SACHINSHARMA Vs. RADHIKA SHARMA

JUDGEMENT

(1.) Petitioners have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C' for short) for quashing of the complaint case No. 372/2/09 dated 17.8.2009 along with Form-I under Section 12 of the Protection of Women from Domestic Violence Act, 2005 ('Act' for short) (Annexure P-7) as well as notice dated 3.11.2009 issued under Section 12 of the said Act.

(2.) Learned counsel for the petitioners has submitted that during the pendency of the petition, petitioner No.1 has died on 12.12.2010 and, hence, the petition qua him may be dismissed as withdrawn.

(3.) Ordered accordingly.