MOHAMMED YASEEN NAIKWADI Vs. ANEESA MOHAMMED YASEEN NAIKWADI

JUDGEMENT

(1.) This petition is filed praying to quash the proceedings in C.C.No.01/2022 pending on the file of the IV-JMFC, Belagavi.

(2.) Heard learned counsel for the petitioner. None appears for the respondents this day and on the previous date.

(3.) Respondent Nos.1 and 2 have filed a private complaint No.219/2017 against this petitioner alleging that the petitioner herein has made breach of protection order by not paying maintenance amount as per the order dtd. 29/7/2015 passed in Crl.Misc.No.306/2015 and committed offence punishable under Sec. 31 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'D.V. Act', for brevity). The learned Magistrate has recorded sworn statement of respondent No.1 and registered criminal case against this petitioner by order dtd. 12/1/2022 for offence punishable under Sec. 31 of the D.V. Act. Based on the said order case came to be registered against this petitioner in C.C.No.1/2022 pending on the file of the IV JMFC, Belagavi. The petitioner has sought for quashing of proceedings in C.C.No.1/2022.