- (1.) Heard learned counsel for the revisionists, learned A.G.A. for the State and perused the record
(2.) This criminal revision is directed against order dated 4.9.2015 passed by Chief Judicial Magistrate, Mirzapur in complainant case no. 5646 of 2015 ( Sushila Vs. Ram Avtar & Others) under section 12 of the Protection of Women from Domestic Violence Act, P.S. Jamalpur, District Mirzapur whereby the preliminary objection filed by the revisionists was rejected.
(3.) Learned counsel for the revisionists submitted that the revision as such is maintainable. All the family members have been arrayed as respondents in the proceedings under section 12 of the Protection of Women from Domestic Violence Act (In Short 'Act'). Objection filed by the revisionists was rejected by the Magistrate concerned on the basis of insufficient ground. The complaint was also not filed in proper proforma. The allegations levelled against the revisionists do not come under the purview of the Act. Hence, the revision be admitted and allowed and order dated 4.9.2015 passed by the Magistrate concerned be set-aside.;