Saklain vs State Of U.P. And 2 Others
2022 Latest Caselaw 18503 ALL

Citation : 2022 Latest Caselaw 18503 ALL
Judgement Date : 22 November, 2022

Allahabad High Court

Saklain vs State Of U.P. And 2 Others on 22 November, 2022

Bench: Sanjay Kumar Pachori




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 65
 

 
Case :- CRIMINAL REVISION No. - 3609 of 2022
 

 
Revisionist :- Saklain
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Revisionist :- Ram Kesh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Sri Ram Kesh, learned counsel for the revisionist and learned A.G.A. for the State are present.

The present criminal revision has been preferred by the husband of the second respondent, i.e., the appellant Saqlain against the judgment and order dated 3.6.2022 passed by Additional Principal Judge, Family Court, Court No.4, Jaunpur in Case No. 1843 of 2020 (Sahzadi & another Vs. Saqlain) by which application under Section 125 Cr.P.C. was allowed with direction to pay monthly maintenance of Rs. 3,500/- to second respondent and Rs. 2,000/- to third respondent.

After some argument, learned counsel for the revisionist submits that he does not want to press the present criminal revision and prayed that same be dismissed as not pressed.

Accordingly, the present criminal revision is dismissed as not pressed.

Order Date :- 22.11.2022

CS/-