VINCENT SHANTHAKUMAR Vs. CHRISTINA GEETHA RANI AND ORS.

JUDGEMENT

(1.) The present Revision Petition is filed for quashing of the entire proceedings in Criminal Misc. No. 460/2011 directing the registration of a separate Criminal Misc. case on I.A. No.VI passed by the II Additional Civil Judge and J.M.F.C., Bellary dated 14.06.2012.

(2.) The important and thought provoking point that arose for consideration of this Court in this case is:

(3.) In order to appreciate and find out whether the said provision under Section 31 which is purely penal in nature, can be invoked by the party who obtained an order under Section 23 of the DV Act, it is just and necessary to have the brief factual matrix of this case.