JYOTI MISHRA Vs. DHANANJAYA MISHRA

JUDGEMENT

(1.) We have heard Counsel for the petitioner.

(2.) No one appears for the respondent despite service of notice.

(3.) The petitioner is the estranged wife of the respondent. While still living with him at Hyderabad, she had filed a written report before the Station House Officer, P.S. Alwal, Secunderabad, that led to the institution of FIR No. 470/2009 dated September 09, 2009 under Section 498A of the Penal Code citing her husband Dhananjaya Mishra (the sole respondent) and five others as accused. The Police, after investigation, submitted charge sheet and the proceedings against the accused are now pending before the VIth Metropolitan Magistrate, Cyberabad in CC No. 804/2009.