GANDHIMATHI AND OTHER Vs. DEVI

JUDGEMENT

(1.) The petitioners have filed the present petition to quash the proceedings in M.C.No.18 of 2013, on the file of the Judicial Magistrate-II, Tindivanam.

(2.) The petitioners are arrayed as respondents 2 and 3 in M.C.No.18 of 2013 on the file of the Judicial Magistrate-II, Tindivanam. They are mother-in-law and sister-in-law of the respondent.

(3.) The respondent/complainant filed a petition in M.C.No.18 of 2013 before the Judicial Magistrate-II, Tindivanam against her husband as well as the present petitioners under section 18, 19, 20 and 22 of the Protection of Women From Domestic Violence Act, 2005. Her contention is that all the accused demanded dowry from her, beat her and also tortured her both physically and mentally. It is also her contention that her husband wanted to take full video coverage of their first night to show the same to his friends and that the 2nd and 3rd petitioners insisted the respondent to co-operate with her husband in this regard.