PANCHAL RANJAN Vs. SHIVANI

JUDGEMENT

(1.) Both Criminal Revision No. 483 of 2024 and Criminal Revision No. 536 of 2024 arise out of proceedings under Sec. 125 of the Code of Criminal Procedure initiated by the Respondent-wife before the Family Court, Vikasnagar, District Dehradun.

(2.) The Respondent-wife filed an application under Sec. 125 CrPC on 6/9/2023, registered as Misc. Criminal Case No. 274 of 2023. Summons in the said proceedings were received by the father of the Revisionist on 15/9/2023. The matter was posted for appearance on 5/10/2023.

(3.) The Revisionist is employed as a Constable (Fire) with the CISF and was posted in Tamil Nadu during the relevant period. His case is that he was required to obtain prior permission and leave from his superior officers to appear before the Family Court. The Revisionist applied for such leave, but according to him, the same was not sanctioned, which prevented him from remaining present before the Family Court on 5/10/2023.