ANUBOJU BIKSHAMACHARY Vs. THATIKONDA BHAGYALAXMI

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.6 of 2018 on the file of the Special Mobile Judl. Magistrate of I Class, Khammam.

(2.) The 1st respondent herein filed the petition against the petitioner herein-5th respondent in DVC and others under Section 12 of Protection of Women from Domestic Violence Act, 2005.

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