RAJESH.S. Vs. KOMALA

JUDGEMENT

(1.) Though this matter is listed for admission, but with the consent both sides, it is taken up for final disposal.

(2.) The petitioner/husband, who is respondent No. 1 before the trial Court, has challenged the legality and correctness of the order dated 205.2012 passed by the Metropolitan Magistrate, Traffic Court-II, Bengaluru, in Crl.Misc.No.202/2011 and also challenged the legality and correctness of the judgment and order dated 17.09.2013 passed by the LII Addl. City Civil & Sessions Judge, Bengaluru City, in Cr.L.A.No.349/201

(3.) The respondent/wife, who is the petitioner before the trial Court, filed the petition under Section 12 of the Protection of Women from Domestic Violence Act 2005, praying for protection order, monetary reliefs, compensation and to direct the respondents therein to return the gold ornaments of the petitioner therein/wife.