Allahabad High Court
Mohd. Shakil vs State Of U.P. Thru. Prin. Secy. Home ... on 17 May, 2024
Author: Karunesh Singh Pawar
Bench: Karunesh Singh Pawar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
?Neutral Citation No. - 2024:AHC-LKO:37911
Court No. - 15
Case :- CRIMINAL REVISION No. - 543 of 2024
Revisionist :- Mohd. Shakil
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko And Another
Counsel for Revisionist :- Uma Shankar Verma,Ashish Kumar Upadhyay
Counsel for Opposite Party :- G.A.
Hon'ble Karunesh Singh Pawar,J.
Heard learned counsel for the revisionist, learned A.G.A. for the State-respondent.
This revision has been filed with the following prayer:-
"Wherefore, it is most respectfully prayed that this Hon'ble Court may kindly be pleased to set aside the impugned judgment & order dated 16.04.2024 passed by Additional Principal Judge-1, Family Court, Barabanki in Misc. Case No. 933 of 2023 "Under Section-126(2) Cr.P.C. "Mohd. Shakil Versus Smt. Shahjahan" and ex-parte order dated 04.10.2017 passed by the Principal Judge, Family Court, Barabanki in Case No. 78 of 2014 "Smt. Shahjahan Versus Mohd. Shakil" Under Section-125 Cr.P.C. Police Station-Haidergarh, District-Barabanki, in the interest of justice.
Further to quash the entire recovery proceedings (if any) initiating against the revisionist in lieu of impugned judgment and orders."
A perusal of the impugned order dated 16.04.2024 shows that the maintenance case filed by the respondent under Section 125 Cr.P.C. bearing No.78/2014 was decided ex parte on 04.10.2017 whereas to recall this order, an application under Section 126(2) Cr.P.C. has been given on 06.05.2023 by the revisionist thus, it has been given after delay of six years however, no appropriate reason for the delay has been given in the application filed under Section 5 of the Indian Limitation Act. Learned family court while passing the impugned order dated 16.04.2024 has rejected the application No.?-3, under Section 126 (2) Cr.P.C. along with the application under Section 5 of the Indian Limitation Act by giving the following finding:-
"7. ??? ???????? ????-125 ???????? ???????? ??????? ??? ??????- 78/2014, ??????? ??????? ???? ??? ????, ?? ?????? ?? ?? ?????? ???? ?? ?? ???-???? ??? ?????? 04.10.2017 ?? ???????? ??? ?? ??????? ???? ??? ??, ???? ???????? ??? ???? ?? ?????? ????????? ???? 126 (2) ???????? ????? 06.05.2023 ?? ????? ???? ??? ??? ??? ??? ??? ???????? ??? ???? ?? ????????????? 126 (2) ????????? ???? 6 ???? ?????? ?? ???????? ???? ???? ?????? ???? ??? ???????? ??? ???? ?? ?? ?? ????-5 ????? ??????? ????????? ???? ?? ?????? ?? ??? ???? ?????? ??? ???? ??? ??, ????? ???? 126 (2)????????? ?? ????????? ???? ?? ???? ?? ??????????? ?? ??? ??? ???? 126 (2) ?????????? ?? ????????? ???? ?? ???????? ?? ?? ??? ?? ?? ???? ????????? ?? ???? ???? ?? ??? ????-???? ?? ??????? ??? ?????? ??? ??? ?? ????????? ?? ??? ?????? ?? ???? ?? ???????? ?? ??????? ???????? ?? ????? ??????? ??? ???????? ?? ????, ????? ??? ????? ?? ????? ???????? ?? ???? ????? ??? ?? ???? ?? ???????? ???? ???????? 04 10 2017 ?? ?????? ???? ???? ?? ?????? ???? ??? ??? ???? ???????? ?? ?? ?? ????? ???? ?-19 ????? ??????? ???? ????? ?-21/2 ?? ?????? ?? ?? ?????? ???? ?? ?? ??????? ?????? 21.05.2023 ?? ?? ??????? ?? ???????? ??????? ??? ????? 251/2018, ?? ?? ???????? ???? ???????? 04.10.2017 ??? ????? ???? ???????? ???-???? ?????? ?? ????? ?? ??? ??????? ??, ?? ????? ???-???? ?????? ??????? ?? ??? ???? ?? ?? ???? ??? ??????? ?? ????? ????????? ?? ???? ?? ????????? ???? ??? ??? ??????? ?? 6 ???? ?? ?????? ?? ??????? ?? ??? ?????????? ???? ????????? ???? ?? ??? ???? ?? ?? ???? ?? ??? ?????? ???? ???? ?? ?? ??? ????? ??? 251/2018 ?????? ?? ???????? ???? ???????? 04.10.2017 ?? ??????? ???? ???? ??? ???-???? ??? ???????? ?? ??????? ?? ?????? ???????? ??????? ???? ???? ?? ??? ??????? ?? ???????? ????????? ?? ??? ?? ?? ???????? 04.10.2017 ?? ???????? ???? ????? ???? ??? ??? ??????? ?????? ???? ???????? ???? ?? ??????? ??? ????? ????? ??? 251/2018 ?????? ??? ??????? ???? ????? ???- ???? ?????? ??????? ?? ??????? ????? ??? ??? ??? ??? ??? ??????? ?? ?? ??? ?? ??? 6 ?????? ?? ???????? ???? ????? ???? ?? ??????? ?? ???? ???, ?????? ?? ???? ????? ?????????? ?? ???? ?? ??????? ???? ???? ????? ??? ??? ???????? ????????????? 126 (2) ??????????, ?? ????-5 ????? ??????? ?????? ???? ???? ????? ???
????
8. ???????? ??? ???? ?????? ???????? ????????? ???? ?-3, ??????? ????-126 (2) ??????????, ?? ????-5 ????? ??????? ????????? ???? ?-10/1 ?? ?-10/2, ?????? ???? ???? ??? ???????? ??????? ?????? ????????? ?????????? ????? ?????????? ???"
Perused the record as well as after due consideration to the submission advanced by learned counsel for the revisionist, this Court does not find any illegality in the order impugned, revision being devoid of merits and is accordingly dismissed.
Order Date :- 17.5.2024
Saurabh Yadav/-
