AHAMMED Vs. LAILA ASSAINAR

JUDGEMENT

(1.) The petitioners are brothers and the first respondent is said to be the wife of their brother. The first respondent filed an application under Section 12 of the Protection of Women from Domestic Violence Act before the learned Magistrate. The learned Magistrate received the said petition and ordered notice to the petitioners herein. The petitioners have now entered appearance before the learned Magistrate. Proceedings before the learned Magistrate are going on. It is at that stage, the petitioners have come before this court with a prayer to invoke the extraordinary inherent jurisdiction available to this court under Section 482 Cr.P.C to quash the proceedings under the Domestic Violence Act.

(2.) What is the ground? The learned counsel for the petitioners submits that the petitioners apprehend that the learned Magistrate may pass interim order under Section 23 or final order under Section 18 of the Domestic Violence Act which may be sought to be executed by initiation of steps for prosecution under Section 32 of the Act. This would jeopardise the position of the petitioners. The learned counsel for the petitioners raises the further objection that the procedural requirements of rule 6 has not been complied with and proper application in the prescribed formate has not been filed. The learned counsel further raises a contention that the learned Magistrate has secured an ex parte report of the Commissioner deputed by the court. This procedure is unknown to law and in these circumstances the interests of justice would fail if the learned Magistrate were permitted to proceed with the matter and pass orders.

(3.) I do not find any substance in the grievance raised. It is for the petitioners to appear before the learned Magistrate and raise all their objections before the learned Magistrate. They can raise all objections including the objections that are referred to above that the procedural formalities have not been complied with and that no reliance should be placed on the ex parte report of the Commissioner. I have no reason to assume that the learned Magistrate would not consider all the objections of the petitioners and pass appropriate and correct orders whether interim order under Section 23 or final order under Section 18 of the Domestic Violence Act. At the moment and with the available inputs, I find no reason to invoke the extraordinary inherent jurisdiction available to this court under Section 482 Cr.P.C.