Naziya vs State Of U.P. And 3 Others
2023 Latest Caselaw 5617 ALL

Citation : 2023 Latest Caselaw 5617 ALL
Judgement Date : 20 February, 2023

Allahabad High Court

Naziya vs State Of U.P. And 3 Others on 20 February, 2023

Bench: Sanjay Kumar Pachori




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 70
 

 
Case :- CRIMINAL REVISION No. - 4959 of 2022
 

 
Revisionist :- Naziya
 
Opposite Party :- State Of U.P. And 3 Others
 
Counsel for Revisionist :- Vikrant Singh Parihar
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Sanjay Kumar Pachori,J.

Shri Vikrant Singh Parihar, learned counsel for the revisionist and Shri Abhishek Singh, learned Brief Holder for the State are present.

Present criminal revision has been preferred to set aside the judgment and order dated 14.10.2022 passed by Special Judge (POCSO Act), Farrukhabad by which the appellate court set aside the order dated 4.7.2022 by which Child Welfare Committee passed an order with regard to the custody of the minor son of the revisionist. The revisionist is mother of the child.

After some argument, learned counsel for the revisionist does not want to press the revision at the stage of admission.

In view of the above, the revision is dismissed as not pressed at the stage of admission.

Order Date :- 20.2.2023

T. Sinha