena Yadav And Another
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Kaushlesh Tripathi
 
Counsel for Opposite Party :- G.A.,Jitendra Kumar Singh
 

 
Hon'ble Shamim Ahmed,J.

List has been revised.

None has appeared on behalf of the revisionist to press this revision.

Heard Sri Sanjay Singh, learned A.G.A.-I for the State.

This revision has been filed against the judgment and order dated 6.8.2015 passed by the Principal Judge, Family Court, Jhansi in Petition No. 08/2011 under Section 127 Cr.P.C. (Smt. Meena Yadav and another Vs. Pushpendra Singh Yadav), Police Station Sipri Bazar District Jhansi, whereby the learned court below has rejected the application under Section 127 Cr.P.C. for enhancement of the maintenance of the 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.

I have gone through the judgment and order passed by the court below and also perused the record. I have also considered the arguments advanced by the learned A.G.A.. Further no one appeared on behalf of revisionist to assist the Court pointing out any illegality or infirmity in the judgment and order passed by the court below.

In view of the above, after having gone through the judgment and order under challenge, 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