ASHU DHIMAN Vs. SMT. JYOTI DHIMAN

JUDGEMENT

(1.) The aforementioned criminal misc. applications have been filed under Section 482 of the Cr.P.C . against orders passed by respective Family Court Judges, on interim maintenance applications filed in pending proceedings under Section 125 of the Code. Out of the aforementioned criminal misc. applications, filed under Section 482 of the Cr.P.C., some are filed against rejection of interim maintenance applications and some are filed against allowing of the interim maintenance applications, all passed under Section 125 of Cr.P.C. Upon hearing the bunch of aforementioned C-482 petitions, Co- ordinate Bench of this Court has observed as to whether the C-482 petitions in this regard are maintainable or not, and clubbed the petitions.

(2.) The core issue before this Court is - as to whether an application under Section 482 of Cr.P.C. or a criminal revision under Section 397 of Cr.P.C. is maintainable?

(3.) The Parliament has enacted the Family Courts Act , 1984 (Act No. 66 of 1984) to provide for the establishment of Family Courts with a view to promote conciliation in, and secure speedy settlement of, disputes relating the marriage and family affairs and matters connected therewith.