M.C.RAJAMMA Vs. D.SUJANA

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.48 of 2019 on the file of the Judl. Magistrate of I Class, Mahabubnagar.

(2.) The 1st respondent herein filed the petition against the petitioners herein (respondents in DVC) under Section 12 of Protection of Women from Domestic Violence Act.

(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.