MEENAKSHI JATAV Vs. SEEMA SEHAR

JUDGEMENT

(1.) This petition under Section 482 of Cr.P.C. is preferred by the petitioners for setting-aside the order dated 17.07.2012 passed by J.M.F.C., Ambah, District Morena in Criminal Case No.109/12 whereby, the learned Magistrate had issued notices to the petitioners on an application filed by the respondent No.1 under Section 12 of the Protection of Woman from Domestic Violence Act, 2005 (hereinafter referred to as 'the Act') after registering the application.

(2.) Facts of the case, in brief, are that the respondent No.1, Dr. Seema Sehar got married with one Rahul Sehar on 27.11.2010 as per Hindu rites at Guna. Rahul Sehar and his family members started harassing her by demanding Rs.4 lacs and one four wheeler from her parents. Her father gave Rs.20,000/-, but could not fulfill their greed. Thus, there was matrimonial discord between respondent No.1 and her husband, therefore, respondent No.1 lodged a complaint against her husband and his family members on 24.6.12 and filed an application dated 17.7.12 under Section 12 of the Act against petitioners and her husband, Rahul Sehar as well as parents-in-law, Hari Ram and Smt. Rajni in the Court of J.M.F.C., Ambah, District Morena seeking relief under Sections 18, 19, 20, 22 & 23 of the Act. Relevant paras of the application reads as under:-

(3.) Learned Magistrate after registering the application, issued notices to the petitioners and others vide order dated 17.07.2012, hence, this petition has been filed by the petitioners for dropping the proceedings against them.