Ram Milan vs State Of U.P. And Another
2023 Latest Caselaw 2963 ALL

Citation : 2023 Latest Caselaw 2963 ALL
Judgement Date : 28 January, 2023

Allahabad High Court

Ram Milan vs State Of U.P. And Another on 28 January, 2023

Bench: Suresh Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 14
 

 
Case :- CRIMINAL REVISION No. - 283 of 2012
 

 
Revisionist :- Ram Milan
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- I M Pandey,D.P. Pandey
 
Counsel for Opposite Party :- Govt. Advocate,Mohd Haneef
 

 
Hon'ble Suresh Kumar Gupta,J.

Case called out. None appears on behalf of the revisionist to argue the case nor the revisionist is present.

Mr. S.P. Tiwari, learned A.G.A. for the State is present.

By means of this revision, the revisionist has sought following orders:-

"Wherefore, it is most respectfully prayed that this Hon'ble Court may graciously be pleased to set aside impugned judgment and order dated 20.09.2011 passed by learned Additional Chief Judicial Magistrate-IV, Faizabad in Complaint Case No. 343 of 2010 whereby the revisionist were summoned and judgment and order dated 7.6.2012 passed by learned Additional Sessions Judge, Court No. 2 Faizabad in Criminal Appeal No. 21 of 2011 Ram Milan Vs. State of U.P. and others under Section 29 of the Domestic Violence Act whereby the appeal of the revisionist was rejected."

Perusal of record shows that in pursuance order dated 5.10.2012 the matter was referred for mediation before the Mediation & Conciliation Centre of this Court. Further as per report of Mediation Centre report dated 18.01.2013, no agreement could be arrived between the parties, therefore, it was failed.

The matter pertains to the year 2012.

In this case several dates were fixed but either learned counsel for revisionist or opposite party no. 2 not present and the matter is being lingered on.

I have gone through the impugned judgment and order.

There is no illegality or infirmity in the impugned judgment and order dated 20.09.2011 passed by learned Additional Chief Judicial Magistrate-IV, Faizabad in Complaint Case No. 343 of 2010 whereby the revisionist were summoned and judgment and order dated 7.6.2012 passed by learned Additional Sessions Judge, Court No. 2 Faizabad in Criminal Appeal No. 21 of 2011 Ram Milan Vs. State of U.P. and others under Section 29 of the Domestic Violence Act.

Therefore, this criminal revision being devoid of merits and is accordingly dismissed.

Order Date :- 28.1.2023

Virendra