A. ASHOK VARDHAN REDDY Vs. P. SARITHA

JUDGEMENT

(1.) The revision is laid by the husband of the first respondent challenging the judgment in Criminal Appeal No.151 of 2013 on the file of the Additional Metropolitan Sessions Jude, Cyberabad. The first respondent, who shall be referred to hereinafter as the wife, filed Domestic Violence Case (DVC) No.4 of 2009 before the Judicial Magistrate of First Class, Special Mobile Court-cum-XI Metropolitan Magistrate, Cyberabad against the petitioner herein (the husband, for short) and the parents of the husband. The wife laid the case under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (DV Act, for short) read with Rule 6 (1) of the Rules seeking for a protection order and compensation.

(2.) The husband preferred Criminal Appeal No.151 of 2013 before the Additional Metropolitan Sessions Judge, Cyberabad questioning the orders in DVC No.4 of 2009. The parents of the husband in their turn filed Criminal Appeal No.143 of 2013. A common judgment was pronounced by the learned Additional Metropolitan Sessions Judge, Cyberabad dismissing both the criminal appeals. The orders in DVC No.4 of 2009 stood confirmed. Aggrieved by the same, the husband preferred the present revision. Be it noted that the parents of the husband did not prefer any revision.

(3.) The marriage between the main parties was solemnized on 27.08.2005. On the date of marriage itself, the wife had to leave for United States of America (USA) where she was working and the visa and Green Card regulations required her presence in USA.