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Judgment
Heard on I.A. No. 4357/2014 and I.A. No. 4629/2014 filed by the learned counsel for appellant.
Learned counsel for appellant submits that criminal appeal has been filed u/s 19(1) of the Family Court Act. The order under challenge is order passed u/s 125 of Cr.P.C., For challenge against the orders can be preferred in criminal revision as per the provisions u/s 19(4) of the Family Court Act. Therefore, it is prayed that the appeal may be converted into revision as per requirement of the provisions.
In this background I.A. No. 4357/2014 is filed for amendment of the appeal memo and I.A. No. 4629/2014 is submitted for converting this appeal into revision.
Considering the aforesaid, as it is statutory requirement under the Family Courts Act to file revision against an order passed u/s 125 of Cr.P.C., it is deem appropriate to allow the applications. The impugned order dated 09/01/2014 passed by the learned Family Court in MJC 98/2012 is about the application filed u/s 125 of Cr.P.C.
Accordingly, in the interest of justice, I.A. No. 4357/2014 and I.A. No. 4629/2014 are allowed and appellant is directed to make the necessary amendments within seven days.
This appeal now be treated as revision.
Certified copy as per rules.