HONNEGOWDA Vs. CHANNAMMA

JUDGEMENT

(1.) Learned counsels Sri.B.S.Nagaraj for petitioner and Sri.R.S.Ravi, for respondents have appeared through video conferencing.

(2.) For the sake of convenience, the parties shall be referred to in terms of their status and ranking before the Family Court in C.Misc.No.48/2007.

(3.) The order dated 24.04.2013, passed by the Family Court, Mysuru in C.Misc.No.242/2011 is called in question in this revision petition wherein, learned Judge has dismissed the petition filed under Section 127 of Cr.P.C . It is this order which is called in question on various grounds as set out in the revision petition.