SHAFEEK Vs. STATE OF KERALA & ORS

JUDGEMENT

(1.) We have heard the petitioner in person and the learned counsels for the respondents.

(2.) Leave granted.

(3.) Alleging certain incidents to have occurred on 28th July, 2015 two criminal proceedings; one under Sections 406, 498A, 323 and 34 of the Indian Penal Code, 1860 ("IPC" for short); and second under the provisions of the Protection of Women from Domestic Violence Act, 2005 ("D.V. Act, 2005" for short) were registered against the present appellant, who is the husband of the complainant.