SUNIL SHARMA Vs. VINITA SHARMA

JUDGEMENT

(1.) By filing instant revision petition the petitioner has challenged the judgments dated 10.07.2007 passed by Addl. District Judge No. 3, Jaipur City, Jaipur (for short 'the appellate Court') in criminal misc. appeal No. 57/2007 as also the Judgment dated 04.06.2007 passed by Addl. Civil Judge (Sr. Div.) & Addl. Chief Judicial Magistrate No. 5, Jaipur City, Jaipur.

(2.) Brief facts of the case are that marriage of petitioner was solemnized with the respondent on 09.12.2004 as per Hindu Rites. Both resided as husband and wife at Bikaner where family members of petitioner reside. Out of this wedlock a female child was born on 25.10.2005. The respondent is by profession an Advocate.

(3.) On 15.12.2006 the respondent filed a complaint under section 12 of the Domestic Violence Act, 2005 (for short 'the Act of 2005') in the Court of Chief Judicial Magistrate, Bikaner.