GEETA SHARMA Vs. BANWARI LAL SHARMA

JUDGEMENT

(1.) The present revision has been preferred praying for setting aside the order dtd. 13/7/2018 passed by the Learned Additional District Judge, 5th Court, Howrah, in Criminal Appeal No. 91 of 2017 arising out of order dtd. 16/8/2017 passed by the Learned Judicial Magistrate, 1st Court, Howrah, in Misc. Case No. 641 of 2013 under Sec. 12 read with Ss. 18/19/20/22 and 23 of the Protection of Women against Domestic Violence Act, 2005.

(2.) The petitioner's case is that she is an abandoned house wife who has been compelled to stay at her paternal home with her two children and is struggling to make ends meet. The opposite party no. 1 is her estranged husband. The opposite party nos. 2 and 3 are her parents-in-law. The opposite party no. 4 is her sister-in-law (Widow of the deceased brother of the opposite party no. 1).

(3.) Misc. Case No. 641 of 2013 now pending before the Learned Judicial Magistrate, 1st Court, Howrah under Sec. 12 read with Ss. 18/19/20/22/23 of Protection of Women against Domestic Violence Act, 2005 and Sec. 125 of the Code of Criminal Procedure, 1973 was filed by the petitioner.