SOMARAPU SATYANARAYANA Vs. VIJAYA LAKSHMI

JUDGEMENT

(1.) THIS petition is filed under Section 482 Cr.P.C. to quash the proceedings against the petitioner in DVC No.149 of 2010 on the file of IV Metropolitan Magistrate, Hyderabad.

(2.) THE facts enumerated for filing of the present petition, succinctly, are as follows:

(3.) THE first respondent herein filed a complaint under Section 12 of The Protection of Women From Domestic Violence Act, 2005 (for short the Act) on the file of IV Metropolitan Magistrate, Hyderabad against the petitioner claiming reliefs under Sections 14, 16 to 20 and 22 of the Act. The trial Court, after taking the case on file, issued summons to the petitioner.