Patna High Court - Orders
Ashok Kumar Chaurasia vs State Of Bihar & Anr on 24 April, 2014
Author: Jyoti Saran
Bench: Jyoti Saran
Patna High Court CR. REV. No.809 of 2012 (3) dt.24-04-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Revision No.809 of 2012
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Ashok Kumar Chaurasia
.... .... Petitioner/s
Versus
State of Bihar & Anr
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Rana Pratap Singh, Adv.
For the Respondent/s : APP
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
3 24-04-2014Heard learned counsel for the parties.
The petitioner has questioned the order dated 22.5.2012 passed by the Principal Judge, Family Court, Gaya in Matrimonial Case No. 78 of 2009 whereby the suit has been dismissed. The suit was filed for dissolution of marriage by a decree of divorce under the provisions of Section 13 of the Hindu Marriage Act 1955.
The order passed in such proceeding is appeable under Section 19(1) of the Family Courts Act, 1984.
In the circumstances, as prayed by Mr. Rana Pratap Singh, learned counsel, he is permitted to convert this criminal revision into a miscellaneous appeal within four weeks from today failing which this application shall stand rejected without further reference to the Bench.
(Jyoti Saran, J) Bibhash/-