NASREEN BEGUM Vs. STATE

JUDGEMENT

(1.) This appeal has been preferred against the judgment and order dated 25-6-2004 passed by the Principal Judge, Family Court, Jamshedpur in a proceeding under Section 125 of the Code of Criminal Procedure. The appeal has been put up by the department for hearing under Order 41 Rule 11 of the Code of Civil Procedure together with a note regarding its maintainability as an appeal.

(2.) Chapter V of the Family Courts Act, 1984 which contains Section 19 provides for appeals and revisions against the orders of the Family Court. Section 19(1) provides for appeal as a matter of right from every judgment or order, not being an interlocutory order, of a Family Court to the High Court both on facts and on law. In our view, under the said provision, the question of hearing an appeal under Order 41 Rule 11 C.P.C. would not arise. On the other hand, subsection (4) of Section 19 makes special provision for revision either suo motu or otherwise by the High Court in respect of orders passed under Chapter IX of the Code of Criminal Procedure in which Section 125 is included.

(3.) It appears to have been intention of the Legislature that against the orders passed under Section 125 Cr.PC. revision would lie and not an appeal as indicated in Section 19 (1) of the aforesaid Act. In our view, sub-section (4) of Section 19 is a special provision with regard to the orders passed under Chapter IX of the Code of Criminal Procedure.