RAM LOTAN VISHWAKARMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Sachin Chaturvedi, learned Counsel for the applicants, Shri S.N. Tilhari, learned Additional Government Advocate for respondent no.1/State, Shri Amit Kumar Singh, learned Counsel for the respondent no.2.

(2.) This application/petition was taken up for hearing on the preliminary objection of maintainability in view of the conflicting decisions of Co-ordinate Benches of this Court.

(3.) Inherent power of this Court is sought to be invoked under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita (B.N.S.S.), 2023 (corresponding Sec. 482 of the Code of Criminal Procedure, 1973), to assail the proceedings initiated against the applicants under the provisions of Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'D.V. Act').