GANESH ALIAS RAJENDRA KAPRATWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is a petition for quashing and setting aside proceedings initiated under the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as "the Domestic Violence Act" for brevity), against the petitioners at the behest of respondent No. 2 bearing Misc. Criminal Application No. 75 of 2009, pending before the Judicial Magistrate, First Class, Degloor and also for quashing and setting aside order dated 26.08.2009, taking cognizance of the complaint and issuing notice to the petitioners.

(2.) Brief facts giving rise to this petition may be stated as below :.

(3.) Along with petition the original application under Domestic Violence Incident Report, Application under Section 23(1) of the Domestic Violence Act and affidavit are enclosed. Considering the documents the learned Judicial Magistrate, First Class, Degloor, issued notices to the petitioners by order dated 26.08.2009 and same is challenged in this matter.