Allahabad High Court
Smt. Malti Devi vs State Of U.P. And Another on 11 December, 2019
Author: Narendra Kumar Johari
Bench: Narendra Kumar Johari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 85 Case :- APPLICATION U/S 482 No. - 45805 of 2019 Applicant :- Smt. Malti Devi Opposite Party :- State of U.P. and Another Counsel for Applicant :- Ajay Pandey Counsel for Opposite Party :- G.A. Hon'ble Narendra Kumar Johari,J.
This application under Section 482 Cr.P.C. has been filed with a prayer to decide the Execution Case No.145/2015 under Section 128 Cr.P.C., Police Station-Manjhanpur, District-Kaushambi pending in the court of Principal Judge, Family Court, Kaushambi.
Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
Learned counsel for the applicant has submitted that applicant is wife. She has filed an application under Section 125 Cr.P.C. against opposite party no.2. The Court concerned has allowed her application on 12.12.2013 with order that opposite party no.2 will pay Rs.1500/- per month as interim maintenance to applicant. In compliance of the order of Principal Judge, Family Court, opposite party has not paid any sum of money to applicant and Rs.16500/- is due as arrears. The applicant was compelled to move an application under Section 128 Cr.P.C. on 18.12.2015. The application is still pending before court, concerned. The case is being proceeded with snail's speed.
Considering the request, the court concerned is directed to decide the application of the applicant which has been moved under Section 128 Cr.P.C., Police Station-Manjhanpur, District-Kaushambi expeditiously, in accordance with law.
With the aforesaid observations/directions, present application is disposed of.
Order Date :- 11.12.2019 SK Goswami