Citation : 2023 Latest Caselaw 11087 MP
Judgement Date : 17 July, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
ON THE 17 th OF JULY, 2023
CRIMINAL REVISION No. 5152 of 2019
BETWEEN:-
SMT. CHAYA NIGAM W/O SHRI AMIT KUMAR, AGED
ABOUT 33 YEARS, R/OMAKAN NO. 32 PANCHSHEEL
NAGAR MELA GROUND KE PICHHE, GWALIOR
(MADHYA PRADESH)
.....PETITIONER
(BY SHRI SYED MOMIN ALI- ADVOCATE)
AND
AMIT KUMAR S/O SHRI HEERA LAL, AGED ABOUT 34
YEARS, OCCUPATION: DEPUTY MANAGER R/O MAKAN
NO. 10 NEW JIWAJI NAGAR THATIPUR, GWALIOR
(MADHYA PRADESH)
.....RESPONDENT
(NONE PRESENT FOR THE RESPONDENT)
Th is revision coming on for hearing this day, th e court passed the
following:
ORDER
This revision has been filed by the applicant under Section 397 read with 401 of Cr.P.C. against the order dated 01/10/2019 passed by Additional Principal Judge, Family Court, Gwalior in Case No.63/2019, whereby the application under Section 125 of Cr.P.C. filed by the applicant has been dismissed.
Having heard learned counsel for the applicant and going through the impugned judgment, this Court does not find any illegality in passing the impugned judgment by the trial Court, therefore, no interference is warranted.
Accordingly, this Criminal Revision is hereby dismissed.
(DEEPAK KUMAR AGARWAL) RAHUL Digitally signed by RAHUL SINGH PARIHAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, JUDGE SINGH postalCode=474001, st=Madhya Pradesh, 2.5.4.20=eac942476567cd1b39b3da46068403462fdf82ab676d0cd
rahul e4dee473fe77953f5, pseudonym=68E0B84BAE73376CD071289B3D9FE728CE00D487, serialNumber=0275C4F803F94C47998BE5C534E21BDED910FD4A
PARIHAR B9D159B55575E814D05B2EED, cn=RAHUL SINGH PARIHAR Date: 2023.07.18 11:33:02 +05'30'
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