U U THIMMANNA Vs. U U SANTHYA

JUDGEMENT

(1.) THIS Criminal Petition is filed by the petitioners under Section 482 Cr. P. C. to quash the proceedings in DVC No. 1 of 2007 on the file of the Judicial Magistrate of I Class, yemmiganur, Kunool District.

(2.) HEARD both the counsel.

(3.) ADMITTEDLY, husband of the complainant died on 14-06-2004 and since then the de facto complainant is not residing with the petitioners. The shared household is defined under section 2 (s) of the Protection of Women from domestic Violence Act, 2005 (for short 'the act'), which reads as follows: