SHACHI MAHAJAN Vs. SANTOSH MAHAJAN

JUDGEMENT

(1.) Crl.M.C. 1868/2016 & Crl.M.A.35881/2018 (under Section 482 Cr.P.C. read with Section 12 Contempt of Courts Act)

(2.) Crl.M.C.1860/2016 has been filed by the Daughter-in-Law, impugning order dated 02.04.2016 of the Metropolitan Magistrate the Magistrate did not direct registration of an FIR against the Mother-inLaw and further direction is sought for initiating proceedings under Section 31 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as the Domestic Violence Act) for violating the protection order of residence.

(3.) The Daughter-in-Law was married with the son of Smt. Santosh Mahajan on 01.03.2008. After the marriage, they resided at Property No. D-113, Anand Vihar, Delhi. On 21.10.2012, the husband of Shachi Mahajan left her matrimonial house without informing anyone. It is alleged by the Daughter-in-Law that he had left the house with a view to unlawfully expel her from her matrimonial home.