C.K. VENKATESH MURTHY Vs. ROHITA DEVI

JUDGEMENT

(1.) This criminal revision petition under Sec. 397 Cr.PC has been filed challenging the order dtd. 26/3/2012 passed by the Court of Metropolitan Magistrate Traffic Court-II, Bengaluru, in C.Misc.No.61/2010 and the order dtd. 23/9/2014 passed by the Fast Track Court-IV, Bengaluru, in Crl.A.No.356/2013.

(2.) Heard the learned Counsel for the petitioner. Respondents though served in the matter, have remained absent.

(3.) Brief facts of the case leading to filing this petition as revealed from the records are, respondent no.1 herein had filed a petition under Sec. 12 of the Protection of Women from Domestic Violence Act , 2005 (for short, 'the Act') and in the said proceedings, the petitioner herein had filed an application under Sec. 311 Cr.PC to recall PWs-1 & 2. The said application was dismissed by the Trial Court on 26/3/2012 and the said order was questioned by the petitioner before the Appellate Court in Crl.A.No.356/2013 which was also dismissed on 23/9/2014. It is under these circumstances, the petitioner is before this Court.