Allahabad High Court
Indu Kumar Dwivedi vs State Of U.P. & Others on 7 August, 2015
Author: Sudhir Agarwal
Bench: Sudhir Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- CRIMINAL REVISION No. - 486 of 1995 Revisionist :- Indu Kumar Dwivedi Opposite Party :- State Of U.P. & Others Counsel for Revisionist :- N.L. Agarwal Counsel for Opposite Party :- .../Govt. Advocate Hon'ble Sudhir Agarwal,J.
1. Called in revised. None appeared to press this revision. In the circumstances, I myself have perused the record.
2. This criminal revision under Section 401 read with Section 397 Cr.P.C. has been filed aggrieved by order dated 12.1.1995 passed by the Chief Judge, Family Court, Kanpur in Case No. 363 of 1994, Smt. Amita Dwivedi Vs. Indu Kumar Dwivedi, under Section 125 Cr.P.C, Police Station Naubasta, District Kanpur awarding maintenance of Rs. 400/- per month to opposite party no.2 by the revisionist from the date of filing of application.
3. Having gone through the impugned order, I do not find any manifest error or otherwise illegality so as to warrant interference.
4. Dismissed. Interim order, if any, stands vacated.
5. Certify this judgment to the lower Court immediately.
Order Date :- 7.8.2015 Ashish Pd.