LAWS(MAD)-2017-7-247

JAYASREE Vs. MADHUBALA

Decided On July 28, 2017
JAYASREE Appellant
V/S
MADHUBALA Respondents

JUDGEMENT

(1.) This criminal original petition is filed under Section 482 of Cr.P.C., to quash the proceedings in D.V.O.P.No.8 of 2014 pending on the file of the learned Additional Mahila Magistrate, Salem.

(2.) The brief facts, which are necessary for determination of the case, are as follows:-

(3.) Based upon the above facts, the learned counsel appearing for the petitioners submitted that the petitioners never lived together with the respondent under the same roof constituting joint family. The petitioners are living separately and there was no occasion or need to demand any money or jewels from the respondent. There is no domestic relationship between the petitioners and the respondent and therefore, there is no domestic violence committed by the petitioners on the respondent and hence, the learned counsel for the petitioners seeks to quash the proceedings in D.V.O.P.No.8 of 2014 pending on the file of the learned Additional Mahila Magistrate, Salem, in respect of the petitioners alone.