T V RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Government Pleader for Women and Child Welfare appearing for respondents 1 and 2, learned Government Pleader for Home appearing for respondent No.3 and Smt. S. Nanda, learned counsel appearing for respondent No.4.

(2.) This Writ Petition is filed challenging the order of IV Metropolitan Magistrate (Traffic Mobile Court), Hyderabad, dated 27.11.2015 made in Crl.M.P.No.203 of 2015 in D.V.C.No.57 of 2013, whereunder he has set aside order dismissing the DVC for non prosecution and restored the D.V.C.

(3.) The facts relevant to consider the issue are as under: