Udaybhan Yadav vs State Of U.P. And Another
2023 Latest Caselaw 16794 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:117447
 
Court No. - 72
 

 
Case :- APPLICATION U/S 482 No. - 30227 of 2022
 

 
Applicant :- Udaybhan Yadav
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Devendra Kumar
 
Counsel for Opposite Party :- G.A.,Kripesh Mishra
 

 
Hon'ble Mrs. Sadhna Rani (Thakur),J.

Learned counsel for the applicant is absent.

Learned counsel for the opposite party no.2 is present. He has placed before the Court the certified copy of the judgment in Misc. Case No. 464 of 2016, under Section 125 Cr.P.C., Smt. Saroj Devi Vs. Udaybhan Yadav, whereby the final judgment has been passed on 03-03-2023 and the opposite party no.2 has been awarded maintenance of Rs.12,000/- per month from the date of the institution of the case, on each and every 5th day of coming month. The interim maintenance paid earlier is ordered to be adjusted in this maintenance.

Though learned counsel for the applicant is not present but the relief seeked by moving this application was to quash the order dated 26-02-2021 whereby the Principal Judge, Family Court had awarded interim maintenance to the tune of Rs. 8,000/- per month to the opposite party no.2.

With the passing of the judgment dated 03-03-2023 in Misc. Case No. 464 of 2016, under Section 125 Cr.P.C., Smt. Saroj Devi Vs. Udaybhan Yadav, under Section 125 Cr.P.C., the present application under Section 482 Cr.P.C. becomes infructuous.

The application is dismissed being infructuous.

The certified copy of the judgment dated 03-03-2023 be kept on record.

Order Date :- 25.5.2023

pks