SWARAN LATA Vs. RENU KUMARI

JUDGEMENT

(1.) The present petition has been filed by the petitioners under sec. 561-A Cr.P.C (now 482 Cr.P.C) for quashing the proceedings of the application titled "Renu Kumari vs. Vikram Vikas and ors" filed by the respondent under sec. 12 along with application filed under sec. 23 of Domestic Violence Act, 2010 pending before the court of learned Munsiff (JMIC), R. S. Pura (hereinafter to be referred as trial court).

(2.) It is stated that the petitioner No. 1 is the mother-in-law, the petitioner No. 3 is the brother-in-law and the petitioner Nos. 2 and 4 are the sisters-in-law of the respondent respectively. The respondent has preferred an application under sec. 12 of Domestic Violence Act, 2010 before the trial court. In the said application, the respondent had sought the protection order, maintenance order, residence order and also return of her articles. It is further stated that the petitioners are in-laws of the respondent and they have preferred the present petition for quashing the proceedings before the trial court on the following grounds:-

(3.) Response has not been filed.