Rajeev Misra, J. - (1.) This criminal revision has been filed challenging the order dated 30th March, 2017 passed by the Additional District Judge, Court No. 16, Kanpur Nagar in Misc. Case No. 213 of 2016 (Balpreet Singh vs. State of U.P. & Others), whereby the delay condonation application (Paper No.4 B) filed by the revisionist under Section 5 of the Limitation Act for condoning the delay in filing the criminal appeal against the ex parte order dated 11th March, 2015 passed by the Metropolitan Magistrate, Court No.2, Kanpur Nagar in Complaint Case No. 1721 of 2014 (Smt. Charanjeet Kaur vs. Balpreet Singh & Others) under Section 12 of the Protection of Women From Domestic Violence Act, 2005, Police Station Anwarganj, District Kanpur Nagar, has been rejected.
(2.) Mr. Sharique Ahmad, learned counsel for the revisionist, learned A.G.A. for the State and Mr. S.M.A. Abdy, learned counsel appearing for the opposite party no.2 were heard in length and detail.
(3.) From the record, it appears that the marriage of the revisionist was solemnized with the opposite party no.2 on 14th May, 2006. From the wedlock and co-habitation of the revisionist and the opposite party no.2, one son, namely, Ishan was born. Subsequently, it appears that the relationship with the revisionist and the opposite party no.2 became incompatible and reached a point of no return.;