SUBAIDA Vs. NOORUDHEEN RAWTHAR

JUDGEMENT

(1.) The prayer in the above Criminal Miscellaneous Case are as follows:

(2.) Heard Sri.P.Rahul, learned counsel appearing for the petitioner, Sri.P.V.Dileep, learned counsel appearing for contesting respondent No.1 and Smt.Priya Shanavas, learned Prosecutor appearing for R-2 State.

(3.) The petitioner filed application as M.C.No. 32/2015 before the Judicial First Class Magistrate's Court (Temporary), Sasthamcotta, under the provisions contained in Sec. 12(2) of the Protection of Women from Domestic Violence Act, 2005, wherein the 1st respondent herein has been arrayed as the respondent, seeking various reliefs under the DV Act, including that for residence, protection and maintenance. According to the petitioner, after her marriage with the 1st respondent, she has been living together with the 1st respondent and that later, the 1st respondent had subjected the petitioner to cruelty and harassment and her financial needs were also not taken care of by him and accordingly, she was constrained to file the above application under the DV Act claiming the abovesaid reliefs.