SMITI NANDA Vs. SHASHI BHANDARI AND ORS

JUDGEMENT

(1.) Prayer under Section 482 Code of Criminal Procedure is for directing the Court of learned Illaqa Magistrate, Rohtak to decide the petition (P1) under Section 12 of the Protection of Women from Domestic Violence Act,2005 within a stipulated time frame. It is submitted that complaint was filed two years back on 14.8.2008 and under Section 12(5) of the Statute such petitions are to be decided within two months from the date of first hearing. It is submitted that despite the report of the Protection Officer vide P2, no hearing has taken place and the case is being adjourned on one pretext or the other.

(2.) Notice of motion was issued and the Petitioner was given liberty to serve the Respondents through their counsel before the trial Court.

(3.) On 2.12.2010, learned Counsel for the Petitioner had stated that contesting Respondent No. 1 has been served through his counsel in the trial Court.