LENKA BHASKARA RAO Vs. LENKA MADHAVI VIZIANAGARAM

JUDGEMENT

(1.) Assailing the order dtd. 25/4/2016 in M.C. No. 15 of 2014 on the file of the Court of learned Judicial Magistrate of First Class at Cheepurupalli, the petitioner/respondent/ husband filed the present criminal revision case under Sec. 397 r/w. 401 of the Criminal Procedure Code, 1973.

(2.) The shorn of necessary facts leading to file the original petition as pleaded by the respondents/wife and son are that:

(3.) The petition was taken on file and numbered as M.C. No. 15 of 2014 on the file of the Court of learned Judicial Magistrate of First Class at Cheepurupalli.