MALARVALLI Vs. APARNA

JUDGEMENT

(1.) This Criminal Original Petition has been filed to quash the proceedings in D.V.A. No. 21 of 2018, filed by the respondent herein, pending on the file of the Judicial Magistrate No. II, Kumbakonam.

(2.) The petitioners are in-laws of the respondent and the marriage between A1/Saravanan and the respondent Viz., Aparna was solemnized on 08.07.2012. Thereafter, due to matrimonial disputes the respondent and her husband were living separately from the matrimonial home. Under this circumstance, the respondent herein filed a petition under Domestic Violence Act in D.V.A. No. 21 of 2018 on the file of the Judicial Magistrate No. II, Kumbakonam and implicated the petitioners as parties to the petition and sought action as against them under Domestic Violence Act. The said D.V.A. No. 21 of 2018 is pending for trial. At this stage, the petitioners herein who are the in-laws of the respondent pray to quash the proceedings in D.V.A. No. 21 of 2018.

(3.) Heard Mr. M. Karunanithi learned counsel for the petitioners and Mr. I. Robert Chandrakumar learned counsel appearing for the respondent.