YESUDAS Vs. STATE OF KERALA

JUDGEMENT

(1.) This Crl. M.C has been filed to quash Annexure A3 pending as M.C. No. 47/2020 on the file of the Judicial First Class Magistrate Court, Neyyattinkara.

(2.) The 1st petitioner is the husband of the 2nd respondent.

(3.) The 2nd petitioner is the mother of the 1st petitioner. The petitioner Nos. 3 to 6 are the siblings of the 1st petitioner. The 2nd respondent filed the above mentioned MC under Sec. 12 of the Protection of Women from Domestic Violence Act (for short 'the D.V Act) against the petitioners at the Judicial First Class Magistrate Court, Neyyattinikara. Before that, the 2nd respondent has filed another petition under Sec. 12 of the D.V Act against petitioners 1 and 2 as M.C. No. 27/2018 on the file of the Judicial First Class Magistrate Court, Thiruvananthapuram. According to the petitioners, M.C. No. 47/2020 is not maintainable in view of 3. I have heard Adv. Baby M.M, the learned counsel for the petitioners, Smt. M.K. Pushpalatha, the learned Senior Public Prosecutor and Sri. M.R. Sasith, the learned counsel for the 2nd respondent.