ZAHIDA ANJUM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rishikesh Tripathi, learned counsel for the petitioner, Sri Manish Dwivedi, learned counsel for respondent no.2, Sri O.P. Mishra, learned A.G.A. for the State and perused the record.

(2.) By means of this criminal misc. writ petition under Article 226 of the Constitution of India, the petitioner- Smt. Zahida Anjum has prayed for issuance of writ of certiorari to quash the judgment and order dtd. 6/5/2005 passed by Additional District and Sessions Judge in Criminal Revision No.173/2004 (connected with criminal revision no.212 of 2004) and also seeking issuance of mandamus commanding respondent no.2 to pay maintenance amount of Rs.5000.00 per month to the petitioner from the date of application under Sec. 125 Cr.P.C.

(3.) Relevant facts giving rise to this petition are as below:-