KRISHNAVENI RAI Vs. PANKAJ RAI

JUDGEMENT

(1.) Leave granted.

(2.) There are two appeals before this Court forming the subject matter of the present proceedings. A Single Judge of the High Court for the State of Telangana, by a judgment dated 9 April 2019, allowed a petition, being Criminal Petition No 14188 Signature Not Verified of 2015, instituted by the first respondent under Section 482 of the Code of Criminal Procedure 19731 and quashed an application under Section 12 of the Protection of Women from Domestic Violence Act 2005 being DVC No 170 of 2015 pending on the file of the IV Metropolitan Magistrate, Hyderabad at the behest of the appellant. By another order also dated 9 April 2019, in Criminal Revision Case No 149 of 2019, instituted by the appellant, the High Court upheld the order dated 23 January 2018 of the Metropolitan Sessions Judge, Hyderabad by which the first respondent was discharged in a criminal complaint arising out of the provisions of Section 498A of the Indian Penal Code 1860. The High Court, while dismissing the criminal revision case instituted by the appellant, concluded that there was no illegality or impropriety in the order passed by the Metropolitan Sessions Judge, Hyderabad.

(3.) The factual background which gives rise to these appeals needs to be noticed briefly for the purpose of deciding these appeals.