MOHAMMAD AHAMMAD SHAFFIUDDIN Vs. MULLA MOHAMMAD HABEEBE MUBEENA

JUDGEMENT

(1.) Criminal Revision Case No.190 of 2021, under Sec. 397 read with 401 of Code of Criminal Procedure (Cr.P.C.), is filed by the husband aggrieved by the order dtd. 12/1/2020 of learned Judge, Family Court-cum-XII Additional District Court, Guntur in Crl.M.P.No.359 of 2019 in F.C.O.P.(M.C.) No.570 of 2017.

(2.) Criminal Revision Case No.194 of 2021, under Sec. 397 read with 401 of Code of Criminal Procedure (Cr.P.C.), is filed by the husband aggrieved by the order dtd. 12/1/2020 of learned Judge, Family Court-cum-XII Additional District Court, Guntur in Crl.M.P.No.360 of 2019 in F.C.O.P.(M.C.) No.570 of 2017.

(3.) Sri K.Satyanarayana Murthy, the learned counsel for petitioner submitted arguments. Initially, Dr. Sayyed Babu Shaik, the learned counsel appeared on behalf of respondent Nos.1 to 3. Subsequently, on 29/7/2024 the said learned counsel submitted that he reports no instructions and prayed this Court to adjourn the matter to another day so as to enable respondent Nos.1 to 3 to engage another counsel. Accordingly, time was granted and the matter was listed from time to time. However, there has been no representation for respondent Nos.1 to 3 and thus there were no arguments submitted on behalf of respondent Nos.1 to 3. For respondent No.4-State, the learned Assistant Public Prosecutor has been present.