Karnataka High Court
Mr. V. Thomas Baby vs Smt. Elezabeth Jyothi Mathew on 29 November, 2017
Author: K.N.Phaneendra
Bench: K.N. Phaneendra
-1-
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 29th DAY OF NOVEMBER, 2017
BEFORE
THE HON'BLE MR.JUSTICE K.N. PHANEENDRA
CRIMINAL PETITION NO.6526/2017
BETWEEN :
1. Mr. V.Thomas Baby
Aged about 75 years
S/o A.V. Simon
R/at Alakottu, Vadakethil,
Mezhuveli Post, Pathanamthitta,.
Kerala-689 507.
2. Smt. Valsa Baby
Aged about 74 years
W/o V. Thomas Baby
R/at Alakottu, Vadakethil,
Mezhuveli Post, Pathanamthitta,.
Kerala-689 507.
...Petitioners
(By Sri A. Ravishankar, Advocate)
AND :
Smt. Elezabeth Jyothi Mathew,
Aged about 38 years
W/o Ajith Baby Thomas
R/at Flat No.410, 'B' Block,
3rd Floor, 'Satwi's Vielle',
Kalkere Village, K.R.Puram Hobli,
-2-
Bangalore East Taluk,
Bangalore-560 043.
...Respondent
This Criminal Petition is filed under Section 482 of
the Cr.P.C praying to quash the entire proceedings
pending on the file of the III MMTC, Bangalore in
Crl.Misc.No.66/2017 insofar as the petitioners are
concerned.
This Criminal Petition coming on for admission this
day, the Court made the following:-
ORDER
Heard the learned counsel for the petitioners and perused the records.
2. The petitioners have got an alternative remedy of appeal to question the proceedings of the Domestic Violence Court under Section 29 of the Protection of Women from Domestic Violence Act, 2005.
Under the above said circumstances, petition is dismissed with liberty to the petitioners to approach the appellate authority, if they so advise. -3-
Office is directed to return all the papers filed along with the petition to the learned counsel for the petitioners.
Sd/-
JUDGE *ck/-