Supreme Court - Daily Orders
Kunchala Murali Krishna vs Kunchala Rajeswari Devika on 11 August, 2023
Author: Rajesh Bindal
Bench: Rajesh Bindal
1
ITEM NO.1617 COURT NO.14 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Criminal) No(s). 532/2023
KUNCHALA MURALI KRISHNA & ORS. Petitioner(s)
VERSUS
KUNCHALA RAJESWARI DEVIKA & ANR. Respondent(s)
(FOR ADMISSION and IA No.151318/2023-STAY APPLICATION )
Date : 11-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s)
Ms. Akanksha Choudhary, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner-husband submitted that the respondent-wife has lodged FIR No. 79/2022 under Section 498-A IPC at Bapatla District (Andhra Pradesh) and also filed a complaint DVC No. 22/2022 under Section 12 of Protection of Women from Domestic Violence Act, 2005 before Judicial Magistrate First Class at Khanapur, Nirmal District (Telangana).
The respondent-wife infact is residing at Ravinuthala Village, Bapatla District (Andhra Pradesh). Signature Not Verified
Issue notice to the respondents returnable within four Digitally signed by GEETA AHUJA Date: 2023.08.18 17:17:15 IST Reason: weeks.
Further proceedings in case bearing DVC No. 22/2022 2 titled as “Kunchala Rajeswari Devika & Ors. Vs. Kunchala Murali Krishna & Ors.” pending in the Court of Judicial Magistrate First Class at Khanapur, Nirmal District (Telangana), shall remain stayed until further orders.
(SONIA GULATI) (RENU BALA GAMBHIR) SENIOR PERSONAL ASSISTANT COURT MASTER