AFZALUNNISA BEGUM Vs. STATE OF A P

JUDGEMENT

(1.) A short question that arises for consideration in these two criminal petitions filed under Section 482 Cr. P. C. , is whether 'respondent' as defined under Section 2 (q)includes a female person or not under the protection of Women from Domestic Violence act, 2005 (for short "the Act" ).

(2.) WHEN the criminal petitions were taken up for hearing by one of us (KCB, J.), learned brother appears to have been felt that the matter should be decided by a Division Bench and accordingly directed the Registry to place the matter before the Honourable the Chief justice for constitution of appropriate Bench for deciding the issue. Therefore, the petitions thus listed before us.

(3.) THE facts in nutshell leading to filing of the petitions are thus: