SHAILESH KUMAR Vs. NISHA S. KUMAR

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner. Perused the impugned order dated 12.6.2015 passed against this petitioner by the III JMFC Court, Mangalore, in P.C. 100/15, a case registered for breach of interim protection order passed by the said Court.

(2.) It is the case of the respondent-complainant that the petitioner herein has not complied with the interim order of interim protection issued in her favour by the III Court as per the provisions of Protection of Women from Domestic Violence Act, 2005. After recording the sworn statement, the learned Judge has passed an order about the existence of a prima facie case.

(3.) When a private complaint is taken up for taking cognizance, a roving inquiry need not be conducted. In the present case, the learned Judge has passed a detailed order adverting to the various documents placed on record to hold that there is a case for issuance of summons.