JOGINDER KAUR Vs. SHALINI

JUDGEMENT

(1.) The petitioners seek quashing of the Criminal Complaint No. 73-2017 titled as Shalini Vs. Sukhwinder Singh and others, filed under the Protection of Women from Domestic Violence Act, 2005 (for short 'the 2005 Act') and the summoning order dated 13.02.2017 and all consequential proceedings arising therefrom.

(2.) As per the facts of the present case, Sukhwinder Singh-respondent No.2, son of petitioners No.1 and 2 and brother of petitioner No.3, married Shalini-respondent No.1 on 22.04.2015. From said wedlock, one male child was born on 23.07.2016. After marriage, Shalini stayed at Chandigarh with her husband, who is working in Punjab Engineering College, Chandigarh, at House No.610-A, Sector-12, Chandigarh, and there was no interference of the petitioners in the nuclear family affairs of respondents No.1 and 2. Petitioner No.3-sister of respondent No.2 has been working as a Government Teacher since 2007 and residing in her matrimonial home in District Jalandhar since 2009 i.e. after her marriage.

(3.) Learned counsel for the petitioners submits that on 20.11.2016, parents and other family members of respondent No.1 went to Chandigarh and brought respondent No.1 back to Amritsar, along with the minor child and all valuable articles. Regarding this incident, a complaint dated 21.11.2016 was given to UT Police, Chandigarh, by respondent No.2 and as a counterblast to the same, respondent No.1 had filed a criminal complaint under the 2005 Act, and another one under Sections 406, 498-A IPC.