MANSOOR DURRANI Vs. HINA ANSARI

JUDGEMENT

(1.) Heard on I.A.No.4425/2021, an application for dismissal of petition.

(2.) The Petitioner has filed this Petition under Section 482 of Cr.P.C. challenging the order dated 16/08/2017 passed by Learned Addl. Sessions Judge, Bhopal in Criminal Revision No.200/2014 whereby the Revision Petition filed by the Petitioner was dismissed and the Order dated 03/02/2014 passed by the JMFC, Bhopal in MJC No.451/2006 awarding Rs.39,60,000/- as lump sum maintenance under Section 3(1) of the Muslim Women Protection of Rights on Divorce Act along with an interest at the rate of 5% p.a was affirmed.

(3.) During the pendency of the petition the respondent has filed IA No.4425/2021 and raised the grounds for dismissal of the petition stating therein that the Petition filed by the Petitioner deserves to be dismissed on the ground of delay and latches itself. The present Petition was filed on 02/03/2020 challenging the order dated 16/08/2017 passed by the learned ASJ, Bhopal, the present petition has been filed after a delay more than two and a half years. The Petitioner has not shown any reasonable or plausible cause explaining such a huge delay in filing the petition under Section 482 Cr.P.C.