ASHU JAIN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Ms. Shruti Malviya, learned counsel for the applicant, learned A.G.A. for the State and Sri Amit Daga, learned counsel for the opposite party No. 2.

(2.) Present application has been filed with following prayer:-

(3.) Sri Amit Daga, learned counsel for the opposite party No. 2 has raised preliminary objection and submitted that applicant is having statutory remedy to file revision under Sec. 19 of Family Courts Act, 1984(hereinafter referred to as, 'Act, 1984') read with Sec. 397 of Code of Criminal Procedure, 1973, (hereinafter, referred to as, 'Cr.P.C.'), therefore this application under Sec. 482 Cr.P.C. is not maintainable.