M ANIL KUMAR Vs. M SUHASINI

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner - husband, M. Anil Kumar, assailing the order in M.C. No. 127 of 2004 dated 10-01-2005 passed by the learned Additional Metropolitan Sessions Judge for trial of JHCBB Case - cum - Additional Family Court, Hyderabad.

(2.) The revision petitioner is husband of respondent No.1 and father of respondent Nos.2 and 3 herein.

(3.) For the sake of convenience the parties herein are referred to as arrayed in the M.C. before the trail Court.