AMRUT A. KULKARNI Vs. RASHMI HONGUNTI

JUDGEMENT

(1.) The petitioners are before this Court calling in question the proceedings in Crl. Misc. No. 104/2019 registered invoking Sec. 12 of the Protection of Women From Domestic Violence Act, 2005 (hereinafter referred to as 'the Act' for short).

(2.) Heard the learned Senior Counsel, Sri. M.T. Nanaiah, appearing for Sri. M.R.C. Manohar and the learned counsel Smt. R. Priyanka, appearing for the respondent.

(3.) Brief facts leading to the filing of this petition as borne out from the pleadings are as follows: