ANAND JOSEPH Vs. ALPHONSA JOSEPH

JUDGEMENT

(1.) The prayers in the above Original Petition (Criminal) filed under Article 227 of the Constitution of India are as follows: "

(2.) Heard Sri.Basant Balaji, learned counsel appearing for the petitioner, Smt.Thushara James, learned counsel appearing for R-1 & R-2 and Sri.Saigi Jacob Palatty, learned Public Prosecutor appearing for R-3.

(3.) The petitioner herein (husband) is aggrieved by impugned Ext.P-5 order dated 21.05.2018. The wife has filed Ext.P-4 M.P. No.310/2018 in M.C. No.219/2017, before the Family Court, Irinjalakkuda, with the following prayers:-