NILIMA JANARDAN Vs. RAJKUMARI MAGRE

JUDGEMENT

(1.) Both these Criminal Revisions arise out of the same order dated 30.07.2014 passed by the Additional Sessions Judge (F.T.C.), Kabirdham (Kawardha), C.G. in Criminal Appeal No.77/2013 and 76/2013, therefore, they are being disposed off by this common order.

(2.) Applicant in Cr.R. No.653 of 2014 shall be referred to as applicant and the respondents in this case who are applicants in Cr.R. No.654 of 2014 shall be referred to as respondents in this order.

(3.) Respondent had filed an application under Section 12 of Protection of Women from Domestic Violence Act against this applicant and one another stating that respondent No.1 is married to Anil Magre and was residing in her matrimonial home and that respondent No.2 and 3 were born from this wedlock. Subsequently, because of the cruel treatment of the respondent and her husband, she started living separately from her husband Anil Magre. The cruel treatment and mis-behaviour of the husband of the respondent No.1 continued and then he declared his love for the applicant in this case. The husband of respondent No.1 then has deserted her and is living with this applicant. The respondent No.1 approached the police but she was not assisted in any manner. The husband of respondent No.1 is neglecting the maintenance of the respondents, therefore, prayer was made for protection order, monetary relief etc.