SHRINATH VIJAY RAO Vs. SHRADDHA SHRINATH RAO

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and the Respondent.

(2.) The petitioner has invoked the inherent powers of this Court under Sec. 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.), challenging the proceedings initiated by Respondent under the provisions of The Protection of Women from Domestic Violence Act, 2005, (Domestic Violence Act, for short).

(3.) The Petitioner and the Respondent are husband and wife. The marriage between them was registered on 26/11/2007. Out of their wedlock, child was born to them on 10/2/2011. However, subsequently, there were differences between them. The Respondent initiated the proceedings under the Domestic Violence Act.