RAJESH SHUKLA Vs. MEENA SHUKLA

JUDGEMENT

(1.) This revision is sent on reference to this Bench on the following question of law :

(2.) This Bench is required to consider the correctness of the judgment delivered in the case of Aruna Choudhary v. Sudhakar Choudhary. Question involved is whether revision filed before this Court against the order passed under Section 125 of the Code of Criminal Procedure by the Family Court shall be registered as Civil Revision or Criminal Revision. In the case of Aruna Choudhary (supra), Division Bench of this Court held that civil revision will lie against the said order.

(3.) To examine the controversy, it will be useful to refer to Section 7 of the Family Courts Act, 1984 (hereinafter, referred to as the "Act"). Section 7 of the Act is reproduced below: