KRISHAN CHAND GARG Vs. NIDHI GARG

JUDGEMENT

(1.) This petition under Sec. 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) is directed against the order dtd. 23/4/2014, passed by the court of learned Additional Sessions Judge-03, West District, Delhi in Criminal Appeal No.18/2/14, whereby an appeal under Sec. 29 of the Protection of Women from Domestic Violence Act, 2005 (DV Act) has been dismissed against the order of summoning dtd. 26/8/2013, passed by the learned Metropolitan Magistrate.

(2.) During the pendency of the instant petition, petitioner No.1 has expired. Therefore, his name is deleted from the array of parties. The petitioner No.1 was the father-in-law of the respondent and petitioner No.2 is the mother-in-law. Since petitioner No.1 has expired therefore, this petition is only confined to the mother-in-law.

(3.) The facts of the case are that respondent No.2 married the son of the petitioner, namely, Ajay Garg on 26/11/1995. On account of certain matrimonial dispute, on 30/5/2013, the respondent filed petition under Sec. 12 of the DV Act against the petitioners and the husband of respondent No.2.