VIJAY R RAO, Vs. GIRIJA PATEL,

JUDGEMENT

(1.) THE petitioner has approached this Court in revision challenging the order of Metropolitan Magistrate passed in Crl.Misc.No.28/2012 and confirmed in Crl.A.508/2012 by the Fast Track Court, Bangalore City.

(2.) THE facts reveal that the petitioner herein is the husband of the respondent. The marriage is said to have been solemnized on 25.11.1999 in Bangalore. They lived together for some time and through the wedlock, they have a female child. A dispute arose between them and therefore, the respondent approached the trial Court in Crl.Misc.No.28/2012 with a petition under Section 12 of the Protection of Women from Domestic Violence Act (herein after called as 'the Act' for short) seeking relief under Sections 18 and 21 of the said Act. The notice for the petitioner herein was sent by the trial Court. Later the petitioner herein who is the respondent in the trial Court was placed ex -parte. In the circumstances, the respondent was examined as PW.1 and in her evidence, the documents Exs.P1 to P4 were marked. The trial Court allowed the petition filed under Section 12 of the Act restraining the petitioner from causing the domestic violence and a direction to hand over the child -Ananya.P.Rao to the interim custody of the respondent. Aggrieved by the order of the learned Metropolitan Magistrate, the petitioner herein approached the Fast Track Court in Crl.A.508/2012. Vide judgment and order dated 23.12.2013, the appeal came to be dismissed affirming the order of the learned Metropolitan Magistrate. Aggrieved by the orders of the Courts below, the present revision petition is filed.

(3.) DURING the pendency of this revision petition, as many as four applications have been filed i.e., I.A.Nos.2 to 5 of 2014 seeking interim stay, direction and also permission to produce the documents.