NARENDRAKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these petitions seek quashment of the proceedings instituted under Sections 18, 19, 20 and 21 of the Protection of Women from Domestic Violence Act, 2005 (for short "D.V.Act").

(2.) Learned Counsel were requested to assist this Court on the questions : -

(3.) Before embarking upon the arguments made by the learned Counsel, it is necessary to examine the relevant scheme of D.V.Act as also Code of Criminal Procedure ( for short "Cr.P.C.").