Prateek Ashish Dixit @ Ashish ... vs State (2023/Rjjd/016126)
2023 Latest Caselaw 4862 Raj

[2023/RJJD/016126]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Revision Petition No. 836/2021

Prateek Ashish Dixit @ Ashish Dixit S/o Lt. Sh. Rakesh Dixit,

Aged About 33 Years, A-101, Hare Krishna Apartment, Sai Nagar,

Vasai (West), Dist. Palghar (Maharashtra).

----Petitioner Versus

1. State, Through Pp

2. Smt. Anamika Dixit W/o Sh. Prateek Ashish Dixit, D/o Sh.

Nagendra Sharma, R/o H No. 14/70, Mukta Prasad Nagar,

Pani Ki Tanki Ke Pass, Bikaner (Raj.).

                                                                     ----Respondents


For Petitioner(s)           :     None present
For Respondent(s)           :     Mr. Gaurav Singh, AGA



                HON'BLE MR. JUSTICE FARJAND ALI

                                       Order

18/05/2023

1. By way of filing the instant criminal revision petition

petitioner has challenged the judgment dated 09.09.2021 passed

by the learned Family Court No.2, Bikaner in Criminal Misc. Case

No.36/2019 whereby, the learned Judge has allowed the

application under Section 125 of the Cr.P.C. filed by the

respondent No.2-wife and directed the petitioner to pay

Rs.10,000/- per month to the respondent No.2-wife as

maintenance from the date of filing the application i.e.

15.12.2017.

2. What is emanating from the record that after 22.10.2021 the

matter was listed before the Court on several occasions but no

[2023/RJJD/016126] (2 of 2) [CRLR-836/2021]

one appeared on behalf of the petitioner to argue the matter.

Even yesterday, last opportunity was granted to the petitioner to

prosecute in the matter and today also even in the second round

of call, no one is present to represent the petitioner.

3. The order under assail was passed on 09.09.2021 by the

learned learned Family Court No.2, Bikaner in Criminal Misc. Case

No.36/2019 whereby the learned Judge has allowed the

application under Section 125 of the Cr.P.C. filed by the

respondent No.2-wife and directed petitioner to pay Rs.10,000/-

per month to the respondent No.2-wife as maintenance from the

date of filing the application i.e. 15.12.2017.

4. I have carefully scanned the judgment impugned passed by

the learned trial Court. On perusal of the judgment impugned it is

reflecting that the learned trial Court has duly appreciated the

factual and legal aspects of the matter before passing the order

impugned.

5. In view of the above, there is no force in the instant criminal

revision and thus deserves dismissal. Accordingly, the same is

dismissed.

5. The stay petition and all pending applications, if any, also

stand disposed of.

(FARJAND ALI),J 300-Mamta/-

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