SHANKAR Vs. SHANTHI

JUDGEMENT

(1.) This Criminal Revision is filed praying to set aside the order made in C.A.No.42 of 2015 by the learned Principal Sessions Judge, Dindigu, dated 05.04.2016, confirming the order made in Cr.M.P.No.4560 of 2014 in D.V.O.P.No.5 of 2015, by the learned Judicial Magistrate No.1, Dindigul, dated 11.06.2015.

(2.) Brief facts, in nutshell, are as under :-

(3.) Perused the materials on record and considered the rival submissions made by either counsels.