SUNITHA Vs. STATE OF KERALA

JUDGEMENT

(1.) In this Revision filed under Section 397 read with Section 401 Cr. P .C. the Revision Petitioner who was the applicant in C.M.P. 3532 of 2009 on the file of the J.F.C.M. Adimaly, challenges the order dated 2.2.2010 passed by the Magistrate dismissing the said C.M.P. filed under Section 12 of the Protection of Women from Domestic Violence Act, 2005 ('the Act' for short).

(2.) In the aforesaid application filed by the Revision Petitioner against her husband who was the sole respondent in the application, she claimed relief's under Sections 18, 19 and 20 of the Act. The application was filed in Form No.II of the Protection of Women from Domestic Violence Rules, 2006 ("the Rules" ine short).

(3.) The 2nd respondent who is the husband of the Revision Petitioner has been duly served. But he has not chosen to enter appearance or oppose this Revision.