VEENA DEVI Vs. DIMPLE MANHAS

JUDGEMENT

(1.) In the instant petition, the petitioners have challenged the application filed by the respondent under Sec. 12 of the Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010 (hereinafter to be referred as the DV Act), which is stated to be pending before the Court of Special Electricity Magistrate, Jammu.

(2.) As per the case of the petitioners, the marriage of respondent was solemnized with one Ajay Singh Chib, who happens to be the brother of the petitioners. It has been submitted that after a couple of months of the marriage, the respondent started demanding separate accommodation and harassed the old parents of the petitioners. It has been further submitted that petitioner No. 1 is married at Hamirpur, whereas petitioner No. 2 is married at Pallanwala, Jammu. According to the petitioners they tried to resolve the dispute between the respondent and her husband but did not succeed. It has also been submitted that the application filed by the respondent against them is an abuse of the process of law as there are no specific allegations against the petitioners. It has been further submitted that the allegations made in the impugned application are absolutely false and frivolous and that the petitioners have been unnecessarily implicated in the case. It has been contended that the petitioners are living separately from the family of their brother, as such, they do not have any domestic relationship with the respondent.

(3.) I have heard the learned counsel for the petitioners and perused the record of the case.