S. KUMARA SWAMY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The Crl.P.No.2085 of 2019 is filed under Sec. - 482 of the Code of Criminal Procedure, 1973 ( for short, 'the Cr.P.C.') to quash the order dtd. 1/10/2018 passed in Crl.M.P.No.586 of 2018 in DVC No.17 of 2011 pending on the file of the Judicial Magistrate of First Class/Special Mobile Court-Cum-XI Metropolitan Magistrate, Cyberabad, Ranga Reddy District. Whereas, the Crl.P.No.2086 of 2019 is filed to quash the order dtd. 1/10/2018 passed in Crl.M.P.No.584 of 2018 in the said DVC.

(2.) Heard Sri P.Vamsheedhar Reddy, learned counsel for the petitioner, learned Public Prosecutor representing State and Smt. S.A.V.Ratnam, learned counsel for the 2nd respondent herein. Perused the record.

(3.) The 2nd respondent herein, the wife of the petitioner, had filed an application under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (for short, 'the Act') vide DVC No.17 of 2011 seeking certain reliefs against the petitioner herein. Vide order dtd. 18/3/2013, the Court below has allowed the said application in part and directed the petitioner herein to return the dowry amount of Rs.5,00,000.00, pay an amount of Rs.5,00,000.00 towards compensation to the 2nd respondent herein within two months from the date of the order, further directed the petitioner herein to pay an amount of Rs.10,000.00 to the 2nd respondent towards maintenance and also towards procuring a residential accommodation by her. The petitioner herein is further directed to pay the said amount of maintenance from the date of the petition and on or before 5th of every succeeding month.