HARJINDER Vs. SANGITA

JUDGEMENT

(1.) THE present petition has been filed under Section 482 Cr.P.C. for quashing the application dated 24.01.2011 under Sections 12(1), 18, 19 and 20 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter called 'the Act') and the summoning order dated 24.01.2011, passed by the learned Judicial Magistrate First Class, Sirsa and all the consequent proceedings arising thereof.

(2.) RESPONDENT Ms. Sangita has filed an application under the aforesaid Sections of the Act against her father Jagdeep Sharma and the present petitioner, who is relative of her father. As per the averments in the application, the present respondent is the disciple of 'Dera Sachha Sauda' and she used to visit there due to spiritual nature but her father and the petitioner used to prohibit her from going to the Dera. They had jointly given beating to the applicant.

(3.) IT is alleged that her father had proposed to sell her house to someone. If he succeeded in selling the 'shared household' then applicant will come on road and she has no means to maintain herself. Thus, she has sought protection order under Section 18 of the Act, residence order under Section 19 of the Act, monetary relief under Section 20 of the Act in the shape of maintenance allowance at the rate of Rs.3000/ - per month, study charges at the rate of Rs.2000/ - per month and the medical expenses at the rate of Rs.3000/ -, total amounting to Rs.8000/ - per month. Hence, she filed the petition.