PALAPARTHI SHEBHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal revision filed under Ss. 397 and 401 of the CrPC impugns the order passed by learned Sessions Judge, Mahila Court, Visakhapatnam on 10/8/2023 in Crl.A.No.97 of 2021. A married woman and her minor child are the revision petitioners herein. Respondent No.2 is the husband of 1st petitioner and father of 2nd petitioner. Respondent No.1 is State.

(2.) DVC.No.22 of 2018 on the file of learned IV Additional Chief Metropolitan Magistrate, Visakhapatnam is under Sec. 12 seeking reliefs under Sec. 18, 19, 20 and 22 of the Protection of Women from Domestic Violence Act, 2005. The married woman and her minor child filed such application as against R2 herein and six others.

(3.) During the pendency of the said DVC, the aggrieved woman and her child filed Crl.M.P.No.1110 of 2019 under Sec. 23 of the Act, 2005 seeking various interim measures. After due enquiry, by an order dtd. 20/8/2019, the learned trial court passed the order in the following terms: -