PAWAN & ORS. Vs. SMT. SEEMA PATEL

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This Criminal Revision under section 397,401 of Cr.P.C., 1973 has been filed against the order dated 2-1-2016 passed by 3rd A.S.J., Dewas in Criminal Appeal No. 167/2015, thereby dismissing the Criminal Appeal filed against the order dated 5-5-2015 passed by A.C.J.M., Dewas in Criminal Case No. 167/2014, by which the application filed by the applicants for dismissal of the proceedings under section 12 of the Protection of Women From Domestic Violence Act (In short DVA), has been rejected.

(3.) The necessary facts in short are that the respondent has filed an application under Section 12 of DVA, seeking different reliefs.