J.J. Munir, J. - (1.) Supplementary affidavit filed today on behalf of Smt. Roshani is taken on record.
(2.) Heard Sri Kamlesh Tiwari, learned counsel for the revisionist and Sri J.B. Singh, learned A.G.A. appearing for the State.
(3.) This revision has been filed against a judgment and order dated 17.04.2018 passed by the learned Chief Judicial Magistrate, Pilibhit rejecting an application by the revisionist to permit the victim Smt. Roshani, wife of the revisionist, Monish to accompany him and instead giving her into the custody of her father and mother, Danveer and Smt. Indra Devi holding her to be a minor.;