VIRENDRA LAKHERA Vs. DEEPSHIKHA LAKHERA
LAWS(MPH)-2015-10-88
HIGH COURT OF MADHYA PRADESH
Decided on
October 27,2015
Virendra Lakhera
Appellant
VERSUS
Deepshikha Lakhera
Respondents
Referred Judgements :-
DASHRATH P. BUNDELA AND OTHERS VS. STATE OF M.P. AND ANOTHER [REFERRED TO]KAILASH CHANDRA MAHESHWARI VS. STATE OF M P [REFERRED TO]
JUDGEMENT
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(1.)Mr. Imtiyaz Hussain, learned counsel for the petitioners. Mr. Sachin Raghuvanshi, learned counsel for the respondent.
(2.)Since common questions of law and fact arise in these cases therefore, they were appeared analogously and are being decided by be common order.
(3.)M.Cr.C. No. 184/2013 has been filed for quashment of offences under sections 9(1)(b) and 37(2)(c) of the Protection of Women from Domestic Violence Act, 2005. The petitioners in M.Cr.C. No. 8948/2013 are father and brothers of the petitioner in M.Cr.C. No. 184/2013.
(2.)Since common questions of law and fact arise in these cases therefore, they were appeared analogously and are being decided by be common order.
(3.)M.Cr.C. No. 184/2013 has been filed for quashment of offences under sections 9(1)(b) and 37(2)(c) of the Protection of Women from Domestic Violence Act, 2005. The petitioners in M.Cr.C. No. 8948/2013 are father and brothers of the petitioner in M.Cr.C. No. 184/2013.
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