RENUKA Vs. RAMESH

JUDGEMENT

(1.) This Revision Petition is filed by the petitioner against the order dtd. 28/10/2020 in Crl. Misc. No.493/2017 on the file of the Family Court, Belagavi, dismissing the petition.

(2.) For the sake of convenience the parties to this revision petition are referred to as per their ranking before the Family Court.

(3.) It is the case of the petitioner that, the marriage of the first petitioner was solemnized with the respondent on 1/5/2015 at Basaveshwar Kalyan Mantap, Avargol, Hukkeri, Belagavi and in their wedlock, the second petitioner was born.