SHANAWAS Vs. SHAMEM BANU

JUDGEMENT

(1.) This Criminal Revision Case is filed against the Judgment dated 06.03.2017 passed in Criminal Appeal No.50 of 2016 on the file of the Third Additional District Sessions Court, Tiruchirappalli, confirming the order dated 17.09.2016 made in Cr.M.P.No.2443 of 2015 in M.C.No.94 of 2014 on the file of the learned Judicial Magistrate, Additional Mahila court, Tiruchirappalli.

(2.) Heard the learned counsel appearing for the petitioners and the learned counsel appearing for respondent.

(3.) This criminal revision is directed against the Judgment passed in Criminal Appeal No.50 of 2016 by the Third Additional District and Sessions Court, Tiruchirappalli, confirming the order passed by the learned Judicial Magistrate, Additional Mahila Court, Tiruchirappalli in Crl.M.P.No.2443 of 2015 in M.C.No.94 of 2014, filed under Section 31 of the Domestic Violence Act, 2005.