PRAMOD KUMAR CHOUDHARY Vs. ANITA CHOUDHARY AND ANOTHER

JUDGEMENT

(1.) I have heard learned counsel for the petitioner and the learned counsel for the respondents. Perused the material available on record.

(2.) The misc.petition has been preferred by the petitioners seeking quashing of the proceedings of criminal cases instituted by the respondents Smt. Anita and Ms. Bhavika against the petitioners under the provisions of the Domestic Violence Act.

(3.) Learned counsel for the petitioners submits that the petitioners No. 1 and 2 are the mother in law and father in law of the respondent No. 1 and thus at best they had the occasion to interact with the respondents However, the remaining petitioners are such relatives of the husband who are living separately since long, and the therefore, there was no occasion for these petitioners to have been interacted with the respondents so as to make them liable to face proceedings under the Domestic Violence Act. He relies on the judgment rendered by the Hon'ble Supreme Court in Ashish Dixit & Ors. v. State of U.P. & Anr., 2013 2 CriCC 226 (S.C.) and urges that the misc. petition deserves to be accepted qua the petitioners No. 3 to 8.