TEJ SINGH THAKUR AND ORS. Vs. ANSHUL SUPHIA

JUDGEMENT

(1.) A complaint under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (in short, the Act) was preferred by present respondent Anshul Suphia against present petitioner Tej Singh Thakur and Lalita Thakur who are in-laws besides others including Vikas Kumar Thakur husband and Tanu Thakur sister of the husband wherein she has sought the following reliefs:-

(2.) The court of learned Chief Judicial Magistrate, SAS Nagar, Mohali vide orders dtd. 10/4/2019 passed the following orders:-

(3.) It is against this, the present petition under Sec. 482 Cr.P.C. has been filed by the present petitioners who are parents-in- law of the complainant seeking quashment of the complaint, all consequences thereof including the summoning order dtd. 10/4/2019.