K.P. GUHAN Vs. N. BHARATHY

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in D.V.C. No. 06 of 2020, filed by the respondent herein, pending on the file of the IX Metropolitan Magistrate Court, Saidapet, Chennai.

(2.) The 1st petitioner is the husband of the respondent and the petitioners 2 and 3 are in-laws of the respondent and the marriage between 1st petitioner K.P. Guhan and the respondent Viz., N. Bharathy was solemnized on 06.07.2016. 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. 06 of 2020 on the file of the IX Metropolitan Magistrate Court, Saidapet, Chennai and implicated the petitioners as parties to the petition and sought action as against them under Domestic Violence Act. The said D.V.C. 06 of 2020 is pending for trial. At this stage, the petitioners herein who are the husband and the in-laws of the respondent pray to quash the proceedings in D.V.C. No. 06 of 2020.

(3.) Heard Mr. C. Prabakaran, learned counsel for the petitioners. Though notice was served on the respondent, none appeared for the respondent.