MANJIT KAUR AND OTHERS Vs. POOJA RANI

JUDGEMENT

(1.) The petitioners are ladies and being aggrieved against the case registered against them under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as an 'Act') have approached this Court for quashing the same on the ground that the complaint is abuse of process of court against the petitioners.

(2.) The sole respondent, in this case, who is complainant had married Gurpreet Singh on 28.11.2005. Out of this wedlock, there are two male issues born. As per the petitioners, marriage was performed in a simple manner. Petitioner No. 1 is stated to be housewife and is aged about 57 years. Petitioners No. 2 and 3 are real sisters-in-law of the complainant and petitioner No. 4 is cousin sister of husband of the complainant.

(3.) It is stated that the complainant is modern girl and is of quarrelsome nature. Initially, the couple lived happily but later some differences arose between the husband and the wife. The complainant/wife left the matrimonial house with both children for which her husband Gupreet Singh submitted a complaint with police. The compromise was reached between the parties on intervention of the village panchayat. As per the compromise, couple started living separately from the family. The petitioners claim to have disowned the couple because of their bad behaviour. It is stated that thereafter the couple had also started living separately.