BHARMAJI VENKAPPA KANGRALKAR Vs. SMT. SHILPA SANTOSH KANGRALKAR

JUDGEMENT

(1.) The complainant in C.C. No.709/2009 (P.C. No.527/2007) on the file of JMFC., III Court, Belagavi, has come up in this revision petition impugning the order dated 24.03.2010 passed by the IV Additional District and Sessions Judge, Belagavi, in Criminal Revision Petition No.325/2010.

(2.) The brief facts leading to this second revision petition are as under:

(3.) This revision petition was admitted by order dated 11.06.2010. Accordingly, lower court records are secured in this matter. Hence, it is taken up for final disposal.