CHITHRANGATHAN Vs. SEEMA C

JUDGEMENT

(1.) In this revision filed under Section 397 read with Section 401, Cr.P.C. the revision petitioner, who is the father of the 1st respondent herein, challenges Annexure-C order dated 9.3.2007 passed by the Chief Judicial Magistrate, Kollam in C.M.P. No. 1526/2007.

(2.) When this revision came up for hearing, the learned Counsel appearing for the 1st respondent raised a preliminary objection that this revision is not maintainable in view of Section 401(4), Cr.P.C. read with Section 399(2), Cr.P.C. since the impugned order is appealable under Section 29 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as "the PWDV Act" for short).

(3.) Advocate Mr. M. Balagovindan, the learned Counsel for the revision petitioner, maintained that the revision is maintainable. In support of his stand, he made the following submissions before me: