VIJAY LAXMI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the order dated 10.7.1995, as contained in annexure 1, and also the appellate order, as contained in annexure 3, whereby and whereunder punishment has been imposed upon the husband of the petitioner and the same has been affirmed in appeal.

(3.) NO counter affidavit has been filed on behalf of the respondents.