JISS JOB Vs. STATE OF KERALA

JUDGEMENT

(1.) ANNEXURE-A3 order was passed by Judicial First Class Magistrate, Taliparamba on a petition filed by the second respondent under Section 21 of Protection of Women from Domestic Violence Act. ANNEXURE-A3 order was passed accepting the compromise between the petitioner and the second respondent. Complaining that petitioner did not comply with ANNEXURE-A3 order, second respondent approached the learned Magistrate by filing a petition under Sections 31 and 32 and Rule 15(4) of Protection of Women from Domestic Violence Act and the Rules. By ANNEXURE-A7 memo, petitioner was informed by the learned Magistrate that petition is posted to 12.11.2010. This petition is filed under Section 482 of Code of Criminal Procedure to quash ANNEXURE-A3 order.

(2.) LEARNED counsel appearing for the petitioner was heard.