Jai Bhuwan vs Tribhuwan Agarwal And Another
2022 Latest Caselaw 3838 ALL

Citation : 2022 Latest Caselaw 3838 ALL
Judgement Date : 23 May, 2022

Allahabad High Court

Jai Bhuwan vs Tribhuwan Agarwal And Another on 23 May, 2022

Bench: Umesh Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 82
 

 
Case :- CRIMINAL REVISION DEFECTIVE No. - 5 of 2001
 

 
Revisionist :- Jai Bhuwan
 
Opposite Party :- Tribhuwan Agarwal And Another
 
Counsel for Revisionist :- Pradeep Saxena
 

 
Hon'ble Umesh Kumar,J.

1. Called in revise. None appeared to press this revision and the delay condonation application. In the circumstances, I myself have perused the record.

2. This criminal revision under Section 397/401 Cr.P.C., has been filed against judgement and order dated 08.06.1999 passed by Judge, Family Court, Bareilly in Case No.610 of 1998 (Smt. Sushila Devi Tribhuwan Agrawal and others) under Section 125 Cr.P.C., awarding Rs.175/- per month in favour of opposite party no.2 from the date of application i.e. 14.07.1998. Being aggrieved, revisionist preferred present revision with delay.

3. This revision has been filed beyond time by 483 days.

4. Having gone through the record, I do not find any manifest error or otherwise illegality, procedural or otherwise, so as to justify interference in criminal revision.

5. Criminal revision as well as delay condonation application are dismissed.

6. Certify this judgment to the lower Court immediately.

Order Date :- 23.5.2022

MN/-