Rajasthan High Court - Jaipur
Shokat Ali Nagori vs Smt Simran And Ors on 30 July, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Revision No. 1275/2017
Shokat Ali Nagori S/o Late Shri Shafi Nagori B/c Musalman
Vyapari , R/o Near By Mohalla Bisayatiyan Masjid, Losal, Tehsil
Dhod, District Sikar Raj.
----Petitioner
Versus
1. Smt. Simran W/o Shri Shokat Ali D/o Shri Iqbal Khanna
B/c Musalman Vyapari , R/o Near By Mohalla Bisayatiyan
Masjid, Losal, Tehsil Dhod, District Sikar Raj. At Present
R/o Ward No. 15, Ashoka Market, Road No. 2, Jhunjhunu,
Police Station Kotwali Jhunjhunu, Distt. Jhunjhunu Raj.
2. Farhan S/o Shri Shokat Ali B/c Musalman Vyapari Minor
Through Natural Guardian Smt. Simran , R/o Near By
Mohalla Bisayatiyan Masjid, Losal, Tehsil Dhod, District
Sikar Raj. At Present R/o Ward No. 15, Ashoka Market,
Road No. 2, Jhunjhunu, Police Station Kotwali Jhunjhunu,
Distt. Jhunjhunu Raj.
3. Kumari Eeza D/o Shri Shokat Ali B/c Musalman, Minor
Through Natural Guardian Smt. Simran , R/o Near By
Mohalla Bisayatiyan Masjid, Losal, Tehsil Dhod, District
Sikar Raj. At Present R/o Ward No. 15, Ashoka Market,
Road No. 2, Jhunjhunu, Police Station Kotwali Jhunjhunu,
Distt. Jhunjhunu Raj.
----Respondents
For Petitioner(s) : Mr. Jaswan Rathore for Mr. Harendra Singh For Respondent(s) : Mr. Deepak Soni for Mr. Intjar Ali HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 30/07/2018
1. Petitioner has preferred this revision petition aggrieved by order dated 29.6.2017, passed by Family Court Jhunjhunu in (2 of 2) [CRLR-1275/2017] Criminal Misc. Case No.111/2015, whereby the application filed by the non-petitioners under Section 125 Cr.P.C. was allowed.
2. It is contended by counsel for the petitioner that petitioner has taken NOC from the counsel and he is not in a position to assist the Court.
3. It is contended by counsel for the respondents that final order in the maintenance, application has been passed by the family Court. The present revision petition has been filed against the interim order, hence, the same has been infructuous.
4. Taking into account the contention of counsel for the respondents and in view of the fact that final maintenance order has been passed, the revision petition is dismissed as having become infructuous.
5. The stay application is also dismissed.
(PANKAJ BHANDARI),J Seema/43 Powered by TCPDF (www.tcpdf.org)