V. KRISHNAMMA Vs. GARIMA BAIS

JUDGEMENT

(1.) Leave granted.

(2.) The appellants are before this Court challenging the order dated December 10, 2024 passed by the High Court of Madhya Pradesh at Indore, whereby a petition filed by them under Sec. 528 of the Bhartiya Nagarik Suraksha Sanhita, 2023 (Sec. 482 Cr.P.C.) seeking quashing of proceedings initiated by the respondent under the Protection of Women from Domestic Violence Act, 2005 (for short 'the D.V. Act') has been dismissed, as not maintainable.

(3.) Learned counsel for the parties do not dispute that the law on the issue is well settled by a judgment of this Court in Shaurabh Kumar Tripathi vs. Vidhi Rawal, 2025 INSC 734, wherein it was opined that the petition under Sec. 482 of the Cr.P.C. challenging proceedings emanating from Sec. 12(1) of the D.V. Act is maintainable.