SHAHIN BANO Vs. SHAMSUDDIN

JUDGEMENT

(1.) Impugning the legality, validity and correctness of the order dated 26-7-2000 passed in Criminal Revision No.24/2000, by which the revisional Court has allowed the revision by sustaining the objection holding that the application filed by applicant Smt. Shahin Bano under (henceforth 'CrPC') is not maintainable, the applicant has preferred the instant revision under Section 397 read with Section 401 CrPC.

(2.) The core facts, required for judging correctness of the impugned order, state as under:

(3.) Shri H.B.Agrawal, learned Senior Advocate appearing for the applicant would submit that the revisional Court has committed a serious illegality in holding the application under Section 125 CrPC not maintainable in law in view of a decision of a Constitution Bench of the Supreme Court in Mohd. Ahmed Khan v. Shah Bano Begum and others, 1985 2 SCC 556.