Samsum Bibi And Anr vs Azad Ansari
2023 Latest Caselaw 71 Chatt

                                      1

                                                               NAFR

       HIGH COURT OF CHHATTISGARH, BILASPUR

                        CRR No. 429 of 2014

   1. Samsum Bibi . W/o Azad Ansari , Aged 22 Years

   2. Islam S/o Azad Ansari, Aged About 6 months (Minor)

      Through Her Natural Guardian Mother Samsum Bibi (A-1)

      Both R/o Village Rajakaital, P.S. Lakhanpur, Tahsil Ambikapur,
      District Sarguja, Civil And Revenue Distt.-Surguja, C.G.

                                                       ---- Applicants

                               Versus

    Azad Ansari S/o Rafiq Ansari, Aged About 23 Years R/o Village
     Rajakaital, PS Lakhanpur, Tahsil Ambikapur, Distt.-Sarguja, Civil
     And Revenue Distt.-Sarguja Chhattisgarh

                                                      ---- Respondent

For Applicants Mr. Nishi Kant Sinha, Advocate on behalf of Mr. Shakti Raj Sinha, Advocate

SB.: Hon'ble Mr. Justice Deepak Kumar Tiwari Order On Board

4/1/2023

1. Being aggrieved with the judgment dated 29.5.2014 passed in

Misc. Criminal Case No.136/2013 passed by the learned Judge,

Family Court, Ambikapur, District Sarguja (CG), the applicants

have preferred this petition.

2. At the outset, learned counsel for the applicants would submit

that he does not want to press this revision. However, he

submits that the applicants may be given liberty to file an

application under Section 127 of Cr.PC for alteration of the

allowance before the concerned Court.

3. Taking into consideration the above submissions of learned

counsel for the applicants, the revision is disposed of with

liberty to the applicants to file an appropriate application under

Section 127 of Cr.P.C. before the concerned Court, if so advised.

Sd/-

( Deepak Kumar Tiwari) Judge

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