FELIX JEROME Vs. AROCKIYA PREETHY

JUDGEMENT

(1.) The Civil Revision Petition has been filed, invoking Article 227 of the Constitution of India, seeking orders to call for the records in D.V.C.No.5 of 2023 pending on the file of the Court of the Judicial Magistrate, Keeranur and strike off the same.

(2.) The first respondent, for herself and on behalf of her minor son has filed a petition under Ss. 18, 19, 20 and 22 of the Domestic Violence Act against her husband and in-laws. The learned Magistrate, after taking the petition on file in D.V.C.No.5 of 2023, has issued summons to the petitioners to appear before the said Court. Challenging the issuance of summons, the petitioners have preferred the present Civil Revision.

(3.) Admittedly, the first petitioner is the husband, the second petitioner is the father-in-law, the third petitioner is the mother-in-law, the fourth petitioner is the sister-in-law and the fifth petitioner is the brotherin-law of the first respondent.