DULAL DEO Vs. ALU DEO

JUDGEMENT

(1.) Learned Counsel Ms. S. Deb (Gupta) is present for the petitioner. Today also no step was taken by the respondent wife inspite of receiving notice and opportunity being given by the Court to appear.

(2.) Heard Learned Counsel for the petitioner at length. Considered. Accordingly, order/judgment is passed today.

(3.) This present petitioner has preferred this Revision Petition under Sec. 19(4) of the Family Courts Act, 1984 read with Sec. 397 of 401 of Cr.P.C., challenging the order dtd. 22/9/2023 passed by Learned Judge, Family Court, Ambassa, Dhalai in connection with case No. Criminal Misc.(M) 08 of 2022.