RAVI S @ JEEVAN S. Vs. SAHANA DEVI A.

JUDGEMENT

(1.) Heard Sri.Devaraj M., learned counsel for the petitioner as well as Sri.Somarjuna V.M., learned counsel for the respondent.

(2.) Seeking the Court to issue a writ of certiorari and to quash the order that is passed by the Court of Judicial Magistrate First Class (III Court), Mysuru, on I.A.No.I in Crl.Misc.Case No.161/2025 dtd. 19/12/2025, this writ petition is filed.

(3.) Respondent No.1, wife of the petitioner herein filed an application under Ss. 12, 18, 19, 20, 21 and 22 of the Protection of Women from Domestic Violence Act, 2005, seeking following reliefs: