LAWS(P&H)-2022-2-151

PARVEEN LATA Vs. YAMUNA

Decided On February 09, 2022
Parveen Lata Appellant
V/S
YAMUNA Respondents

JUDGEMENT

(1.) The petitioner is seeking quashing of complaint bearing No.COMA/4540/2020 dtd. 8/6/2020 under Ss. 12, 17, 18, 19, 20, 21, 22 (read with Sec. 23 of Protection of Women from Domestic Violence Act, 2005) (hereinafter referred as 'the Act1) pending in the Court of JMIC, Ludhiana and summoning order dtd. 12/6/2020 (Annexure P-2) and order dtd. 13/7/2021 (Annexure P-5) qua the petitioner.

(2.) Learned counsel for the petitioner submits that the complaint in question has been filed with an ulterior motive to harass the petitioner and his entire family and the allegations levelled therein are totally false and fabricated. Learned counsel submits that an application dtd. 24/3/2020 was filed earlier by the respondent to the police wherein also she had levelled similar false and concocted allegations, however, the police had not found any substance in the allegations. He further submits that after the respondent's marriage with her son in the year 2007, on account of her continuous misbehaviour, a dispute arose between the parties, as a result ofwhich the respondent and her husband i.e. son of the petitioner moved into a separate accommodation in the year 2016. Learned counsel submits that there was no domestic relationship between the petitioner and the respondent as they did not reside in a "shared household" and her case hence, would not be covered by Sec. 2(f) and 2(s) of the Act.

(3.) Heard learned counsel and perused the material on record.