ANJANA AND ORS. Vs. REENA RANI

JUDGEMENT

(1.) Complaint (Annexure P-1) under Ss. 12, 18, 19, 20, 22, 23 and 28 of the Protection of Women from Domestic Violence Act, 2005 (for short, 'the Act') was filed by respondent Reena Rani against the petitioners before the learned Sub-Divisional Magistrate, Sohana, District Gurugram.

(2.) Report of the Protection Officer was sought and notices to the respondents were also issued, when the petitioners, who were respondents in the application moved for dropping of the proceedings.

(3.) The primary grounds are that the applicants/present petitioners were never in domestic relationship with applicant Reena Rani and, thus, have been wrongly brought before this Court to face the proceedings. The applicant/wife filed reply denying the averments and reiterating the stand taken in the application supporting out the reasons of this matrimonial disharmony between the couple and the rest of the family of the in-laws.