K. SURESH AND OTHERS Vs. V. SOWMYA

JUDGEMENT

(1.) The petitioners are the respondents in C.C.No.4906 of 2013 on the file of the Metropolitan Magistrate-II, Egmore, Chennai-8.

(2.) The respondent/complainant filed a complaint dated 25.07.2013 before the Protection Officer, Chennai against the present petitioners alleging that they demanded dowry and also abused her in filthy language and beat her. On the basis of the compliant given by the respondent/ complainant, the Protection Officer filed a petition before the II Metropolitan Magistrate, Egmore, Chennai in C.C.No.4906 of 2013 praying for relief under Sections 18, 19, 20, 22 of the Protection Women from Domestic Violence Act, 2005.

(3.) Mr.A.M. Venkatakrishnan, learned counsel appearing for the petitioners would contend that the 2nd and 3rd petitioners are parents of the first petitioner and parents-in-law of the respondent/complainant and since they were not residing with the respondent or the first petitioner, they cannot be shown as respondents in C.C.No.4906 of 2013 on the file of the Metropolitan Magistrate-II, Egmore, Chennai.