DAYANAND Vs. NIRMALA

JUDGEMENT

(1.) Questioning the legality and correctness of the order dated 12.2.2013 passed by Family Court, Kabirdham in Misc. Criminal Case No. 42/2013, instant revision has been filed by the petitioner/husband.

(2.) Brief facts of the case are as under:-

(3.) Mr P.P. Sahu, learned Counsel appearing for the petitioner relying upon the judgment of Supreme Court in case of Savitaben Samabhai Bhatiya v. State of Gujarat and others, (2005) 3 SCC 636, would submit that the finding recorded by the Family Court holding that respondent Nirmala is legally wedded wife is perverse and contrary to the record, and therefore, it deserves to be set aside.