Allahabad High Court
Harendra vs State Of U.P. And Another on 19 January, 2023
Author: Raj Beer Singh
Bench: Raj Beer Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 88 Case :- CRIMINAL REVISION No. - 4988 of 2022 Revisionist :- Harendra Opposite Party :- State of U.P. and Another Counsel for Revisionist :- Vijay Kumar,Rajive Kumar Counsel for Opposite Party :- G.A. Hon'ble Raj Beer Singh,J.
Learned counsel for the revisionist and learned A.G.A. for the State.
This criminal revision has been filed against the order dated 11.10.2022, passed by learned Nyayadhikari, Gram Nyayalay, Baghpat in Complaint Case No. 563 of 2019 (Payal vs. Harendra & others), u/s 12 Protection of Women from Domestic Violence Act, 2005, P.S. Ramala, District Baghpat.
In view of the provision of Section 29 of Protection of Women from Domestic Voilence Act, 2005, it is clear that such an order is appealable before the Court of Session.
At this stage, learned counsel for the revisionist submits that the instant revision may be dismissed with liberty to file an appeal in accordance with law.
In view of the aforesaid, the criminal revision is dismissed with the aforesaid liberty.
Certified copy of the impugned order may be returned to learned counsel for the revisionist by retaining a xerox copy of the same on record.
Order Date :- 19.1.2023 Vandana