MARY JANCY N.A. Vs. TERIL TOM

JUDGEMENT

(1.) The prayer in the aforecaptioned O.P(Crl.) filed under Article.227 of the Constitution of India is as follows:

(2.) Heard Sri.K.L.Joseph, learned counsel appearing for the petitioner (wife). In the nature of the orders proposed to be passed in this petition, notice to respondent (husband) will stand dispensed with.

(3.) As per the grievances in this case, it is seen that the petitioner herein has filed M.C.No.54/2019 as well as C.M.P.No.1082/2019 in the said M.C before the Judicial First Class Magistrate's Court-II, Kochi on 21.11.2019. Sec.12(4) and Sec.13(1) of the provisions contained in the Protection of Women from Domestic Violence Act , 2005 provides as follows: