Anil vs Smt. Rakhi
2023 Latest Caselaw 14309 MP

                                                          1
                           IN    THE      HIGH COURT OF MADHYA PRADESH
                                                AT INDORE
                                                    BEFORE
                                   HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                              ON THE 31 st OF AUGUST, 2023
                                         CRIMINAL REVISION No. 2358 of 2022

                          BETWEEN:-
                          ANIL S/O SHRI RADHESHYAM VERMA, AGED ABOUT 48
                          YEARS, OCCUPATION: BUSINESS 16, BIJASAN COLONY,
                          AERODROME ROAD, INDORE (MADHYA PRADESH)

                                                                                     .....PETITIONER
                          (SHRI RATNESH KUMAR GUPTA, LEARNED COUNSEL FOR THE
                          PETITIONER) .

                          AND
                          1.    SMT. RAKHI W/O ANIL VERMA, AGED ABOUT 38
                                YEAR S , OCCUPATION: HOUSEHOLD CURRENT
                                ADD. 235, JAWAHAR, MARG. INDORE (MADHYA
                                PRADESH)

                          2.    SHUBH S/O SHRI ANIL VERMA (MINOR)
                                THROUGH NATURAL GUARDIAN MOTHER SMT.
                                RAKHI W/O SHRI ANIL VERMA, AGED ABOUT 38
                                YE A R S , OCCUPATION: HOUSEWIFE R/O 235
                                JAWAHAR MARG (MADHYA PRADESH)

                          3.    KU. SONALI D/O SHRI ANIL VERMA (MINOR)
                                THROUGH NATURAL GUARDIAN MOTHER SMT.
                                RAKHI W/O SHRI ANIL VERMA, AGED ABOUT 38
                                YE A R S , OCCUPATION: HOUSEWIFE R/O 235,
                                JAWAHAR MARG (MADHYA PRADESH)

                                                                                  .....RESPONDENTS
                          (SHRI SHASHANK JAIN, LEARNED COUNSEL FOR THE RESPONDENT [R-
                          1]).

                                This revision coming on for admission this day, th e court passed the
                          following:
                                                           ORDER

This criminal revision has been filed by the petitioner under Section 19(4) of the Family Courts Act, 1984 being aggrieved by the judgment Signature Not Verified Signed by: VARSHA DUBEY Signing time: 9/1/2023 7:22:51 PM

dated 20.05.2022, passed in MJC No.563/2020, by the learned Second Additional Principal Judge, Family Court, Indore.

In view of the order passed in CRR No. 2575/2022, the revision stands dismissed.

(PREM NARAYAN SINGH) JUDGE VD

Signature Not Verified Signed by: VARSHA DUBEY Signing time: 9/1/2023 7:22:51 PM