C.D.RAVINDERNATH Vs. SRILATHA

JUDGEMENT

(1.) Criminal Petition No.7027 of 2022 is filed to quash STC No.4 of 2022 on the file of II Additional Junior Civil Judge-cum-XIX Additional Metropolitan Magistrate, Cyberabad at Malkajgiri.

(2.) Criminal Petition No.7033 of 2022 is filed to quash STC No.3 of 2022 on the file of II Additional Junior Civil Judge-cum-XIX Additional Metropolitan Magistrate, Cyberabad at Malkajgiri.

(3.) The short question involved in both the cases is whether Sec. 31 of The Protection of Women from Domestic Violence Act, 2005 (for short 'the DVC Act') which prescribes penalty for breaching 'protection order' under Sec. 18 of the Act, be extended to prosecution for beach of orders of maintenance and compensation granted by the Court under Ss. 20 and 22 respectively.