MATHI VENKATA RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) HEARD Sri S.R. Sanku, learned Counsel for the petitioner, Sri H. Prahalad Reddy, learned Additional Public Prosecutor, who entered appearance for the first respondent, and Sri P. Thirumal Rao, learned Counsel for the respondents 2 and 3.

(2.) IN DVC No.4 of 2007, the II Additional Chief Metropolitan Magistrate, Visakhapatnam, passed an order on 15.9.2008 at the instance of the Protection Officer, representing respondents 2 and 3 herein, against the petitioner herein directing payment of Rs.1,500/- per month before 20th of every month towards maintenance under Section 12 of the Protection of Women from Domestic Violence Act, 2005.

(3.) 'Accordingly, the criminal petition is disposed of with the above clarification.