SURYA VADANI AND OTHERS Vs. V KALAIVANI

JUDGEMENT

(1.) Petitioners have sought to quash the entire proceedings pending against them before the Metropolitan Magistrate Traffic Court I, Bengaluru under Section 12 of Protection of Women from Domestic Violence Act, 2005 in Cri.Misc.No.259/2011.

(2.) Petitioner No. 1 is the mother-in-law, petitioner No. 2 is the brother-in-law and petitioner No. 3 is the sister- in-law of the complainant/respondent-Smt.V. Kalaivani.

(3.) Heard the learned counsel for the petitioners- Sri. Janardhana G. Learned counsel for the respondent Smt. D. Bhuvaneshwari is absent.