DWARIKA HALBA Vs. SAVITRI BAI

JUDGEMENT

(1.) FEELING aggrieved and dissatisfied with the order dated 11.04.2012, passed by Additional Principal Judge, Family Court, Balod, District Durg, in Misc. Criminal Case No. 83/2010, instant criminal revision has been preferred by the petitioner/husband against the respondents [wife and daughter Ku. Durgeshwari].

(2.) THE core facts necessary for disposal of this revision are as under -

(3.) I have heard the counsel appearing for the petitioner and perused the order impugned carefully.