A T G SRINIVAS RAO Vs. PUSHARINI

JUDGEMENT

(1.) THIS criminal petition is filed under Section 482 of Cr.P.C. to quash the proceedings in D.V.C. No. 1 of 2012 filed under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (for short 'the Act') on the file of the XI Special Metropolitan Magistrate, Secunderabad.

(2.) HEARD the learned counsel appearing for the petitioner, the de facto complainant and the learned Additional Public Prosecutor representing the State.

(3.) THE ground on which the domestic violence case was sought to be quashed is that four years after parting ways between the parties, the complaint is filed under the Act, cognizance of which is barred by virtue of the limitations provided for in Section 468 of Cr.P.C. and in view of the express provisions of Sections 28, 31 and 32 of the Act, 2005 read with Rules 15(6) of the Protection of Women from Domestic Violence Rules (for short 'the Rules).