ROSHAN LAL Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) This revision is directed against the judgment dated 22.1.2015 passed by the District Judge, Family Court, Gurgaon on the petition filed under Section 125 Cr.P.C.

(2.) The issue for examination in this revision is whether the husband had the right of cross-examination in the petition filed under Section 125 Cr.P.C. The Family Court in its order dated 11.4.2014 ordered that evidence of the parties to be taken on affidavits. It relied upon Shabana Banu versus Imran Khan reported in, 2010 1 RCR(Cri) 158 to make that order but the judgment relied upon does not deal with the issue.

(3.) Record was called for and has been perused.