RAJ KAPUR Vs. STATE

JUDGEMENT

(1.) THE present petition has been filed by the petitioners, who are father-in-law and mother-in-law, for quashing a complaint under Section 12 of Protection of Women from Domestic Violence Act, 2005 qua them, made by respondent No.2. It is stated by the petitioners that respondent no.2 was married about 27 years ago. She was employed and was earning Rs. 40,000/- pm and was owner of a new car and was working in a store viz. M/s. Atmosphere. She had leveled various allegations against her husband and the only allegations against the petitioners were that the jewellery gifted to her by her family was in custody of petitioners. It is stated that the jewellery was gifted to her 27 years ago and was in her exclusive possession, she herself owned a locker in New Friends Colony being locker No. NFC D-1097 NFCGF), where she had kept her valuable items. She had a daughter who is 25 years old, unmarried and living with her in the same house. She was not having harmonial relations with her husband and was living separate from her husband for the last 10 years in the same house at first floor. She was not having any conjugal relations with her husband. THEre was no domestic relationship or shared household between petitioners and respondent no.2. Petitioner No.1 was heart patient and petitioner no.2 was suffering from eye sight problem and they had been unnecessary made parties to the application under Domestic Violence Act and therefore application qua them should be quashed.

(2.) I consider that it would not be proper for this Court to enter into an inquiry in respect of the application at this stage. It is the duty of Metropolitan Magistrate, where the application has been made, to ensure whether a domestic relationship existed between the applicant and the petitioners in view of judgment of this Court in Criminal M.C.No. 3878/2009 titled as Vijay Verma v. State NCT of Delhi & Anr. decided today i.e on 13th August, 2010.