K KRISHNA KUMARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THE petitioners are A2 and a1 in Crl. MP. No. 5101 of 2006 in C. F. No. 7868 of 2006 on the file of I Additional judicial Magistrate of First Class, Madanapalli, chittoor District, registered for the offence under Section 498-A read with Section 307 IPC.

(2.) THE 2nd respondent filed a complaint before the Judicial Magistrate of first Class, Madanapalle under Section 12 of Protection of Women from Domestic violence Act, 2005 and Section 190 read with 200 of Code of Criminal Procedure. Under the said application the complainant sought for return of the gold jewelry, travelling expenses, compensation and other reliefs.

(3.) THEY are squarely covered under the various provisions of law. Even if any one of the reliefs is not covered under the act, the learned Magistrate would consider whether such relief can be granted or not and appropriate orders will be passed.