DINESH KUMAR Vs. NIRANJANA DEVI

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in DVOP No. 3 of 2018, on the file of the learned Judicial Magistrate, Andipatti, for an alleged offence under Sections 18 , 20 , 23 of the Protection of Women from Domestic Violence Act , 2005.

(2.) This Court already quash the proceedings by an order, dated 22.10.2019 in Crl.O.P.(MD) No.12225 of 2019 as against the other respondents in DVOP No.3 of 2019 on the file of the learned Judicial Magistrate, Andipatti. Now, the petitioner/husband of the respondent filed this petition.

(3.) Heard both sides and perused the materials available on records.