NEELAM SHARMA Vs. ARVIND RAZDAN

JUDGEMENT

(1.) The present revision petition has been preferred against the impugned judgment dtd. 25/7/2023 passed by learned Additional District Judge, Gurugram, in CRA-119-2022 arising out of case bearing No. DV-225-2020 titled as 'Neelam Sharma Vs. Arvind Razdan and others', vide which, while setting aside the order dtd. 25/10/2021 passed by learned Judicial Magistrate 1st Class, Gurugram, the appeal filed by the respondents under Sec. 29 of the Protection of Women from Domestic Violence Act, 2005 (for short 'DV Act') was allowed.

(2.) Brief facts of the case are that marriage between the petitioner and respondent No.2 was solemnized on 7/6/2015 according to Hindu rites and rituals and it was their second marriage. Out of this wedlock, no child was born. The petitioner filed a complaint under the provisions of DV Act against the respondents and other family members on the allegations of demand of more dowry. When no child was born to the petitioner, they started misbehaving her and she was pressurized to bring her share from the property of her father. When the petitioner did not do so, she was beaten up. The petitioner was also supposed to take the job of Teacher. Thus, the complaint was made by the petitioner with the allegations of maltreatment and cruelty and prayer for monetary relief was also made.

(3.) Learned counsel for the petitioner submits that after the liberty was granted by this Court to file a fresh petition on the same cause of action by not invoking the provisions of Cr.P.C., she has again filed a fresh petition challenging the impugned order. However, the Registry has raised an objection and directed her to file Criminal Revision.