RAKESH MANHAS Vs. ARUNA MANHAS

JUDGEMENT

(1.) This petition seeks invoking of inherent jurisdiction of this Court under section 561-A Cr.P.C. to quash a "complaint"(application) under section 12(1) of the Jammu and Kashmir Protection of Women from Domestic Violence Act, 2010 (for short the Act) filed against the petitioners by the respondent as also the order dated 27.01.2014 passed by the trial Magistrate.

(2.) Heard. I have perused the record.

(3.) Petitioner No. 1 and the respondent are husband and wife, their marriage was solemnized on 18.09.2012. Petitioners 2 and 3 are the parents of petitioner No. 1 and petitioner No. 4 is his sister. Petitioner No. 5 is the husband of petitioner No. 4.