MEDI KOTESWARA PRASAD Vs. MEDI MANEMMA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of Cr.P.C. to quash proceedings in D.V.C.No.12 of 2010 (DVC) on the file of the Court of II Additional Judicial Magistrate of First Class, Tenali, Guntur District.

(2.) The petitioner herein is the respondent and the respondents herein are the petitioners in the DVC. For the sake of convenience, I refer the parties as arrayed in the DVC.

(3.) The complaint was filed under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (for short 'the Act'), for granting the following reliefs under Sections 19, 20 and 22 of the Act: