JASWINDER KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioners who are respondents/accused Nos. 2 to 4 in complaint Annexure P/1 lodged by respondent No. 2-complainant under section 12 read with sections 18, 19(1), 20, 22 and 23 of the Protection of Women from Domestic Violence Act, 2005 (in short, "the Act") have filed this petition under section 482 of the Code of Criminal Procedure (in short, "Cr.P.C.") for quashing of the said complaint Annexure P/1 along with summoning order dated 26.8.2010 Annexure P/2 qua petitioners. Marriage of respondent No. 2-complainant was solemnized with Devinder Pal Singh (accused No. 1) on 28.1.2001. Petitioners herein are parents and sister of said Devinder Pal Singh. Petitioner No. 1 has since died and therefore, the instant revision petition qua her has been rendered infructuous.

(2.) Case of respondent No. 1 inter alia is that accused No. 1 husband at the behest of and in connivance with the petitioners had been committing different acts of domestic violence against the complainant. It is also the averment of the complainant that all the four accused had been committing physical cruelty to the complainant.

(3.) I have heard learned counsel for the parties and perused the case file.