VINIT MINJ Vs. NEETA PRAJAPATI

JUDGEMENT

(1.) Heard. The criminal revision has been brought being aggrieved by the order dated 23.7.2019 passed in Criminal Appeal No.54/2017 upholding the order dated 11.8.2017 passed by the C.J.M., Jashpur in Misc. Criminal Case No.29/2016 granting protection order, monetary relief, compensation and residence order in favor of the respondent.

(2.) It is submitted by the counsel for applicant that no inquiry was made by the learned Magistrate on the issue of marriage/live-in relationship of the applicant with the respondent and the parentage of the child born to the respondent, therefore, the order passed is against the procedure and provisions of law, which is not maintainable. Hence, it is prayed that revision petition be allowed and relief be granted to the applicant.

(3.) Learned counsel for respondent opposed the revision petition and the submissions made by the applicant counsel. It is submitted that no error has been committed by the learned Magistrate and the learned appellate Court, as such, there is no need of interference in the impugned order. The revision petition be dismissed.