CourtKutchehry.com
High Courts(2005) 02 AHC CK 0126

Jyoti @ Sapna Sethi vs State of U.P.

Allahabad High Court · Decided on 25 February 2005

HON’BLE JUDGES
Shailendra Saksena, J
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneous Case No. 358 of 2005
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

4 paragraphs · 143 words

Shailendra Saksena, J.—The only prayer which the petitioner has made that the Court below may be directed to dispose of the petition for grant of maintenance/interim maintenance in respect of Case No. 1196 of 2001 under Section 125 Cr.P.C. pending before the learned Additional Principal Judge, Family Court, Lucknow for more than last three years.

2.

I have heard the learned Counsel for the petitioner and have perused the grounds on which this petition has been filed and the annexures which have been annexed with this petition.

3.

It is directed that the Court below i.e. Additional Principal Judge, Family Court, will dispose of the application for interim maintenance of the petitioner at an early date preferably within two months. The petitioner will produce the copy of the order to the Court concerned.

4.

With the aforesaid observations, petition is disposed of finally.