NEETU SINGH Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) The present Criminal Miscellaneous Application has been filed by the applicant - Smt. Neetu Singh @ Neetu Kainth against the judgment and order dated 04.02.2019 passed by the learned Additional District Judge - I, Dehradun in Criminal Revision No.242 of 2018 "Smt. Surinder Kaur & another Vs. State of Uttarakhand & others", by which the revision of the private respondents was allowed and the order passed by the trial court dated 04.08.2018 was set aside.

(2.) The facts leading to the present case are that initially the First Information Report was lodged by the applicant being FIR No.0149, under Sections 498-A and 323 of IPC, at Police Station, Rajpur, District Dehradun. It has come on record that in the connected matters the Principal Judge, Family Court, Dehradun vide orders dated 09.05.2018, 06.09.2018 and 11.09.2018 had directed the applicant to bring her son Master Parneet Singh Sagar, so that parties be permitted to meet Master Parneet Singh Sagar, but these orders have not been complied with by the applicant - Smt. Neetu Singh @ Neetu Kainth.

(3.) It has also been averred that the learned Judicial Magistrate - I, Dehradun vide its order dated 03.10.2017 passed in Miscellaneous Case No.1141 of 2017, has restrained the respondent nos.2 and 3 from interfering in the custody of the minor child, namely, Parneet Singh Sagar. The applicant has also moved an application under Section 156(3) of CrPC before the Additional Chief Judicial Magistrate 1st, Dehradun against private respondents and prayed that the Police Station Dalanwala be directed to lodge an FIR and the investigation be done. The statement of the complainant/applicant was recorded under Section 200 of CrPC.