RAHMADULLA Vs. SHAKILA

JUDGEMENT

(1.) The Civil Revision Petition is filed to quash DVC No.70 of 2022 pending on the file of the Judicial Magistrate-I, Puducherry.

(2.) The 1st respondent is the complainant and the 2nd respondent is the husband of the first respondent.

(3.) The learned counsel for the revision petitioners state that the revision petitioners were unnecessarily implicated in the DVC Proceedings, despite the fact that they are no way connected with the allegations.