MOHAMMED SARVAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 Cr.P.C., to quash the proceedings in D.V.C.No.279 of 2019, pending on the file of XIV Special Magistrate Court, Hyderabad. The petitioners herein are respondent Nos.1 to 6 in the said DVC. The said DVC is filed by respondent No.2 under Sec. - 12 of the Protection of Women from Domestic Violence Act, 2005 (for short 'Act, 2005 ') against the petitioners and others seeking various reliefs.

(2.) Heard Ms.K. Krishnaveni, learned counsel for the petitioners and learned Assistant Public Prosecutor. Perused the record.

(3.) A perusal of the application filed under Sec. 12 of the Act would reveal that prima facie the allegations are against petitioner No.1 herein / respondent No.1 in D.V.C.No.279 of 2019 - husband of respondent No.2 herein. Petitioner No.2 is brother, petitioner No.3 is aged mother, petitioner Nos.4 and 5 are married sisters and petitioner No.6 is sister-in-law of petitioner No.1 herein - husband of respondent No.2 herein. Respondent No.2 herein did not seek any specific relief against petitioners 2 to 6 herein.