RAJENDRA ACHARYA Vs. DHARITRI MISHRA

JUDGEMENT

(1.) The present revision arises from the common order dated 31.7.2018 passed by the learned Sessions Judge, Cuttack in Criminal Appeal No.36 of 2018 and Criminal Appeal No.38 of 2018, which had been filed assailing the order dated 27.3.2018 passed by the learned J.M.F.C., Cuttack in D.V. Misc. Case No.294 of 2014 (T.R. No.1505 of 2017), a proceeding under the Protection of Women from Domestic Violence Act, 2005 (for short, hereinafter called as the PWDV Act ).

(2.) Coming to the prayer made in this revision, it is seen that the same is confined to the direction given in favour of the opposite party no.1 for living in her in-law s house and restraining the petitioner from dispossessing the opposite party from the shared household.

(3.) Heard learned counsel for the petitioners and the opposite party. Perused the impugned orders.