Allahabad High Court
Pankaj Chaudhary @ Raju vs State Of U.P. Thru. Secy. Home, Lucknow ... on 9 May, 2024
Author: Karunesh Singh Pawar
Bench: Karunesh Singh Pawar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
?Neutral Citation No. - 2024:AHC-LKO:35776
Court No. - 15
Case :- CRIMINAL REVISION No. - 488 of 2024
Revisionist :- Pankaj Chaudhary @ Raju
Opposite Party :- State Of U.P. Thru. Secy. Home, Lucknow And Another
Counsel for Revisionist :- Santi,Rizwanul Haque Ansari
Counsel for Opposite Party :- G.A.
Hon'ble Karunesh Singh Pawar,J.
Heard learned counsel for the revisionist as well as learned AGA for the State.
Notices to respondent no. 2 are dispensed with.
The revision has been filed against the judgment 14.02.2024 passed in criminal misc. case No. 213/2018 "Smt. Sunita Chaudhary Vs. Pankaj Chaudhary @ Raju", whereby the revisionist has been directed to pay a maintenance of Rs. 5000/- per month to opposite party no. 2 from the date of judgment.
Learned counsel for the revisionist submits that respondent no. 2 is residing away from the revisionist without any sufficient cause and the learned court below while passing the impugned judgment has ignored this aspect of the matter.
Perused the record.
It is not in dispute that respondent no. 2 is legally wedded wife of the revisionist. Both have married on 16.06.1997. Learned Court below while deciding issue no. 5 has given finding that due to additional demand of dowry, respondent no. 2 is residing away from the revisionist i.e. the sufficient cause. The allegations have been levelled by respondent no. 2 that the revisionist has married with another women subsequently and therefore, learned Court below opined that due to this cause, she is residing away from the revisionist. Respondent no. 2 has no personal income so that she can maintain herself. On the other hand, the revisionist is the only son of his parents and he is having 15 bigah land, although the land is on the name of his father.
Thus considering all the aspects of the matter, the learned Court below has given following finding:-
"????????? ????? ?????????? ?? ?? ?????? ?? ?? ?????????? ? ??????? ?? ???? ??? ????? ?? ???? ??, ?????????? ?? ???? ??? ??? ????????? ?? ???? ??, ????? ?? ?? ???? ??? ???? ?????? ??? ?? ?? ????? ?? ???????? ?? ????? ???? ?????? ?? ?? ?? ??????????, ??????? ?? ??? ???? ?? ??? ??? ????? ????? ???? ??????? ???? ?? ??????? ??? ?? ?????? ??? ?? ????????? ?? ?? ?????? ?????????? ?? ?? ?? ?? ??????? ?? ????? ??????? ???? ?? ???? ???? ?? ????? ???? ?? 00581, 00350 ????? ?? ??? ??. ?????? ??????? ?? ??? ?????? ?????? ?? ??? ??? ????? ? ????, ???? ???? ?????? ????? ?? ??? ????? ???? ????? ?? ???? ??????? ?????? ???? ??????? ??? ????? ?? ??????? ???? ??? ?? ?? ?? ???? ???? ???? ?? ?????? ????? ?? ??? ???? ??? 15 ???? ???? ??. ??? ?? ?? ????? ??? ????? ????? ??, ????? ?????? ?? ?? ?????? ?? ?? ?? ?????????? ?? ??? ???? ???? ??? ????? ??? ???????????? ?? ??? ???? ?? ??????? ?? ???????? ???? ???? ?? ?????? ????????? ????? ???? ?? ???? ?? ????? ????? ??? ?? ??? ??? ?? ???? ???? ?? ????? ???? ?? ??, ??? ??? ?? ?? ???? ??? ?? ?? ?? ????? ?? ?????? ?? ??? ?? ???? ?? ?? ?? ??? ?? ??? ??????? ?? ?? ????? ??????? ?? ?? ?? ???? ???????? ????? ?? ??? ???? ?? ?????? ???? ??? ?????? ?? ????? ?????? ??????? ?? ?????? ?? ?????? ? ??????? ???? ?? ???????? ???? ??? ?????????? ??????? ?? ???? ??? ??? 5000/- ????? ???????? ??????? ???? ????? ??????? ???? ?? ??????? ??? ?? ????????? ??? ????? ??????? ???? ?? ??????? ???
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21- ?????????? ??????? ?????? ????? ?? ?? ?? ????-125 ?????????? ?? ???????? ???????? ?????????-???? ??????? ???? ???? ?? ??? ??????? ???? ????? ???? ???? ?? ?????? ???? ???? ?? ?? ?? ?????????? ??????? ?????? ????? ?? ???? ??? 5000/- ????? (??? ???? ?????) ???????? ?? ?? ?? ?? ???? ?? ???? ?? ??? ?????? ??????? ?? ?? ?? ?????? ???? ???? ?? ?? ?? ???????? ?? ????? ??? ???? ???? ???????? 08.09.2022 ?? ??????? ??? ?? ???? ?? ?????? ?? ????? ?????? ????? ?????? ??? ???? ?????? ?? ?????????? ?? ??? ??? ?? ????? ??? ???? ??????? ??? ??? ????? ??? ?? ???? ?? ???? ??? ???-???? ?? ?????? ??????? ?????? ???????? ??????? ??? ?? 10 ????? ?? ??? ?????"
On due consideration to the submission advanced as well as perusal of the record, I find no illegality in the order impugned.
The revision being devoid of merits is accordingly dismissed.
Order Date :- 9.5.2024
R.C.
