RAM MILAN PANDEY Vs. SANGEETA PANDEY

JUDGEMENT

(1.) HEARD on I.A. No. 4357/2014 and I.A. No. 4629/2014 filed by the learned counsel for appellant.

(2.) LEARNED counsel for appellant submits that criminal appeal has been filed under Section 19(1) of the Family Court Act. The order under challenge is order passed under Section 125 of Cr.P.C., For challenge against the orders can be preferred in criminal revision as per the provisions under Section 19(4) of the Family Court Act. Therefore, it is prayed that the appeal may be converted into revision as per requirement of the provisions.

(3.) CONSIDERING the aforesaid, as it is statutory requirement under the Family Courts Act to file revision against an order passed under Section 125 of Cr.P.C., it is deem appropriate to allow the applications. The impugned order dated 09/01/2014 passed by the learned Family Court in MJC 98/2012 is about the application filed under Section 125 of Cr.P.C.