TITUS Vs. STATE OF KERALA

JUDGEMENT

(1.) Annexure A3 interim order passed by the Grama Nyayalaya, Vellanadu is under challenge in this petition filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

(2.) The Registry has noted a defect that the maintainability of this petition under Sec. 528 of BNSS has to be looked into since appeal is provided under Sec. 29 of the Protection of Women from Domestic Violence Act, 2005.

(3.) Heard the learned counsel for the petitioner.