S.DHANALAKSHMI Vs. S.VENNILA

JUDGEMENT

(1.) The petitioners seek to quash the complaint filed under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as "D.V. Act " for brevity), in D.V.Case No.1 of 2025, pending on the file of the District Munsif-cum-Judicial Magistrate at Pallipattu, as against the petitioners, in exercise of powers under Sec. 482 of the Code of Criminal Procedure.

(2.) Since the Full Bench of this Court, in Arul Daniel v. Suganya reported in (2022) SCC OnLine Mad 5435, has categorically held that a petition under Sec. 482 Cr.P.C. challenging a proceeding under Sec. 12 of the D.V. Act is not maintainable, the Registry has entertained a doubt as to the maintainability of this Criminal Original Petition.

(3.) Therefore, the matter is listed before this Court under the caption "for maintainability ".