FURKAN B Vs. TANJEEM AHMAD SIDDAKI

JUDGEMENT

(1.) Heard.

(2.) This criminal revision has been preferred by the revisionist against the judgment and order dated 01.02.2017 passed by the learned Judge, Family Court, Udham Singh Nagar in Miscellaneous Criminal Case No. 72 of 2013 "Furkan B v. Tanjeem Ahmad Siddaki" under Section 125 of Cr.P.C., whereby the learned Judge has rejected the application of the revisionist only on the ground that the opposite party is ready to pay ' 2,000/- in a case filed by the revisionist under Domestic Violence Act.

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