Ajay Mishra @ Ajay Kumar Mishra vs State Of U.P. And 2 Others
2022 Latest Caselaw 18787 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 80
 

 
Case :- CRIMINAL REVISION No. - 1340 of 2016
 

 
Revisionist :- Ajay Mishra @ Ajay Kumar Mishra
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Revisionist :- Rajesh Kumar Pal
 
Counsel for Opposite Party :- G.A.,Krishna Dutt Awasthi
 

 
Hon'ble Om Prakash Tripathi,J.

List revised. None present on behalf of the revisionist.

Learned counsel for the opposite party no. 2 is not present.

Learned A.G.A. is present.

This criminal revision has been preferred against the judgment and order dated 8.02.2016 passed by Additional Principal Judge, Family Judge, Kanpur Nagar in Case No.02/2008 (Smt. Reshu Mishra and another vs. Ajay Mishra) under Section 125 Cr.P.C., Police Station Govind Nagar, District Kanpur Nagar by which application for maintenance under Section 125 Cr.P.C. has been allowed.

Perused the impugned order by which, there appears no illegality or material irregularity or manifest error in the impugned order. Matter is 6 years old. It appears that due to efflux of time, revisionist has lost interest in the matter and do not want to pursue the matter further.

In view of the above, this criminal revision is accordingly, dismissed.

Inform court concerned.

Interim order, if any, stands vacated.

Order Date :- 24.11.2022

Monika