RONDLA VITTAL REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of the Criminal Procedure, 1973, seeking to quash the proceedings in DVC No.144 of 2019 on the file of the III Metropolitan Magistrate, Nampally, Hyderabad.

(2.) The 2nd respondent herein filed a petition against the petitioners herein and her husband under Section 12 of the Protection of Women from Domestic Violence Act, 2005.

(3.) Though the present Criminal Petition is filed seeking quashing of entire proceedings against the petitioners, learned counsel for the petitioners restricts his prayer seeking dispensation of the presence of the petitioners before the trial Court on every date of adjournment.