Smt. Kamaljit Kaur And 2 Others vs Smt. Sonal Dhanturi Choudhary And ...
2022 Latest Caselaw 1995 Tel

THE HONOURABLE SRI JUSTICE K. LAKSHMAN
           CRIMINAL PETITION No.3592 of 2022
ORDER:

The present Criminal Petition is filed under Section - 482

of the Code of Criminal Procedure, 1973 (for short 'Code'') to

quash the proceedings in D.V.C.No.94 of 2021 on the file of III

Metropolitan Magistrate, Hyderabad. The petitioners herein

are respondents in the said DVC. The said DVC is filed by

respondent No.1 herein under Section 12 r/w. Sections 17 to

20, 22 and 23 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 Public Prosecutor appearing on behalf of respondent

No.2 - State. Perused the record.

3. The learned counsel for the petitioners would

submit that the petitioners herein never harassed the 1st

respondent as alleged by her in the complaint. The 1st

respondent falsely implicated the petitioners in the present

case. 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.

4. On the other hand, the learned Assistant Public

Prosecutor would submit that there are specific allegations

made against the petitioners by the 1st respondent in the

complaint filed under Section - 12 of the Act, 2005 and that the

petitioners shall co-operate in concluding the trial before the

Court below. In view of the same, he sought to dismiss the

present petition.

5. As per the contents of the petition filed under

Section - 12 of the Act, 2005, the marriage of respondent No.1

with the one Rohit Saini Choudhary was performed on

26.02.2020. After marriage, the petitioners herein started

harassing the 1st respondent.

6. In this regard, it is apt to refer to the decision

rendered by a learned Single Judge of High Court of Judicature

for the States of Telangana and Andhra Pradesh in Giduthuri

Kesari Kumar v. State of Telangana1, which is as under:

              "14)    To sum up the findings:
                   i)     Since the remedies under D.V. Act

are civil remedies, the Magistrate in view of his powers under Section 28(2) of D.V Act shall issue notice to the parties for their first appearance and shall not insist for the attendance of the parties for every hearing and in case of non-appearance of the parties despite receiving notices, can conduct enquiry and pass exparte order with the material available. It is only in the exceptional cases where the Magistrate feels that the circumstance require that he can insist the presence of the parties even by adopting coercive measures.

ii) In view of the remedies which are in civil nature and enquiry is not a trial of criminal case, the quash petitions under Sec.482 Cr.P.C. on the plea that the petitioners are unnecessarily arrayed as parties are not maintainable. It is only in exceptional cases like without there existing any domestic relationship as laid under Section 2(f) of the D.V. Act between the parties, the petitioner filed D.V. case against them or a competent

. 2015 (2) ALD (Crl.) 470 (AP)

Court has already acquitted them of the allegations which are identical to the ones leveled in the Domestic Violence Case, the respondents can seek for quashment of the proceedings since continuation of the proceedings in such instances certainly amounts to abuse of process of Court."

7. Considering the said facts and circumstances of the

case and also in view of the principle laid down in the above

Judgment, this Court is inclined to dispense with the presence

of the petitioners in the DVC proceedings.

8. In view of the above discussion, the present

Criminal Petition is disposed of, dispensing with personal

appearance of petitioners herein in D.V.C.No.94 of 2021 on the

file of III Metropolitan Magistrate, Hyderabad.

As a sequel, miscellaneous petitions, if any, pending in

the Criminal Petition shall stand closed.

______________________ K. LAKSHMAN, J Dated: 20th April, 2022 KHRM

THE HONOURABLE SRI JUSTICE K. LAKSHMAN

CRIMINAL PETITION No.3592 of 2022 19th April, 2022 KHRM