- (1.) HEARD learned counsel for the applicant and learned AGA for the State.
(2.) THE present application u/s 482 Cr.P.C. has been filed by the applicant for quashing the impugned order dated 18.7.2014 passed by Principal Judge, Family Court, Basti in case no. 621 of 2014; Subhawati Devi and other Vs. Satish Chandra, U/s 125 Cr.P.C., P.S. Munderva, District Basti, by means of which the application dated 17.5.2010 has been rejected.
(3.) LEARNED counsel for the applicant submits that the applicant had filed an application on 17.5.2010 with the prayer that the Gram Vikas Adhikari, Hotwa Shukul Kshetra Panchayat Samghat, District Basti be summoned along with Family Register. He further submits that the summoning of the said officer was important to bring on record the fact that the opposite party no.2 was living in the said village and had enough agricultural field of her own and, thus, not entitled to maintenance. It may be appreciated that the present proceedings arise out of proceedings U/s 125 Cr.P.C., which are summary in nature.;