RAMACHANDRACHAR Vs. DEVAKUMARI

JUDGEMENT

(1.) Divergent judgment passed by the learned judge of Fast Track Court-VI in Crl.A.687/11 is called in question. Respondent herein was the complainant in the said case, i.e. Crl.Misc.102/11 and petitioner herein was the accused-respondent.

(2.) Petition had been filed under Sections 9(b) and 37(2)(c) of the Protection of Women from Domestic Violence Act, 2005, (hereinafter referred to as the D.V.Act, for brevity). Parties will be referred to as complainant and respondent as per their ranking before the trial court in Crl.Misc.102/11.

(3.) Facts leading to the filing of the present revision petition are as follows: