A.ULAGAMMAL Vs. S.ABHINAYA

JUDGEMENT

(1.) This Criminal Original Petition has been filed to call for the records of the case pending trial in D.V.C.No.37 of 2019 on the file of the learned Judicial Magistrate No.1, Tambaram, and quash the same as against the petitioners.

(2.) The petitioners are in-laws of the respondent, the marriage between A.Jeyanath and the respondent Viz., S.Abhinaya was solemnized on 06.02.2017. Thereafter, due to matrimonial disputes the respondent and her husband were living separately from the matrimonial home. Under this circumstance, the respondent herein filed a petition under Domestic Violence Act in D.V.C.No.37 of 2019 on the file of the learned Judicial Magistrate No.1, Tambaram, and implicated the petitioners as parties to the petition and sought action as against them under Domestic Violence Act , 2005. The said D.V.C.No.37 of 2019 is pending for trial. At this stage, the petitioners herein pray to quash the proceedings in D.V.C.No.37 of 2019.

(3.) Heard M/s.J.Kingsly Solomon, learned counsel appearing for the petitioners as well as M/s.Vedavalli Kumar, learned counsel appearing for the respondent.