AMRUTH KUMAR Vs. CHITHRA SHETTY

JUDGEMENT

(1.) Father-in-law and mother-in-law of respondent No.1, being aggrieved by the proceedings in Crl. Misc. (P.W.D.V.) No.8/2008 on the file of Judicial Magistrate First Class, Holenarasipura, have presented this petition for quashing the said proceeding insofar as they are concerned.

(2.) Respondent No.1, the daughter-in-law has filed a complaint under Section 12(1) of the Protection of Women from Domestic Violence Act, 2005 (in short 'the Act') read with Protection of Women from Domestic Violence Rules, 2006 (in short referred to as 'the Rules'), inter alia seeking an order for protection, maintenance and shared house.

(3.) Daughter-in-law alleged that, the petitioners and the husband have caused domestic violence, and she being an aggrieved person within the meaning of Section 2(a) of the Act, being in domestic relation with the petitioners and her husband in terms of Section 2(f) of the Act and the petitioners and her husband being the respondents within the meaning of Section 2(q) of the Act, is entitled to the relief sought for.