REGENT COMPUTRONICS PVT. LTD.

SUDHEER Appellant

V/S

Anusha R. Nair Respondents

Referred Judgements :-

PASUPULETI VENKATESWARLU VS. MOTOR AND GENERAL TRADERS [REFERRED TO]
MUNNA DEVI VS. STATE OF RAJASTHAN [REFERRED TO]
SANJAYSINH RAMRAO CHAVAN VS. DATTATRAY GULABRAO PHALKE [REFERRED TO]
ASIAN RESURFACING OF ROAD AGENCY PVT. LTD. & ANR. VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
SHALU OJHA VS. PRASHANT OJHA [REFERRED TO]
RAJNESH VS. NEHA [REFERRED TO]
MR.RAMACHANDRA WARRIOR VS. JAYASREE W/O RAMACHANDRA WARRIOR [REFERRED TO]
MATHEW DANIEL VS. LEENA MATHEW [REFERRED TO]

JUDGEMENT

(1.) These Criminal Revision Petitions arise from the order dtd. 16/6/2011 in M.C No.35/2010 passed by the Judicial First Class Magistrate, Pala, in a petition under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'the DV Act'), which was modified by the Sessions Court, Kottayam, in Crl.A No.323/2011.

(2.) The petitioner in M.C No.35/2010 is the revision petitioner in Crl.R.P No.1577/2013. Respondent No.1, her former husband, is the revision petitioner in Crl.R.P No.1173/2013.

(3.) The parties will be referred to in terms of their status in the Trial Court.

Click here to view full judgment.

SUDHEER Vs. ANUSHA R. NAIR

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address