DARSHAN KAUR Vs. SMT. SANGEETA

JUDGEMENT

(1.) By means of present Application under Section 482 Cr.P.C., 1973 the applicants seek to quash the impugned order dated 19.08.2010 as well as the entire proceedings of Misc. Case No. 85 of 2010, Smt. Sangeeta v. Inder Pal Singh and others, under sections 12, 17, 19, 20, 22 & 23 of the Protection of Women from Domestic Violence Act, 2005, pending in the Court of 2nd Additional Civil Judge/Judicial Magistrate, Haridwar.

(2.) Applicant no.1 is mother-in-law and applicant no. 2 is sister-in-law of the respondent-victim. Proceedings have been initiated against the applicants under Sections 12, 17, 19, 20, 22 and 23 of the Protection of Women from Domestic Violence Act, 2005 and summons have been issued against them. Aggrieved against the same, present application under Section 482 Cr.P.C., 1973 has been filed.

(3.) It is the submission of learned counsel for the applicants that applicant no.1 is mother-in-law of the respondent and is suffering from parkinson's disease since long. She is an old lady who could not even stand. Applicant no. 2 is married sister-in-law of the respondent, who is and has been living separately for the last seven years in her own family, from the house of the respondent-victim and her husband.