MUHAMMEDUNNI Vs. PATHUMMA

JUDGEMENT

(1.) This Criminal Revision Petition has been filed challenging the judgment passed by the Sessions Court, Manjeri (for short 'the appellate court') in Crl.A No.217/2019 dtd. 22/1/2020, confirming the order passed by the Chief Judicial Magistrate Court, Manjeri (for short 'the trial court') in Crl.M.P.No.4281/2019 in M.C.No.131/2019 dtd. 4/10/2019.

(2.) The revision petitioner herein is the husband of the 1st respondent. The 1st respondent filed M.C.No.131/2019 at the trial court claiming various reliefs under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (for short 'the DV Act').

(3.) I have heard Sri.Rakesh.K, the learned counsel for the revision petitioner. Even though notice has been served to the 1st respondent, there is no appearance.