Allahabad High Court
Mahendra Prasad vs State Of U.P. And 2 Others on 2 August, 2024
Author: Sanjay Kumar Pachori
Bench: Sanjay Kumar Pachori
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2024:AHC:124856 Court No. - 78 Case :- APPLICATION U/S 482 No. - 25082 of 2024 Applicant :- Mahendra Prasad Opposite Party :- State Of U.P. And 2 Others Counsel for Applicant :- Shive Datta Yadav Counsel for Opposite Party :- G.A. Hon'ble Sanjay Kumar Pachori,J.
Sri Shive Datta Yadav, learned counsel for the applicants and Sri Madhvendra Pratap Singh, learned A.G.A. for the State are present.
The present application u/s 482 Cr.P.C. has been filed with a prayer to quash a writ of demand issued by the Tehsildar Ghatamapur, Kanpur Nagar, in R.C. Form No. 36, dated 20.6.2024 in compliance of order dated 15.12.2023 and 12.3.2024 passed in Maintenance Case No. 1193 of 2023 (Smt Rama Dvi vs. Mahendra Prasad), under Section 125(3) of Cr.P.C. by Principal Judge, Family Court, Kanpur Dehat, whereby recovery warrant has been issued against the applicant.
After some arguments, learned counsel for the applicant does not want to press the present application.
In view of above, the present application u/s 482 Cr.P.C. is dismissed as not pressed with liberty to file appropriate application/proceedings before the court of competent jurisdiction.
Certified copies of the relevant documents be returned to learned counsel for the applicant after retaining a photocopy of the same.
Order Date :- 2.8.2024 A.P. Pandey