SUNIL JOHRI Vs. MAMTA JOHRI

JUDGEMENT

(1.) THE petitioner has filed this petition against the orders dt.4.3.2010 passed by the Additional Sessions Judge (Fast Track Court) Gwalior in Criminal Revision No.52/10 and dt.24.12.2009 passed by the Judicial Magistrate First Class, Gwalior in Case No. 6371/2008.

(2.) RESPONDENT No.1 is the wedded wife of the petitioner and respondent No.2 is the daughter of the petitioner. RESPONDENTs filed an application under Section 12 of Protection of Women from Domestic Violence Act, 2005 seeking the following reliefs : ...[VERNACULAR TEXT OMMITED]...

(3.) IT is submitted by the counsel for the petitioner before this court that the family court in case No.96/2005 has granted decree of divorce to the petitioner and rejected the counter claim of the respondent No.1 for restitution of conjugal rights. Hence, the petition filed by the respondent No.1 is liable to be dismissed. A copy of the judgment passed by the family court has also been produced.