BANNAPURAM MUTHYALAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This application is filed under Sec. 482 Cr.P.C., seeking to quash the proceedings against the petitioners in D.V.C.No.282 of 2021 pending on the file of IV Metropolitan Magistrate, Hyderabad.

(2.) A perusal of the record would reveal that the 2nd respondent herein filed application under Sec. 12 of Protection of Women from Domestic Violence Act, 2005 vide D.V.C.No.282 of 2021. The petitioners herein are Respondent Nos.2 to 4 in the above DVC and they are the aged parents and sister of 1st respondent/ husband in the DVC.

(3.) Learned counsel for petitioners would submit that the 2nd respondent in the application filed under Sec. 12 of the Act, no specific allegation was made against petitioners 2 to 4 herein and she did not even seek any specific relief against them.