Yogesh Kumar Saxena vs State Of U.P. And 2 Others
2022 Latest Caselaw 16563 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 88
 

 
Case :- APPLICATION U/S 482 No. - 11175 of 2015
 

 
Applicant :- Yogesh Kumar Saxena
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Anuj Bajpai
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Syed Aftab Husain Rizvi,J.

Case is taken up in the revised call. No one appears for the applicant. Learned A.G.A. for the State is present.

Present application under Section 482 Cr.P.C. has been filed with the prayer to quash the order dated 04.03.2014 passed by Principal Judge, Family Court, Shahjahanpur in Misc. Case No. 108 of 2014 (Manju Saxena Versus Yogesh Saxena) under Sections 125(3) Cr.P.C., Police Station Tilhar, District Shahjahanpur as well as order dated 21.10.2011 passed by Civil Judge (Junior Division)/Judicial Magistrate, Tilhar, Shahjahanpur in Case No.769 of2011 (Manju Saxena and another Versus Yogesh Kumar Saxena).

By the impugned order, learned trial court has awarded monthly maintenance of Rs.1,000/- and Rs.500/- each to opposite party nos. 2 and 3.

It appears that matter is matrimonial in nature and there is probability that due to lapse of time, the matter has become infructuous.

Accordingly, this application under Section 482 Cr.P.C. is dismissed as having become infructuous.

Interim order, if any stands vacated.

Certify this judgment to the lower Court immediately.

Order Date :- 10.11.2022

MN/-