RASHMI KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner has challenged the order passed by the learned Judicial Magistrate, 1 st Class, Buxar as also the order passed by the Appellate Court dtd. 23/9/2015, whereby the prayer made on behalf of the petitioner for providing residence, monetary relief and protection has been refused.

(3.) Adverting to the factual matrix of this case would not be necessary but for recounting of few facts. The petitioner got in touch with O.P.No.2 initially on telephone and the aforesaid contact concretized into an intimate relationship. It has been alleged by the petitioner that for quite sometime the petitioner started living with Opposite Party No.2 as man and wife.