Zubair@ Zubair Ahmad vs State Of U.P. And Another
2023 Latest Caselaw 23467 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:172290
 
Court No. - 50
 

 
Case :- CRIMINAL REVISION No. - 1877 of 2023
 

 
Revisionist :- Zubair@ Zubair Ahmad
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Deepak Singh
 
Counsel for Opposite Party :- G.A.,Atharva Dixit,Parvesh Singh
 

 
Hon'ble Ram Manohar Narayan Mishra,J.

1. Learned counsel for the revisionist appeared.

2. Instant criminal revision has been preferred against ex-parte judgment and order dated 18.01.2023, passed by learned Principal Judge, Family Court, Amroha whereby the revisionist has been directed to pay Rs. 3,500/- as maintenance to the applicant, who is opposite party No. 2 before this Court.

3. Shri Deepak Singh, learned counsel for revisionist submitted that the revisionist is not inclined to press present criminal revision anymore, as he has already moved an application under Section 126 Cr.P.C. for setting aside ex-parte judgment before court below.

4. Accordingly, present criminal revision stands dismissed as withdrawn, as prayed for.

Order Date :- 25.8.2023

Nitika Sri.