RAM DAYAL PRASAD Vs. STATE OF BIHAR; BINOD KUMAR; RAM LAKHAN YADAV; RAJ KUMAR; USHA DEVI; PUNIA DEVI; PRATIBHA DEVI

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for O.Ps as well as learned Additional P.P. for the State.

(2.) A marathon race has been seen during course of hearing the instant petition whereunder father is the petitioner at one end and his daughter as well as son-in-law at the other end. At an initial stage, on account of some sort of family feud, Pratibha Devi faced ugly situation and to have her protection thereof, the father went a step ahead by filing a petition under Protection of Women from Domestic Violence Act, 2005. It is also apparent from the pleadings that son-in-law has also filed a Matrimonial Suit seeking divorce against Pratibha Devi and the same is still persisting before the competent court.

(3.) It is also evident from the pleadings that cases filed by son-in-law as well as brother of son-in-law are pending against father-in-law, the petitioner as well as his family members.