MOHAMMAD REHAN Vs. SHABANA AKHTAR

JUDGEMENT

(1.) Since these Criminal Revision Cases arise out of the same order passed by the Court below, they are being taken up together for disposal by way of this Common Order.

(2.) These Criminal Revision Cases, under Ss. 397 and 401 of the Code of Criminal Procedure, 1973, are filed against the Order dtd. 4/2/2020 passed in M.C.No.107 of 2016 by the Judge, Principal Family Court-cum-IV Additional District Judge, Vijayawada.

(3.) The petitioner in Criminal Revision Case No.342 of 2020 is respondent in the M.C. and the respondents 1 to 3 in the said case are petitioners in the M.C., who are the wife and daughters of the petitioner respectively.