A.VIDYA SAGAR Vs. STATE OF A.P.

JUDGEMENT

(1.) THE petitioner is the sole respondent in D.V.C.No.40 of 2012 on the file of the IV Metropolitan Magistrate, Yerram Manzil, Hyderabad. It was a petition filed by the

(2.) ND respondent. The petitioner seeks for the quashment of D.V.C.No.40 of 2012 on various grounds. 2. The 2nd respondent sought compensation of Rs.50 lakhs from the petitioner, maintenance at Rs.50,000/ - per month, residential order for shelter and protection order under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (the D.V. Act, for short). The petitioner is a senior IAS Officer. He is presently working as Principal Secretary, Tribal Welfare Department, Government of Andhra Pradesh. His wife is also said to be a senior IAS Officer. The pair has two children.

(3.) THE petitioner seeks for the quashment of the case in D.V.C.No.40 of 2012 on various grounds. He primarily contended that the 2nd respondent is an immoral lady and acquired assigned lands misusing the name of the petitioner and his wife. As the petitioner directed the Revenue authorities to take appropriate action against the 2nd respondent, she lodged Crime No.10 of 2011 under Section 436 IPC alleging that the petitioner committed arson. After due investigation, Police filed a referred charge -sheet recording that the complaint was false.