KANNOJU SWAROOPA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitionerRespondent No.2 to quash the proceedings against her in DVC No.28 of 2022 on the file of Prl.Judicial Magistrate of First Class at Husnabad. The offence alleged against them is under Sec. 12 of Protection of Women from Domestic Violence Act, 2005 (for short 'Act, 2005').

(2.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the respondent - State. Perused the record.

(3.) Though the petitioner has raised several grounds to quash the proceedings in the aforesaid DVC, learned counsel for the petitioner requested this Court to dispense with the appearance of the petitioner, in the aforesaid DVC case before the trial Court.