EDAYIL PEEDIKAYIL BASHEER Vs. THEKKAYIL AYSHA

JUDGEMENT

(1.) The prayer in the aforecaptioned criminal revision petition filed under Sections 397 & 401 of the I.P.C. is as follows:-

(2.) Heard Sri.U.P.Balakrishnan, learned counsel appearing for the revision petitioner and Sri.K.P. Hareendran, learned counsel appearing for the 1st respondent herein, Sri.C.H. Abdul Rasac, learned Advocate appearing for respondents 3 to 5, and Sri.Saigi Jacob Palatty, learned Public Prosecutor appearing for the 7th respondent-State of Kerala.

(3.) It is pointed out by learned counsel for the petitioner that contesting respondents 2 to 6 are sailing together with the interest of the revision petitioner herein as the revision petitioner herein and contesting respondents 2 to 6 are the respondents in M.C. No.93/2011 filed by the 1st respondent herein before the Judicial First Class Magistrate Court, Nadapuram, seeking relief under the Protection of Women from Domestic Violence Act , 2005.