Allahabad High Court
Smt. Sajada Bano vs State Of Up And Anr on 4 February, 2020
Author: Bachchoo Lal
Bench: Bachchoo Lal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 82 Case :- APPLICATION U/S 482 No. - 4806 of 2020 Applicant :- Smt. Sajada Bano Opposite Party :- State Of Up And Anr Counsel for Applicant :- Ahmad Saeed,Mohammad Asif Counsel for Opposite Party :- G.A. Hon'ble Bachchoo Lal,J.
Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
The only prayer made by the applicant is that a direction be issued to the Principal Family Judge, Allahabad to decide the interim maintenance application in maintenance case no. 380 of 2018, Sajda Bano Vs. Mohammad Taufeeque Sheikh, under Sections 125 Cr.P.C. Police Station Colonelganj District Allahabad, pending before Family Court Allahabad.
Considering the facts of the case, without expressing any opinion on the merits of the applicant's case, this application under section 482 Cr.P.C. is finally disposed of with a direction to the Principal Family Judge, Allahabad to decide the interim maintenance application in maintenance case no. 380 of 2018, Sajda Bano Vs. Mohammad Taufeeque Sheikh, under Sections 125 Cr.P.C. Police Station Colonelganj District Allahabad, pending before Family Court Allahabad in accordance with law without granting unnecessary adjournments to either of the parties as expeditiously as possible preferable within a period of six months from the date of production of certified copy of this order, if there is no legal impediment.
Order Date :- 4.2.2020 Gss