SUMITHRA KARTHIK Vs. KARTHIK SUBRAHMANI

JUDGEMENT

(1.) The prayers in the above O.P.(Crl.) filed under Article 227 of the Constitution of India are as follows :

(2.) Heard Sri.C.Y.Vinod Kumar, learned counsel appearing for the petitioner (wife) and Smt.Bobby Raphael, learned counsel appearing for the respondent ( husband).

(3.) The matter arises out of proceedings initiated by the petitioner (wife) under the provisions of the Protection of Women from Domestic Violence Act, 2005. The petition filed by the petitioner (wife) is Ext.P1 M.C. No. 78/2019 before the Judicial First Class Magistrate Court-I, Aluva. Earlier, the learned Magistrate had passed Ext.P3 interim protection order which reads as follows :