KANCHAN Vs. PRASHANT MANIKRAO BAGADE

JUDGEMENT

(1.) By way of the present contempt petition, the petitioner is seeking action under Section 12(3) of the Contempt of Court Act, 1971 (hereinafter in short "the Act, 1971") against the respondent for alleged willful disobedience of 'other process of a Court' by performing marriage in contravention of the provision of Section 15 of the Hindi Marriage Act, 1955 (hereinafter in short "the Act, 1955).

(2.) The brief facts which are relevant for the present contempt petition are as follows:

(3.) The learned Joint Civil Judge Senior Division, Akola vide its judgment and decree dated 29.10.2009, dismissed the petition, by holding that the respondent herein failed to prove cruelty and desertion.