NAIMULLAH SHEIKH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Khurshed Alam, learned counsel for the petitioners, Sri Mohd. Warish Khan, learned counsel for the respondent nos. 2, 3 and 4 and learned AGA for the State.

(2.) This petition under Article 227 of the Constitution of India has been filed by parents of three daughters who are respondent nos. 2, 3 and 4, challenging the order dtd. 30/5/2022 passed by the Judicial Magistrate, F.T.C., Court No. 2, Deoria in Case no. 4782 of 2020 (Hina and Others vs. Naimullah and Another) filed under the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'the DV Act') and further to challenge the order dtd. 8/12/2022 passed in Criminal Appeal No. 40 of 2022, by which the order of the trial court was affirmed.

(3.) The facts relevant for the purpose of this petition are as below:-