PRABHAKAR BHATT Vs. ANNU LAMBA

JUDGEMENT

(1.) The Writ Petition under Article 226 and 227 of the Constitution of India has been filed for quashing of Complaint filed under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter 'D.V. Act"), pending before the Court of learned M.M.

(2.) Briefly stated, Petitioner No.1/Sqn. Ldr. Prabhakar Bhatt was married to Respondent/Major Annu Lamba while Petitioner No.2 and 3, Sh, Ghanshyam Bhatt and Smt. Pushpa Bhatt, are the parents of Prabhakar Bhatt.

(3.) Petitioner No.1 got married to the Respondent on 26/11/2011 according to Hindu Customs and Rites. Thereafter, they lived together in the matrimonial home in Allahabad for about one month. Thereafter, both of them resided at the place of their postings. Petitioner claimed that he and Respondent never ever resided together at Delhi despite which the Petition has been filed in Delhi.