MIRAJ MEHTA Vs. NIDHI SHAH

JUDGEMENT

(1.) Whether the provisions of section 188 of Cr.P.C., are applicable to a proceeding under section 12 of the Protection of Women from Domestic Violence Act , 2005? is the moot question that falls for consideration in these petitions.

(2.) The contextual facts leading to the above question are as follows:-

(3.) Accused No.1 (petitioner in Crl.P.No.7987/2017) and accused Nos.2 and 3 (petitioners in Crl.P.No.5551/2017) the in- laws of respondent have sought to quash the aforesaid proceedings on the following grounds: