SABEER Vs. K.S.SHAPNA

JUDGEMENT

(1.) The petitioners seek to set aside the petition in DVA. No.114 of 2024 on the file of the Special Magistrate (Special Court to try cases filed under Protection of Women from Domestic Violence Act), Coimbatore.

(2.) I have heard Mr.G.K.Muthukumar, learned counsel for the petitioners and Mr.I Abdul Basith, learned counsel for the respondent.

(3.) Mr.G.K.Muthukumar, learned counsel for the petitioners would state that the learned Magistrate has erroneously entertained the complaint under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 against all the petitioners, without there being sufficient grounds, thereby necessitating the petitioners to move this Court.