SHABNAM Vs. STATE OF U.P.

JUDGEMENT

(1.) The matter is taken up in the revised list. But none turned up for the revisionists. Similarly none turned up for the opposite party no.-2 Parvez @ Guddu.

(2.) Heard Sri Arudendra Kumar Singh, learned A.G.A. and perused the material available before the Court including the impugned judgment and order dated 24.2.2006 passed by learned Judge, Family Court, Meerut in case no. 447 of 2005 (Smt. Shabnam and three others vs. Parvez @ Guddu).

(3.) This criminal revision has been directed under Section 397/401 Cr.P.C. challenging the impugned judgment and order dated 24.2.2006 on the ground that it suffers from illegality, incorrectness and impropriety.