POOJA Vs. NEETU AND ANOTHER

JUDGEMENT

(1.) This petition has been filed seeking quashing of complaint No. 40 dated 9.2.2016 titled Neetu v. Rajan and others lodged by respondent No. 1 under Section 12 of Women from Domestic Violence Act, 2005 (Annexure P-1) and all the consequent proceedings arising out of the same.

(2.) No one is appearing for respondent No. 1 for the last three dates.

(3.) The petitioner has claimed that she is not in domestic relationship and she has been summoned in the complaint filed under Section 12 of the Domestic Violence Act.