NAOREM SHAMUNGON SINGH Vs. MOIRANGTHEM GUNI DEVI

JUDGEMENT

(1.) Heard Mr. Th. Ibohal, learned counsel for the petitioner and Mr. H.Nabachandra, learned counsel for the respondent.

(2.) The revision petition has been preferred against the order dated 6.5.2013 passed by the learned Sessions Judge, Manipur East in Cril. Appeal Case No.8 of 2013 by which the appeal filed by the present petitioner/appellant therein was dismissed.

(3.) As we proceed, we may refer to the bare minimum facts of the case as can be gathered from the pleadings. One Smt. Moirangthem Guni Devi, the respondent herein filed a complaint before the Chief Judicial Magistrate, Imphal East under section 12 (1) of the Protection of Women from Domestic Violence Act, 2005 ( for short PWDV Act) against the present petitioner seeking reliefs, inter-alia, for