RAM SAGAR YADAV Vs. MANJU YADAV

JUDGEMENT

(1.) Petitioners Ram Sagar Yadav, Sunita Yadav, Kiran Yadav and Suman Yadav have preferred the instant petition under Section 482 Cr.P.C., 1973 for quashing of complaint No. 471 dated 05.07.2018 (Annexure P5), titled as Manju Yadav v. Ram Sagar Yadav, under sections 12, 18, 19 and 20 of the Protection of Women From Domestic Violence Act, 2005 (in short 'the Act ') and proceedings emanating therefrom.

(2.) In brief, complainant-respondent Smt. Manju Yadav (here in after referred to as 'the complainant ') filed a complaint under Sections 12, 18, 19 and 20 of the Act on the allegations that she has been maltreated, humiliated and thrown out from her matrimonial home by the petitioners.

(3.) Undisputedly, complainant Manju Yadav was married with Vikram Yadav son of Ram Saggar Yadav on 23.09.1995 and the gonna ceremony took place in the year 2006. Thereafter she started residing with her husband in the house of the petitioners at Chandigarh but soon after the gona ceremony, the respondent started harassing and humiliated the complainant and in the year 2008 she was thrown out of her matrimonial home.