SHEELAVATHI Vs. M LOKESH

JUDGEMENT

(1.) This Revision Petition is by the wife challenging the order dated 16.12.2014 passed in Criminal Appeal No.10006/2014 on the file of the IV Additional District and Sessions Judge, Doddaballapur, Bengaluru Rural District.

(2.) Parties are referred to as wife and husband for the sake of convenience.

(3.) The germane facts for disposal of the Revision Petition are as under: Wife filed an application in C.Misc.No.3/2010 on the file of the Principal Civil Judge and JMFC, Doddaballapur under Section 12 of the provisions of the Protection of Women from Domestic Violence Act, 2005 [hereinafter referred to as 'DV Act' for short].