PRITHVI CHAND Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioners have filed the present petition for quashing the summoning order dtd. 16/3/2018, passed by the learned Chief Judicial Magistrate (CJM), Hamirpur in an application under Sec. 12 of the Protection of Women from Domestic Violence Act (DV Act) filed by respondent No.2 (applicant before the learned Trial Court). (The parties shall hereinafter be referred to in the same manner as they were arrayed before the learned Trial Court for convenience).

(2.) Briefly stated, the facts giving rise to the present petition are that the petitioner (Anju Kumari) filed an application before the Protection Officer stating that she was married to Ravi Kumar on 20/3/2017 as per Hindu Rites and Customs. She resided with her husband for five days. Her husband went to Australia and he assured her that he would call her later. She started residing with the respondents, her parents-in-law. They started harassing the petitioner on trivial matters. They prevented her from talking to her husband. They started pressurizing her to ask her father to transfer the land in their favour. The respondents turned the petitioner out of her matrimonial home. Her husband also stopped talking to her. No maintenance was provided to her. Hence, she prayed that action be taken against the respondents.

(3.) The Protection Officer submitted a Domestic Incident Report seeking various reliefs. Learned Chief Judicial Magistrate, Hamirpur issued notice to the respondents.