VIMLA DHARIWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE instant revision has been filed by the petitioner challenging the order dt. 26.4.2012 passed by the learned Addl. Sessions Judge (F.T.) No. 3, Jodhpur whereby the order dt. 18.10.2011 passed by the learned A.C.J.M. (Economic Offences), Jodhpur in Case No. 344/2009 has been affirmed. The trial Judge dealing with an application under Sec. 12 of the Domestic Violence Act ordered as under: - That the respondent Arun being the son of late Shri Shantilal Dhariwal and his family members i.e. wife and children will not interfere in the possession and enjoyment of the premises held in possession of the petitioner at Mahamandir, Jodhpur.

(2.) THAT they will not commit any domestic violence with her.

(3.) THE aforesaid order has been affirmed in appeal. Hence, this revision.