NITYANANDA MISHRA Vs. PRANATI MISHRA & OTHERS

JUDGEMENT

(1.) This petition under Section 482 Cr.P.C. has been filed with following prayer:

(2.) The impugned order dated 29.05.2008 in 1 C.C. No.115 of 2008 is quoted below:

(3.) Opposite party No.1 (to be referred hereinafter as 'aggrieved') is the wife of opposite party no.2. The present petitioner is her husband's elder brother while opposite parties 3 and 4 are the nephews of the aggrieved. The aggrieved instituted 1 C.C. No. 115 of 2008 under the Protection of Women from Domestic Violence Act, 2005 (to be referred hereinafter as 'the D.V.Act') against her husband, husband's elder brother and nephews.