- (1.) THE propriety of an order dated 5th June, 2004 passed by the learned additional District Judge, 5th Court, at Barasat in Mat. Suit No. 133 of 2001, is under challenge in this application under Article 227 of the Constitution of India.
(2.) THE impugned order was passed by the learned Trial Judge on the husband's application under Section 340 read with Section 195 (1) (b) (i) of the criminal Procedure Code.
(3.) A confusion arose as to whether such an order is revisable by this hon'ble Court in its Civil Revisional Jurisdiction or in its Criminal Revisional jurisdiction, as two different Benches differed from each other as to the entertainability of this application on the said issue.;