Ramratan vs State Of U.P. And 2 Others
2022 Latest Caselaw 13038 ALL

Citation : 2022 Latest Caselaw 13038 ALL
Judgement Date : 14 September, 2022

Allahabad High Court

Ramratan vs State Of U.P. And 2 Others on 14 September, 2022

Bench: Saurabh Shyam Shamshery




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 84
 

 
Case :- CRIMINAL REVISION No. - 2882 of 2018
 

 
Revisionist :- Ramratan
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Revisionist :- Rajeev Chaddha
 
Counsel for Opposite Party :- G.A.,Sanjeev Kumar
 

 
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 2.7.2018 passed by Additional District Judge/ Family Court/F.T.C. IInd Gorakhpur in Case No.709 of 2007, Smt Saroj Devi and another Vs. Shri. Ramratan granting maintenance of Rs.4000/- per month to opposite party no.2 and Rs.2,000/- per month to opposite party no.2 from the date of order under Section 125 Cr.P.C.

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 :- 14.9.2022