GITIKA BARMAN Vs. SANJEEV BARMAN

JUDGEMENT

(1.) This petition, under Ss. 397/401 read with Sec. 482 of the Code of Criminal Procedure, is filed by Smti. Gitika Barman, for quashing and setting aside the Judgment and Oder dtd. 19/11/2019, passed by the learned Sessions Judge, Nalbari in Criminal Appeal No. 06/2018. It is to be mentioned here that vide impugned Judgment and Oder dtd. 19/11/2019, learned Sessions Judge, Nalbari had set aside the Judgment and Order dtd. 22/12/2017, passed by the learned Addl. Chief Judicial Magistrate, Nalbari in Misc. Case (DV) No. 654/2015, lodged under Ss. 12/18/19/20/22/23 of the Protection of Women from Domestic Violence Act, 2005, where by the Respondent (husband of the petitioner) was directed to pay a lump sum relief i.e. Rs.1,75,000.00 under the said Act.

(2.) The factual background, leading to filing of this petition, is briefly stated as under: -

(3.) Being highly aggrieved, the petitioner approached this Court for quashing and setting aside the impugned Judgment and Order, dtd. 19/11/2019, passed by the learned Sessions Judge, Nalbari in Criminal Appeal No. 06/2018, on the following grounds:-