DHANYA Vs. HAREESH GOVIND

JUDGEMENT

(1.) The prayer in the above O.P(Crl.) filed under Art.227 of the Constitution of India is as follows:

(2.) The prayer in the above revision petition filed under Secs. 397 and 401 of the Cr.P.C. is as follows:

(3.) The petitioner in the O.P(Crl.) is the wife and the 1 st respondent therein is the husband. The petitioners in the above Crl.R.P. are the husband and his parents and the 1st respondent therein is the wife.