Ankit Kumar Gautam vs State Of U.P. And Another
2023 Latest Caselaw 125 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 68
 

 
Case :- CRIMINAL REVISION No. - 3617 of 2022
 

 
Revisionist :- Ankit Kumar Gautam
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Indra Dev
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Shekhar Kumar Yadav,J.

Heard Sri Indra Dev, learned counsel for the revisionist and learned A.G.A. for the State and perused the material available on record.

The present criminal revision has been preferred against the judgment and order dated 29.06.2022 passed by learned Additional Judge, Family Court-III, Jaunpur in Misc. Case No.721 of 2022, under Section 126 Cr.P.C. whereby the court below while accepting the application has imposed the fine of Rs.30,000/-.

I have gone through the revision along with the affidavit filed in support of this revision as well as the impugned order dated 29.06.2022 passed by learned Additional Judge, Family Court-III, Jaunpur, I find that the same does not suffer from any illegality, infirmity or jurisdictional error requiring any interference by this Court.

The revision lacks merit and is liable to be dismissed. Hence, it is, accordingly, dismissed.

Order Date :- 2.1.2023

Ajeet