D.J. PRASHANTHA Vs. ROOPA

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) Though the respondent engaged her Counsel, there is no representation on behalf of her.

(3.) This petition is filed under Section 482 of Cr.P.C. praying this Court to set aside the order dated 06.06.2019 passed in PCR No.200/2019 by the Civil Judge and JMFC., at Arakalagudu at Annexure 'B' and FIR in Crime No.0140/2019 dated 20.6.2019 at Annexure 'C'.