SURESH SHAROTRI Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioners have filed the present petition for quashing of the Case No. 02/2023 titled Shilpi Sharma versus Sandeep and others pending before the learned Judicial Magistrate First Class, Court No. IV, Hamirpur, District Hamirpur, H.P. (learned Trial Court). (Parties shall hereinafter be referred to in the same manner as they are arrayed before the learned Trial Court for convenience.)

(2.) Briefly stated, the facts giving rise to the present petition are that a Domestic Incident Report was filed before the learned Trial Court claiming various reliefs under the Protection of Women from Domestic Violence Act (DV Act). It was asserted that the informant was being taunted n trivial matters. When it was found that the informant was sick, she was asked to conceal the illness. She was not permitted to serve at Hamirpur and was not allowed to go out of her matrimonial home. Obstructions were being created in meeting the informant's relatives. Her name was not recorded in the Ration Card. She was asked to carry out the work after she had undergone an operation, even thou h her health did not allow her to carry out the work. The informant's husband listened to his parents, and the informant's parents-in-law interfered with her life. She was left in Hamirpur on 30/10/2007. She was not allowed to sit in the courtyard. Her stridhan, articles and health record were with the respondents, and she required the health record for further treatment. The informant had to carry out the private job, and no maintenance was provided to her. Her mobile number was also blocked by her husband. Hence, it was prayed that the action be taken against the respondents and various reliefs be provided to her.

(3.) Learned Trial Court found sufficient reasons to issue summons to the respondents.