NATARAJAN SUNDARESAN Vs. SHADI NATARAJAN

JUDGEMENT

(1.) Rule. Made returnable forthwith in both the Petitions.

(2.) There is nothing erroneous about the order. The petitioner has also prayed for quashing the family court proceeding being Petition No.A 1202 of 2012 filed by the respondent wife.

(3.) The family court proceeding cannot be quashed. Both the reliefs under prayers (a) and (b) of the petition cannot be granted and are refused. The petition is wholly frivolous. The petitioner's Advocate relied upon an order of this Court in an earlier writ petition of the petitioner bearing No.4034 of 2012 seeking police protection. That writ petition has also been withdrawn by the petitioner as material averments and documents were missing from that petition. That cannot come to the aid of the petitioner in this petition. The petitioner has shown the order of the Judicial Magistrate (First Class), Court No.5, Pune dated 16th July, 2012 restraining him from causing domestic violence and dragging the wife and daughter outside the house with a copy to the concerned police station. The petitioner states that he is suffering that order. That order only calls upon the petitioner not to be violent. The petitioner has not shown how he can suffer from nonviolence.