Vivek Prakash vs State Of U.P. And Another
2023 Latest Caselaw 30263 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:208302
 
Court No. - 79
 

 
Case :- CRIMINAL REVISION No. - 2300 of 2023
 

 
Revisionist :- Vivek Prakash
 
Opposite Party :- State of U.P. and Another
 
Counsel for Revisionist :- Pravesh Kumar
 
Counsel for Opposite Party :- G.A.,Ram Raksha Tiwari
 

 
Hon'ble Vipin Chandra Dixit,J.

This criminal revision has been filed by the revisionist against the judgment and order dated 10.3.2023 passed by learned Civil Judge (J.D.)/Judicial Magistrate, F.T.C., Court No.3, Bulandshahr Misc. Case No.285 of 2020 (Computer Registration No.1934 of 2020) (Jyoti Vs. Vivek Prakash and others), by which the application filed opposite party no.2 under Sections 12 and 24 of the Protection of Women from Domestic Violence Act, 2005 was allowed.

Learned A.G.A. appearing on behalf of State has pointed out that the revisionist has an alternative remedy under Section 29 of the Protection of Women from Domestic Violence Act, 2005 to file appeal before the Sessions Judge.

At this stage, learned counsel for the revisionist submits that this criminal revision may be dismissed as withdrawn with liberty to file appeal under Section 29 of the Protection of Women from Domestic Violence Act, 2005.

In view of the statement of learned counsel for the revisionist, the present criminal revision is dismissed as withdrawn with liberty to file appeal under Section 29 of the Protection of Women from Domestic Violence Act, 2005 before the Sessions Judge.

Order Date :- 31.10.2023

Kpy