SYED BASHSEERUDDINS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition is filed seeking to quash the proceedings in DVC.No.206 of 2013 on the file of IV Metropolitan Magistrate, Hyderabad, which was filed against the petitioners herein, seeking relief under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter be referred to as 'the Act').

(2.) Heard learned counsel for petitioners and the learned Assistant Public Prosecutor Sri S.Ganesh, appearing for the 1st respondent/State and also the counsel for the 2nd respondent. Perused the record.

(3.) Sec. 12 of the Act provides that an aggrieved person or a protection officer or any other person on behalf of the aggrieved person, may present an application to the Magistrate seeking one or more reliefs under the said Act. Accordingly, respondent No.2 has filed the DVC against the petitioners herein.