JAGRUTI SADASHIV GAISAMUDRE Vs. SANGHAMITRA UDAY TUPARE

JUDGEMENT

(1.) The petitioners have taken exception to the proceedings pending before the Court of Judicial Magistrate, First Class, Majalgaon initiated by the respondent under section 12 of the Protection of Women From Domestic Violence Act, 2005 ('D.V. Act').

(2.) The marriage between the respondent and petitioner no. 7 was solemnized on 20th November 2011. The petitioner nos.1 to 4 are the sisters of the petitioner no. 7. Petitioner nos.5 and 6 are parents of other petitioners.

(3.) The respondent initiated proceedings under D.V. Act by filing Miscellaneous Criminal Application No. 535 of 2014 before the Court of learned Judicial Magistrate, First Class, Majalgaon on 29th November 2014. In the said application it was stated that the marriage was solemnized between the respondent and petitioner no. 7 in accordance with Buddhist religion. The marriage is still in subsisting. The respondent jointed the matrimonial home after marriage. She was subjected to harassment right from the beginning. The opponent nos.2 and 3 used to dislike her. The opponent no. 1 and opponent no. 6 suspected her of chastity and alleged that she had conceived prior to the marriage with opponent no. 1. Thereafter to clear the doubt, she was required to undergo sonography. The opponent no. 6 resides at Aurangabad and frequently visits the matrimonial home of the respondent-wife. The opponent nos.1, 4, 6 and 7 were asking her to bring Rs. 2,00,000/- from her parents for purchasing the car. On 28th October 2014 the respondent was drawn out of matrimonial home and asked her to return with Rs. 2,00,000/- for purchasing the car which can be used by opponent no. 6.