V NAGARAJAN Vs. B P THANGAVENI

JUDGEMENT

(1.) This petition is directed as against the proceedings in D.V.A. No.4 of 2017, filed by the respondent herein, on the file of the learned Judicial Magistrate No.III, Coimbatore.

(2.) The first petitioner is the husband and the petitioners 2 to 4 are in-laws of the respondent and the marriage between the first petitioner and the respondent was solemnized on 02.02.2014. 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.4 of 2017 on the file of the Judicial Magistrate No.III, Coimbatore and implicated the petitioners as parties to the petition and sought action as against them under Domestic Violence Act. The said D.V.A. 4 of 2017 is pending for trial. At this stage, the petitioners herein who are the husband and in-laws of the respondent pray to quash the proceedings in D.V.A. No.4 of 2017.

(3.) Heard Mr.P.K.Sabapathi, learned counsel for the petitioners and Mr.H.Rajasekar, learned counsel appearing for the respondent.