Mohd. Rizwan Mirza vs State Of U.P. And Anr.
2026 Latest Caselaw 155 ALL

Allahabad High Court

Mohd. Rizwan Mirza vs State Of U.P. And Anr. on 2 February, 2026

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2026:AHC-LKO:7478
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
APPLICATION U/S 482 No. - 5569 of 2019   
 
   Mohd. Rizwan Mirza    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. And Anr.    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Sandeep Sharma   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 
 Court No. - 29
 
   
 
 HON'BLE MANOJ BAJAJ, J.      

Applicant- husband has filed this petition under Section 482 Cr.P.C. to challenge the order dated 11th July, 2019 passed by Additional Chief Judicial Magistrate-II, Lucknow, issuing recovery warrants against him, pursuant to the order dated 16.05.2018, whereby interim maintenance of Rs.2,000/- per month was awarded to the opposite party no.2 in a complaint under Section 12 Domestic Violence Act, 2005.

The impugned order dated 31st July, 2019 was challenged promptly on next day i.e. 1st August, 2019, but after filing of the petition, the prayer has not at all been pressed by the applicant- husband and even notice has not been issued. Thus, with the efflux of time, it is apparent that the pleaded cause of action does not survive any more for adjudication by this Court.

The application is dismissed.

(Manoj Bajaj,J.)

February 2, 2026

Raj