Sanat Pandey @ Sant Kumar Pandey vs State Of U.P. Thru. Prin. Secy. Home ...
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Allahabad High Court

Sanat Pandey @ Sant Kumar Pandey vs State Of U.P. Thru. Prin. Secy. Home ... on 29 August, 2025

Author: Saurabh Lavania

Bench: Saurabh Lavania

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2025:AHC-LKO:51230
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW
 
CRIMINAL MISC REVIEW APPLICATION No. - 5 of 2025
 
Court No. - 11
 
HON'BLE SAURABH LAVANIA, J.

1. Heard.

2. The present review application has been filed for the following main relief:-

"Wherefore it is prayed that this Hon'ble Court may graciously be pleased to allow the review application and review its judgment and order dated 06.08.2025 passed by Hon'ble Mr. Justice Saurabh Lavania J. in Criminal Revision No. 298 of 2025 (Defective) "Sanat Pandey @ Sanat Kumar Pandey Versus State of U.P. and another" in the interest of justice."

3. Considered the fact of the case including that order of the Family Court dated 04.02.2021 passed in the case no. 130/2009 (Smt. Poonam and another Versus Sanat Pandey), was assailed on the ground that opposite party no.2 is not legally wedded wife and therefore, she is not entitled to the amount of maintenance as awarded by the Family Court and this Court taking note of various judgment(s) of the Hon'ble Apex Court passed in the caseof Chanmuniya Vs. Virendra Kumar Singh Kushwaha and another (2011) 1 SCC 141, Indra Sarma Vs. V.K.V. Sarma (2013) 15 SCC 755, Kamla and others Vs. M.R. Mohan Kumar (2019) 11 SCC 491, D. Velusamy Vs. D.Patchaiammal (2010) 10 SCC 469 and Smt. N. Usha Rani Vs. Moodudulda Sriniwas2025 SCC OnLine SC 225, which are related to grant of maintenance to a female in live-in relationship, passed the final order dated 06.08.2025, under review, and the ground to review the order dated 06.08.2025, which relates to a settlement between the parties as also the entertainability/ maintainability of the present review application and scope thereof.

4. Upon due consideration aforesaid, on being confronted, learned Counsel for the review applicant submitsthat he may be permitted to withdraw the present review application and the same may be dismissed as withdrawn and applicant may be permitted to avail remedy as available under law.

5. The present review application is accordinglydismissed as withdrawn in terms of statement of learned Counsel for the applicant. No order as to costs.

August 29, 2025

Jyoti/-