P.SELVAKUMAR Vs. A.SHIVARANJIANI

JUDGEMENT

(1.) This petition has been filed by the father-in-law and mother-in-law of the respondent to quash the proceedings against them in D.V.A.No.19 of 2019 on the file of the Judicial Magistrate No.IV, Tiruppur.

(2.) The respondent herein had filed an application under Section 12 of the Protection of Women from Domestic Violence Act, 2005, (herein after referred as "the Act") against her husband S.Goutham and her father-in-law and mother-in-law (petitioners herein) seeking certain relief under "the Act". Based on the said application, the learned Judicial Magistrate No.IV, Tiruppur, has taken the case on file in D.V.A.No.19 of 2019 and issued notice to the respondents therein. After receipt of the notice, the petitioners herein have filed the present petition under Section 482 of Criminal Procedure Code to quash the proceedings against them in D.V.A.No.19 of 2019 on the file of the Judicial Magistrate No.IV, Tiruppur.

(3.) Heard Mr.P.SureshBabu, learned counsel for the petitioners and Mr.V.Vijayakumar, learned counsel for the respondent.