MANGESH SAWANT Vs. MINAL VIJAY BHOSLE

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner. The petitioner is invoking Section 482 of the Code of Criminal Procedure, 1973 read with Article 227 of the Constitution of India praying for quashing the proceedings of the application made by the first respondent under Section 12 of the Protection of Women From Domestic Violence Act, 2005 (hereinafter referred to as the Act ).

(2.) The averments made in paragraph Nos.3 and 4 of the petition read thus:

(3.) The ground (E) of paragraph No.6 of the petition indicates that process has been issued on the complaint filed by the first respondent by taking cognizance thereof. In the petition, there is no challenge to any order passed by the learned Magistrate on application under Section 12 of the said said Act.