BAIJU Vs. LATHA

JUDGEMENT

(1.) Is the court of Magistrate while discharging functions under the Protection of Women from Domestic Violence Act (for short, the Act") a criminal court inferior to the Court of Sessions and the High Court Is the judgment of Court of Sessions in an appeal filed under Section 29 of the Act amenable to the revisional power of the High Court under Sections 397 (l)and 401 of the Code of Criminal Procedure (for short, "the Code")

(2.) In Crl. M.C. No.969 of 2011 petitioners suffered an order under Section 12 of the Act. Protection or Women from Domestic Violence Act (for short, "the Act"). That order was challenged in appeal before learned Additional Sessions Judge-II, Kozhikode in Crl. Appeal No.29 of 2010. The order was confirmed. Judgment of learned Additional Sessions Judge is under challenge in Crl .M.C. No.969 of 2011.

(3.) In Crl.M.C.No. 1705 of 2011 petitioner suffered an order under Section 12 of the Act and that was challenged before learned Additional Sessions Judge-I, Mavelikkara in Crl. Appeal No.244 of 2010. The Appeal was dismissed. Judgment of learned Additional Sessions Judge is under challenge in Crl. M.C.No.l705 of 2011.