SUSHILA DEVI MITTAL Vs. SHIKHA GARG

JUDGEMENT

(1.) Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C."), has been filed on behalf of the Petitioners seeking quashing of Domestic Violence Complaint Case No. 4219/2017 dtd. 30/11/2017, filed by the Respondent-Complainant-Smt. Shikha Garg, under Sec. 12 read with Ss. 18, 19, 20 and 22 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as "DV Act") and all proceedings emanating therefrom.

(2.) Briefly stated, Respondent-Complainant-Smt. Shikha Garg, married to Sh. Ajit Mittal, son of Petitioner No. 1-Smt Sushila Devi and brother of Petitioner No.2-Sh. Amit Mittal on 26/2/2002 at New Delhi. After her marriage, the Respondent/Complainant-Smt. Shikha Garg resided with her Husband-Sh. Ajit Mittal and his family members at Property bearing No.1, Sri Nagar Extension, Ashok Vihar, Phase-3, Delhi.

(3.) From this wedlock, a daughter was born on 12/5/2003 and a son was born on 6/5/2007.