Supreme Court has recently upheld the quashing order against in-laws when it found that they were not residing with the woman who filed the criminal case.
The case is titled as S.M GEETHA vs R.D SHYAM PRAKASH & ORS. decided on 28.02.2020 and the order has been passed by a bench of Justice SHANTANAGOUDAR and Justice REDDY.
Supreme Court observed and held as under:
"It is the contention of the petitioner that notice was not served on the petitioner herein before the High Court. We have gone through the material on record.
In our considered opinion, the High court was justified in quashing the order issuing process as against Respondent Nos. 2 to 7 inasmuch as they are the in-laws, brother-in-law and sister-in-law etc. who are not residing with the petitioner and husband. Hence, no interference is called for. The special leave petition is dismissed".
Read the Order here:
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