GEETA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned AGA for the State.

(2.) Despite being served none has appeared on behalf of the opposite party no.2.

(3.) The applicants by means of this application have invoked the inherent jurisdiction of this Court with a prayer to quash the entire proceedings of case no. 254 of 2011, under Sections 12.17, 18, 19, 20, 21 and 22 of Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as "the Act"), Uma Vs. Manoj Kumar and others in so far as the same relate to the applicants.