DEEP SHARMA Vs. BINU SHARMA

JUDGEMENT

(1.) Sri Rahul Sripat, learned Senior Advocate assisted by Sri Ishir Sripat, learned counsel for the revisionist, Sri Randhir Singh, learned counsel for respondent no. 1 and Sri O.P. Mishra, learned AGA for the State, are present. None responds on behalf of respondent nos. 2 to 6.

(2.) By means of this criminal revision the revisionist Smt. Deep Sharma and Yagyawal Sharma have challenged an order dtd. 27/8/2022 passed by Special Judge (Gangster Act) Additional District and Session Judge, Court No. 6, Ghaziabad in a criminal appeal no. 204 of 2019, under Sec. 29 of the Protection of Women from Domestic Violence Act, 2005, Police Station Sahibabad, District Ghaziabad arising out of Case No. 585 of 2019 (Smt. Binu Sharma vs. Dhirendra Kaushik and Others), under Ss. 12, 18, 19, 20, 21, 22, 23 of the Protection of Women from Domestic Violence Act, 2005, by which the appeal was partly allowed and the order passed by the trial court was modified.

(3.) Heard Sri Rahul Sripat, learned Senior Advocate assisted by Sri Ishir Sripat, learned counsel for the revisionist, Sri Randhir Singh, learned counsel for respondent no. 1 and Sri O.P. Mishra, learned AGA for the State and perused the material on record. None responds on behalf of respondent nos. 2 to 6.