COLIN KENNETH WARD Vs. SUSHMA J.

JUDGEMENT

(1.) Heard complainant-party-in-person Mr. Colin Kenneth Ward and learned advocate Mr. Balu Mahendra Y.H for the respondent.

(2.) The present contempt proceedings filed by the complainant- father arises out of the order dtd. 10/3/2023 passed by the Metropolitan Magistrate Traffic Court-I at Mayohall, Bengaluru in the proceedings of Criminal Miscellaneous No.245 of 2018 which was an application filed by the respondent-mother under Sec. 21 of the Protection of Women from Domestic Violence Act, 2005.

(3.) Learned Judge while allowing the said proceedings in part, gave liberty to the respondent-husband-complainant herein, to visit his daughter, aged 8 years, named Kum. Nina Indya Ward at the convenient place and time fixed by the complainant and the respondent on second and fourth Saturdays of every month.