Smt. Mahrun Nisha And Another vs State Of U.P. And Others
2022 Latest Caselaw 12625 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- CRIMINAL REVISION No. - 2561 of 2005
 

 
Revisionist :- Smt. Mahrun Nisha And Another
 
Opposite Party :- State of U.P. and Others
 
Counsel for Revisionist :- Zafeer Ahmad,Faheem Ahmad
 
Counsel for Opposite Party :- Govt. Advocate,V.K. Gupta
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. None appeared to press this revision even in revised call. In the circumstances, I myself have perused the record.

2. This criminal revision under Section 397/401 Cr.P.C. has been filed aggrieved by order and judgment dated 10.03.2005 passed by Pradhan Nyayadhish/Upar District Judge, Family Court, Moradabad in Case No. 145/11/2001 (Smt. Mahrun Nisha and others vs. Ahsan Munshi) whereby the application under Section 125 Cr.P.C. for enhancement of maintenance amount has been rejected.

3. 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.

4. Dismissed. Interim order, if any, stands vacated.

5. Certify this judgment to the lower Court immediately.

Order Date :- 12.9.2022

Nirmal Sinha