RUPESH Vs. SIDDHI PATEL

JUDGEMENT

(1.) IMPUGNING the legality, validity and correctness of the order dated 16 -4 -2015 passed by the Judge, Family Court, Raigarh in Criminal MJC No. F -41/2014, the petitioner/husband has filed this revision under Sub -section (4) of Section 19 of the Family Courts Act, 1984 (for short 'the Act of 1984') by which his application under Section 13 of the Act of 1984 has been rejected by the said Court.

(2.) IMPERATIVE facts necessary for the disposal of this revision are as under: - -

(3.) I have heard learned counsel for the petitioner and considered the rival submissions made herein.