ABHISHEK KUMAR CHANDAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rajendra Narain, learned senior counsel appearing for the petitioners, Md. Mushtaque Alam, learned APP for the State and Mr. Ramakant Sharma, learned senior counsel appearing for the O.P. No.2.

(2.) The present application preferred under Sec. 482 of the Code of Criminal Procedure (in short 'CrPC') to quash the entire proceedings of Domestic Violence Case No.4 of 2023 filed under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (in short 'D.V. Act 2005') dtd. 13/2/2023 against the petitioners, which was filed by opposite party no.2, namely, Nivedita Nishchal, wife of petitioner no.1.

(3.) Admittedly, there is no impugned order including any interim order in view of Sec. 23(2) of the Act of 2005, passed in aforesaid proceeding.