MOHAMMED ISMAIL Vs. NISHAT

JUDGEMENT

(1.) This petition under Sec. 482 of Cr.PC is filed challenging the proceeding in Crl. Miscl. No.617/2021 pending on the file of the I Addl. Civil Judge and JMFC-I Vijayapur, Vijayapur.

(2.) The respondents had filed a petition under Sec. 12 of the Protection of Women from Domestic Violence Act , 2005 seeking various reliefs. The petitioner No.1 is the husband of the respondent No.1. The petitioner No.2 is the mother-in-law. The petitioner No.3 is the sister-in-law. The petitioner No.4 is the husband of petitioner No.3-sister-in-law and the petitioner No.5 is the sister-in-law.

(3.) Heard the learned counsel for the petitioners and the learned counsel for the respondents.