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Judgment
7 paragraphs · 212 wordsS.R. Krishna Kumar, J
In this petition, the petitioners seek the following reliefs:
a) To issue the writ in the nature of certiorari by setting aside the order passed on IA No.I dated 12.08.2025 in Crl.Misc.No.1434/2025 pending on the file of Civil Judge and JMFC, Basavakalyan vide Annexure-C;
b) Any other relief as deems fit to this Hon'ble Court in the interest of justice and equity.
After arguing the matter for sometime, learned counsel for the petitioners submit that the present petition may be disposed of reserving liberty in favour of the petitioners to file appropriate application/objections/ documents etc., before the Trial Court in Crl.Misc.No.1434/2025, which is said to be posted before the Trial Court on 05.06.2026 and the Trial Court may be directed to dispose of the same as expeditiously as possible.
Said submission is placed on record.
Petition is disposed of reserving liberty in favour of the petitioners to file appropriate application/ objections/documents etc., in Crl.Misc.No.1434/2025 on the file of Civil Judge and JMFC, Basavakalyan, who shall consider the same and pass appropriate orders in accordance with law as expeditiously as possible bearing in mind the time lines prescribed under the provisions of Protection of Women from Domestic Violence Act, 2005 and in accordance with law.