GIRIJA PATEL Vs. VIJAY R. RAO

JUDGEMENT

(1.) THE petitioner -wife, being aggrieved by order dated 22.12.2014 passed by the Fast Track Court - V at Bengaluru in Criminal Appeal No. 1335/2014 confirming the order dated 1.12.2014 passed in Crl. Misc. No. 28/2012 on I.A. by the Metropolitan Magistrate Traffic Court -VI, Bengaluru City, prefers the above revision petition against the respondent -husband on the grounds that:

(2.) HEARD the arguments of the learned senior counsel appearing for the revision petitioner -wife and learned counsel appearing for the respondent -husband.

(3.) : CDJ 2014 Raj HC 193 - (Payal Agarwal v. Kunal Agarwal)"