S MAHABOOB VALLI Vs. S SABEEHA SULTANA

JUDGEMENT

(1.) This Criminal Petition is filed by the Petitioners/Respondents under Section 482 Cr.P.C. seeking to quash proceedings in D.V.C. No.3 of 2008 pending on the file of the Court of Judicial Magistrate of First Class, Mandanapalle, Chittoor District, registered for offences punishable under Sections 12, 18, 19 and 20 of the Protection of Women from Domestic Violence Act, 2005.

(2.) Whereas the Petitioners are the Respondents, the Respondent No. 1 is the Petitioner in D.V.C. No.3 of 2008. For the sake of convenience, I refer the parties as arrayed in the Domestic Violence Case.

(3.) The petitioner has filed the Domestic Violence case against the Respondents who according to her are her husband, father-in-law, husband of her sister-in-law and her sister-inlaw respectively, on the ground that they subjected her to mental and physical torture for the purpose of bringing additional dowry and had taken away all her gold ornaments and further they are also liable to provide her necessary shelter, maintenance, counseling and separate residence and return her gold ornaments and pay necessary compensation and damages for the injuries and mental torture and emotional distress sustained by her taking recourse under Sections 14, 18 and 20 of the Domestic Violence Act, 2005.