BANYAN SUSHEELA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Sec. - 482 of the Code of Criminal Procedure, 1973 (for short 'Code ' ') to quash the proceedings in D.V.C. No.24 of 2021 on the file of II Additional Judicial First Class Magistrate, Nizamabad. The petitioners herein are respondents in the said DVC. The said DVC is filed by respondent No.2 herein under Sec. - 12 of the Protection of Women from Domestic Violence Act, 2005 (for short 'Act, 2005 ') against the petitioners seeking various reliefs.

(2.) Heard learned counsel for the petitioners and the learned Assistant Public Prosecutor appearing on behalf of respondent No.1 - State. Perused the record.

(3.) The learned counsel for the petitioners would submit that the petitioners herein never harassed the 2nd respondent as alleged by her in the complaint. The 2nd respondent falsely implicated the petitioners in the present case. He would further submit that 1st petitioner herein is mother/R.2, 2nd petitioner is brother/R.4, 3rd petitioner is sister-in-law/R.5 and petitioner Nos.4 and 5/R.6 and R.7 are married sisters of R.1 respectively. There are no allegations, much less specific allegations against the petitioners. In view of the same, he sought to quash the proceedings in the said DVC by dispensing with their presence before the trial Court.