TASLEEM UNNISA Vs. NEHA SULTANA

JUDGEMENT

(1.) This petition filed by the petitioners who are respondent Nos.2 to 7 before the Magistrate filed under sec. 482 of CR.P.C for quashing proceedings in Crl.Misc.57/2022 on the file of MMTC III, Bengaluru filed by the respondent under sec. 12 of Protection of Women's from Domestic Violence Act , 2005 (herein after referred as DV Act ).

(2.) Heard the arguments of learned counsel for petitioners and respondent.

(3.) The case of the petitioner is that the respondent No.1 was married to the son of the petitioner No.1 and their marriage was held on 7/12/2017. Subsequently, they said to have gone to Dubai on 1/2/2018 and later the respondents are said to have harassed the respondent physically and mentally and demanded dowry. Therefore, she has already filed a complaint against these petitioners and husband for the offences punishable under sec. 498A of IPC and other offences in Crime No.151/2019 before the Basavanagudi Police, she also filed petition before the MMTC Court under DV Act , seeking for various reliefes, which is under challenge.