RAJESH ANDE Vs. SOWJANYA LAKSHMANA MURTHY

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C., to quash the proceedings in D.V.C.No.16 of 2020, pending on the file of the I Addl. Junior Civil Judge - cum - XXI Addl. Metropolitan Magistrate, Athivelli at Medchal. The petitioners herein are respondent Nos.1, 2, 4 and 5 in the said DVC. The said DVC is filed by respondent No.2 under Section - 12 of the Protection of Women from Domestic Violence Act, 2005 (for short 'Act, 2005') against the petitioners herein seeking various reliefs.

(2.) Heard Sri J. Srinivas, learned counsel for the petitioners and learned Assistant Public Prosecutor. Perused the record.

(3.) A perusal of the application filed under Section 12 of the Act would reveal that prima facie the allegations are against respondent No.1 in D.V.C.No.16 of 2020 - husband of respondent No.2 herein. Petitioner No.2 is father, petitioner No.3 is married sister and petitioner No.4 is paternal aunt of petitioner No.1 herein / respondent No.1 in the D.V.C. - husband of respondent No.2 herein. Respondent No.2 herein did not seek any specific relief against petitioners herein.