MANOJ PILLAI Vs. SMT. PRASITA MANOJ PILLAI

JUDGEMENT

(1.) The applicants have filed this Criminal Revision Petition under Sec. 397 read with 401 of the of the Crimial P.C. being aggrieved by and dissatisfied with the order dated 08.04.2015 passed by the Sixth Additional Sessions Judge Bhopal in Criminal Appeal No.695/2014, thereby affirming the order dated 03.07.2014 passed by the Judicial Magistrate First Class Bhopal in MJC No.1187/2014 after holding that the application filed by the non-applicant under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (for short "the Act") is maintainable.

(2.) The brief facts necessary for disposal of this revision are given below -:

(3.) I have heard the learned counsel for the parties at length and perused the order dated 007.2014, the impugned order dated 08.04.2015 and all the materials available on record.