- (1.) This Criminal Misc. Writ Petition has been filed by the petitioners with the prayer to issue a writ, order or direction in the nature of certiorari quashing the judgment and order dated 14.08.2014 passed by Additional District and Sessions Judge, Court No. 2, Agra in Criminal Appeal No. 20 of 2014 (Smt. Shraddha Sharma Vs. Nikhil Dwivedi and others) under Section 12 Protection of Women From Domestic Violence Act (hereinafter shall be denoted as the "Act"), Police Station Shahganj, District Agra.
(2.) Counter and rejoinder affidavits have been exchanged between the parties.
(3.) Heard learned counsel for the petitioners, learned A.G.A. for the State as well as learned counsel for the complainant.;