SATYANDER Vs. MUNNI DEVI

JUDGEMENT

(1.) This revision is directed against the order dated 16.1.2011 passed by Chief Judicial Magistrate, Rewari.

(2.) Few facts are essential for disposal of the petition.

(3.) Munni Devi was married to Satyander in 1998. They have two children out of the wedlock. A complaint under the Domestic Violence Act was filed in June 2010 against the husband, father-in-law, mother-in-law, younger brother of the husband and his wife. The complainant had alleged that her husband was having illicit relations with Poonam Devi of Rajasthan and the husband used to go Jaipur to meet her. She had also mentioned that they had two children and the elder child was taken away forcibly and was with the husband. It was also mentioned that she was turned out of the house on 13.06.2009 and she lived in village Bisoha till March 2010. It was pleaded that threats were given to her and there was a demand of money. She had mentioned that on 18.05.2010 when she had gone for her duty, Satyander took the elder son with him. The complainant wanted maintenance for herself and residence in the three storeyed house owned by her husband. She had also pleaded that she wanted to live with the husband and wanted to settle with him and did not want any police action. She sought custody of the elder child if he was not admitted in the hostel.