SANTOSH Vs. SHANTI AND ORS.

JUDGEMENT

(1.) This revision petition has been filed against the order dated 19.3.2010 passed by the learned Sessions Judge whereby the respondents have been discharged from the liability under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (for short 'the Act').

(2.) The short facts of the case are that the petitioners filed an application under Sec. 12 of the Act stating therein that her marriage was solemnized with Satish Sharma on 10.4.2008. Thereafter, the respondents Nos. 1 to 5, who are relatives of her husband, i.e. mother-in-law, brother-in-law sister-in-law and others started taunting her that she is disabled and demanded dowry and hence the petition under Sec. 12 of the Act was filed by the present petitioner. The respondents have not replied to the main petition and filed an application that the proceedings should be dropped against them as the allegations are only omnibus. The learned trial Court ordered that the contentions of the rival parties will be taken care of on final disposal of the case. But the learned appellate Court stated. that there is no specific allegation against the respondents; no dates have been mentioned, no injury report has been produced and ordered that the proceedings be dropped against the respondents.

(3.) Heard learned counsel for the petitioner. None appeared on behalf of the respondents. Perused the relevant record.