N.SRIKANTH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita (for short 'BNSS') by petitioner/accused to call for records and quash S.T.C.No.13860 of 2023 in D.V.C.No.184 of 2018 on the file of IV Judicial Magistrate of First Class, Hyderabad.

(2.) Heard Mr. Mohammad Imthiyaz, learned counsel for petitioner/accused and Mr. E.Ganesh, learned Assistant Public Prosecutor for respondent-State.

(3.) Petitioner/accused and respondent No.2 were married on 27/2/2009. In the year 2018, D.V.C.No.184 of 2018 came to be filed seeking various reliefs under Sec. 12 of Protection of Women from Domestic Violence Act, 2005, (for short 'PWDV Act') and final order came to be passed on 18/8/2022 with certain directions.