SOWDAMMAL Vs. MEENA

JUDGEMENT

(1.) The Criminal Original Petition has been filed by the petitioners who are respondent Nos.3,4,6,7 and 8 in M.C.No.5 of 2014, pending on the file of the Judicial Magistrate, Ambur, Vellore District.

(2.) The learned counsel for the petitioners submit that on the basis of the petition filed by the respondent herein against the petitioners by invoking Section 12 of the Domestic Violence Act, before the Judicial Magistrate, Ambur, the same has been taken on file as M.C.No.5 of 2014 and the same is pending.

(3.) As per the petitioners, averments in the complaint according to the respondent is that on 18.08.2013, one Chandru, the first respondent in the Domestic Violence Proceeding is alleged to have entered into the house of the respondent and committed rape upon her. Upon the hue and cry raised by the respondent, her parents and neighbours gathered and they conducted panchayat and as per the panchayat, on 19.08.2013 the marriage between the respondent and the said Chandru was solemnized. Further the allegation in the complaint is that after the marriage, the petitioners herein who are the blood relatives of Chandru did not like the marriage and started harassing her and also alleged to have arranged for the marriage of Chandru with one Sathyavani. Hence the above petition was filed by the respondent, by invoking Section 12 of the Domestic Violence Act, before the Judicial Magistrate, Ambur.