ANAND AND ORS. Vs. VINITA

JUDGEMENT

(1.) Heard. ADMIT. By consent of the learned counsel appearing for both the parties, the revision application is taken up for final disposal at the stage of admission itself. The applicants are before this Court challenging the order passed by the learned 2nd Additional Sessions Judge, Nagpur. dated 12.09.2014 in Criminal Appeal No. 17/2014 on an application (Exh. 5), filed by the present applicants for grant of stay to the effect and operation of the judgment and order dated 12.12.2013 passed by the learned Judicial Magistrate, first Class. Court No. 5, Nagpur in Misc. Criminal Application No. 1936/2010 filed by the present non-applicant seeking reliefs under the provisions of Protection of Women from Domestic Violence Act, 2005.

(2.) The brief facts giving rise to the present application, can be summarized as follows:

(3.) The application filed by the non-applicant before learned Magistrate was contested by the present applicants. The learned Magistrate had framed four points for consideration/determination namely