SMT. SANGITA TIWARI (PANDEY) Vs. DIGAMBARNATH PANDEY

JUDGEMENT

(1.) With the consent of both the parties, the matter heard finally at the motion stage itself.

(2.) Brief facts, as per present petition, are as under :-

(3.) Against the said order respondents have not preferred any petition before this Court. The petitioner has challenged the same by filing the instant Cr.M.P. wherein it is prayed the the order passed by the Additional Sessions Judge, Durg dated 11-08-2015 be held illegal and the same be quashed.