SANJEEV BANTY Vs. ANURADHA

JUDGEMENT

(1.) Present revision petition is filed under Sec. 397 of Cr.P.C. challenging the judgment passed by the First Appellate Court in Crl.A. No. 611/2014 dated 20.02.2015 and the judgment of the trial Court passed in Crl. Misc. No. 197/2012 dated 6.5.2014.

(2.) Petitioner is the legally wedded husband of the respondent herein. Respondent was the petitioner in a petition filed under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (for short 'the Act') before the learned MMTC -III, Bangalore. Petitioner herein was the respondent No. 1 in the said case.

(3.) Parties will be referred to as petitioner and respondent No. 1 as per their ranking before the trial Court.