ARVIND KUMAR TRIPATHI, J. - (1.) COUNTER -affidavit filed today is taken on record.
(2.) THIS criminal revision has been filed with a prayer to set aside the judg­ment and order dated 13.3.2007 passed by learned Additional Principal Judge, Family Court, Allahabad in Case No. 353/2000 (Smt. Madina Bano v. Mohd. Ikhlaque) under section 125 Cr.P.C. P.S. Sarai Inayat, Alla­habad and further to stay further proceedings of the aforesaid case. Heard learned Counsel for the applicants, learned AGA and Counsel for the opposite party No. 2 and perused the record.
(3.) LEARNED Counsel for the applicant submitted that since the opposite party No. 2 Smt. Madina Bano was divorced by the applicant on 25.5.1998 before Panchayat. Notice was given to the opposite party No. 2 and the Talaqnanw was also communicated through registered post.;