DEBABRATA MISHRA Vs. SWARUPA PRAHARAJ

JUDGEMENT

(1.) The order passed on 7/10/2021 by learned District and Sessions Judge, Khurda at Bhubaneswar in Criminal Appeal No. 03 of 2021 and the order passed on 7/1/2021 by learned S.D.J.M., Bhubaneswar in CMC No. 644 of 2020 in an application U/S. 23(2) of Protection of Women from Domestic Violence Act, 2005 (in short, the "Act") are impugned in these application U/S. 482 of Code of Criminal Procedure, 1973 (in short, the "Code") and U/S. 397/401 of the Code by the husband with parents-in-laws and wife separately.

(2.) Since both the orders passed in Appeal and Criminal Misc. Case are under challenge by the husband with parents-in-laws and wife separately in CRLMC and Criminal Revision, the same are heard together and disposed of by this common order with consent of the learned counsel for the parties.

(3.) For the sake of convenience and in order to avoid confusion, the petitioners in CRLMC who are Opposite Parties in Criminal Revision are herein after referred to as "Respondents" whereas, the Opposite Party in CRLMC who is the petitioner in Criminal Revision is hereinafter referred to as "aggrieved person" in terms of the Act. The aggrieved person is the wife of Respondent No.1 (R-1), whereas Respondent Nos. 2 and 3 (R-2 and 3) are her parents-in- laws.