GEETHAVANI Vs. J.N. GURAPPA REDDY

JUDGEMENT

(1.) THE present petition is filed by the petitioners of a case bearing C. Misc. 224/02 pending on the file of III Additional Principal Judge, Family Court, Bangalore. The respondent is the sole respondent in the said case.

(2.) THE petition filed under Section 125 Cr.P.C. by these petitioners has been dismissed by a considered order dated 3.3.2010. It is this order which is called in question on various grounds.

(3.) THE respondent has emphatically denied all material averments and has called upon the petitioners to prove the contents of the petition. His stand before the trial court is that the petition filed is not maintainable either in law or on facts. The petitioner herself is examined as PW 1 and has got marked as many as 26 exhibits. The respondent has not adduced any evidence.