SUDHARSHAN GOSWAMI Vs. MADHVI GOSWAMI

JUDGEMENT

(1.) By means of present Application under Section 482 Cr.P.C., the applicant seeks to quash the entire proceedings of Criminal Case No. 35 of 2015, Dr. Madhvi Goswami vs. Sudharshn, under the Protection of Women from Domestic Violence Act, 2005, pending in the Court of Additional Chief Judicial Magistrate, Haridwar.

(2.) Applicant is father-in-law of the respondent-victim. Proceedings have been initiated against the applicant under the Protection of Women from Domestic Violence Act, 2005 and summon has been issued against him. Aggrieved against the same, present application under Section 482 Cr.P.C. has been filed.

(3.) It is the submission of learned counsel for the applicant that applicant is father-in-law of the respondent/victim and is an old man of 76 years. Learned counsel for the applicant further argued that the applicant is suffering from various ailments, hypertension etc. and the applicant is living separately from shared household of the victim.