R.D.SHYAM PRAKASH Vs. S.M.GEETHA

JUDGEMENT

(1.) This Criminal Original Petition has been filed seeking to quash the proceedings in D.V.O.P.No.35 of 2016 initiated by the respondent under the Domestic Violence Act.

(2.) The first Petitioner is the husband, second petitioner is the father-in-law, third petitioner is the mother-in-law, fourth and fifth petitioners are the brother-in-law, sixth petitioner is the sister-inlaw of the respondent. Seventh petitioner is the wife of the fourth petitioner.

(3.) It is seen from the records that the petitioners 2 to 7 are living separately and the respondent is living with her husband/first petitioner separately and therefore, no domestic violence can be attributed as against the petitioners 2 to 7. The respondent has not made any specific allegations against the petitioners 2 to 7 except for certain general allegations and certain specific averments have been made by the respondent only against the 1st petitioner. Even in the absence of a domestic relationship with the respondent, the petitioners 2 to 7 have been roped in a domestic violence petition.