P. KALPANA Vs. R. SARAVANAN AND ORS.

JUDGEMENT

(1.) This revision has been preferred under section 397 Cr.P.C. by the wife of Saravanan/ first respondent and also against certain others who are related to the petitioner by her marriage to the first respondent.

(2.) Petitioner/Wife instituted M.C.No.2 of 2015 before the learned Chief Judicial Magistrate, Erode seeking several reliefs under the Protection of Women from Domestic Violence Act, 2005 (hereinafter called 'D.V.Act'). It was dismissed by the learned Chief Judicial Magistrate, Erode on 02.02.2016.

(3.) Aggrieved, instead of filing an appeal to the next appellate Court, she preferred this revision.