Smt. Hemlata vs State Of U.P. And Another
2023 Latest Caselaw 33570 ALL

Allahabad High Court

Smt. Hemlata vs State Of U.P. And Another on 1 December, 2023

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:227196
 
Court No. - 82
 

 
Case :- CRIMINAL REVISION No. - 3654 of 2023
 

 
Revisionist :- Smt. Hemlata
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Ashutosh Pratap Singh,Lokendra Pratap Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Ms. Nand Prabha Shukla,J.
 

Heard learned counsel for the revisionist as well as learned A.G.A. for the State.

At the very outset, learned counsel for the revisionist wants to withdraw the instant criminal revision as the said revision is not maintainable against the order granting interim maintenance. Therefore, the same may be dismissed as withdrawn.

The instant revision is, hereby, dismissed as withdrawn with liberty to seek appropriate remedy.

Certified copy of the impugned judgment and order shall be returned to the learned counsel for the revisionist after retaining a photocopy of the same to be kept on record.

Order Date :- 1.12.2023

Shivani