MOHD. WAQAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Khaleeq Ahmad Khan, learned counsel for the revisionists, Shri Sharad Dixit, learned AGA for the State respondent and Dr. L.P. Misra, learned counsel for opposite party no.2.

(2.) This criminal revision has been filed by Mohd. Waqar and others challenging the order dated 5.3.2014 passed by the learned Additional Sessions Judge, Court No.1, Faizabad in Criminal Appeal No.2 of 2014 by which the appeal filed by the revisionist against the judgment and order dated 7.12.2013 passed by the learned Additional Chief Judicial Magistrate - I, Court No.10, Faizabad was dismissed.

(3.) By the order dated 7.12.2013 the Additional Chief Judicial Magistrate - I, Court No.10, Faizabad has partly allowed the application of Smt. Amna Muzaffar moved under Section 12 of Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'the Act') in Complaint Case No.977 of 2013.