KRISHNAWATI DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Om Prakash Shukla, learned counsel for the applicants and Sri Pankaj Srivastava, learned A.G.A. for the State, but no one appeared on behalf of the opposite party no. 2 despite service of notice.

(2.) The present 482 Cr.P.C. application has been filed to quash the entire proceeding/complaint in Case No. 59 of 2016 (Smrita Srivastava Vs. Rajiv Kumar Srivastava and others) under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'the Domestic Violence Act'), pending in the court of Additional Chief Judicial Magistrate, Sonbhadra.

(3.) Facts giving rise to the present controversy is that applicant no. 7 is the husband of opposite party no. 2 and matrimonial discord between them has culminated into this proceeding as well as other proceeding between them.