Manak Mohta, J. - (1.) Heard.
(2.) This revision petition has been filed against the impugned judgment and order dated 17.10.08 passed by the learned Addl.Sessions Judge No.3, Udaipur, by which the learned Judge has confirmed the order passed by the Addl.Chief Judicial Magistrate No.2 Udaipur dated 29.09.08 in criminal case No.461/08 whereby he dismissed the appeal filed by the present petitioners.
(3.) The brief facts of the case which are relevant for the disposal of this revision are that respondent No.1 applicant Smt. Asfa Banu w/o Mehandi Hassan Tobwala filed a petition under section 21 read with section 23(1)(2) of Protection of Women from Domestic Violence Act 2005 ( hereinafter referred to as 'the Act') for the custody of her son Ismael. She had submitted in her application that she was married to Mehandi Hassan on 07.04.05 and her son is in the custody of her husband. It is further stated in the application that applicant No.1 is her husband and petitioner No.2 and 3 are her father -in-law and mother -in law . A joint prayer was made against all the three non-petitioners.;