A ALEXANDER Vs. A.KALAIARASI

JUDGEMENT

(1.) This matter is taken up for hearing via video conferencing.

(2.) For the sake of convenience, the parties will be referred to by their names.

(3.) Kalaiarasi got married to Alexander on 22.08.1993 and they have two children viz. Nancy and Denila. Alexander is working in Chennai Corporation and the family was living in T.P.Chathram area. It is alleged that Alexander developed illegal intimacy with his colleague and started harassing Kalaiarasi and the two children, to such an extent that Kalaiarasi initiated proceedings in D.V.C.No.278 of 2016 before the Mahila Metropolitan Magistrate, Allikulam, Chennai, claiming various reliefs under the Protection of Women from Domestic Violence Act, 2005, (for brevity "the DV Act") for quashing which, Alexander has filed the present petition under Section 482 Cr.P.C.