LEELAVATHI S. W/O M. BHASKAR Vs. SHRI MURGESH S/O DHARMALINGAM, SMT. NALINI W/O MURGESH, SRI M. BHASKAR S/O MURGESH AND SMT. KAVITHA D/O MURGESH

JUDGEMENT

(1.) REVISION under Section 397 of the Code of Criminal Procedure is directed against the judgment in Criminal Appeal No. 84/2009 dated 15 -4 -2009 on the file of the Judge, Fast Track Court, Bangalore.

(2.) THE matter is listed for admission. Considering the nature of the litigation between the parties, I have heard the learned Counsel for the petitioner.

(3.) IT is further alleged that since he neglected and committed all acts which constitute domestic violence, the petition invoking Section 12 of the Act was submitted which was investigated by a Competent Officer. On a petition before the Magistrate under Section 12 of the Act, action was taken and the third respondent was summoned.