MANDEEP KAUR Vs. NIRMALJEET KAUR

JUDGEMENT

(1.) Petitioner has filed the present petition under Sec. 482 Cr.P.C. for quashing the complaint No.74 dtd. 2/7/2018 filed by respondent No.1 under Sec. 12 read with Ss. 17, 18, 19, 20 and 22 of the Protection of Women from Domestic Violence Act, 2005 (for brevity "the D.V. Act"), titled as "Nirmaljeet Kaur Versus Satish Kumar and others", pending in the Court of learned Chief Judicial Magistrate, Ferozepur.

(2.) Learned counsel for the petitioner has argued that respondent No.l has filed an application under Sec. 12 read with Ss. 17, 18, 19, 20 and 22 of the D.V. Act, and the petitioner has also been made as an accused in the case. The marriage between respondent No.l-Nirmaljeet Kaur/complainant and Satish Kumar was solemnized on 16/2/2014 and they lived together as husband and wife, however, out of this wedlock, no child was born to them. In the complaint filed by the complainant, respondent Nos.2 and 3 are in-laws, respondent Nos.4 and 5 are brothers-in-law of the complainant. Respondent No.6-Poonam is sister-in-law of complainant (wife of Sandeep Kumar). The petitioner Mandeep Kaur who has been arrayed as respondent No.7 in the application so filed by respondent No.l is none else but a friend of Satish Kumar, husband of complainant.

(3.) Learned counsel for the petitioner has argued that there is no allegation against the petitioner, so as to invoke the proceedings against her under the D.V. Act. Merely because the petitioner is a friend of Satish Kumar, husband of respondent No.l and has been visiting the family in routine manner does not give any cause to respondent No.l to proceed against her through the complaint.