ANJANA KAR Vs. AMARENDRA BAL

JUDGEMENT

(1.) This criminal revision is directed against the order dated 26.02.2016 passed by the learned 2nd Additional sessions Judge, Cuttack in Criminal Appeal No. 122 of 2014 confirming the order dated 12.08.2014 passed by the learned S.D.J.M., Sadar, Cuttack in Criminal Misc. Case No. 304 of 2013 rejecting an application filed by the present petitioner as not maintainable under the Protection of Women from Domestic Violence act, 2005 (here in after referred to as the 'Act').

(2.) The petitioner no. 1 is the mother and petitioner no. 2 is the daughter. The opposite party no. 3 is the husband of the petitioner no. 1, opposite party nos. 1, 2 and 4 are other in-laws.

(3.) The petitioner no. 1 moved an application before the learned S.D.J.M., Sadar, Cuttack under Section 17 of the Act with a prayer to pass an order directing the present opposite parties to provide a room in her matrimonial house or allow her to construct another room in her own cost in the residential area of the shared household of the respondents.