NAFEEZ AHMAD Vs. SAHNAZ KHATUN

JUDGEMENT

(1.) Heard.

(2.) This revision is directed against the order dated 10.05.2011, passed by Principal Judge, Family Court, Dehradun, rejecting the application of the revisionist moved under Section 126 (2) of Cr.P.C.

(3.) Heard learned counsel for the parties and perused the affidavit, counter affidavit and rejoinder affidavit on record.