KINGSLY CHARLES Vs. FELCIRANI

JUDGEMENT

(1.) This petition has been filed to quash the proceedings in Domestic Violence O.P.No.60 of 2017 on the file of the Judicial Magistrate No.III, Tuticorin.

(2.) The 1st petitioner is the husband of the respondent and the petitioners 2 to 6 are in-laws of the respondent and the marriage between A1/Kingsly Charles and the respondent Viz., Felcirani was solemnized on 18.11.2015. 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.60 of 2017 on the file of the Judicial Magistrate No.III, Tuticorin and implicated the petitioners 2 to 6 also as parties to the petition and sought action as against them under Domestic Violence Act . The said D.V.A.60 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 said proceedings.

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