- (1.) Heard learned counsel for the applicants and learned A.G.A. for the State and perused the record.
(2.) The present petition under section 482 Cr.P.C. has been filed against the proceedings under sections 18, 19 and 20 of Protection of Women from Domestic Violence Act, 2005. The matter is still pending before Magistrate concerned and no final order has been passed.
(3.) The petitioners have an opportunity to file their replies. In view of the aforesaid, the petition has no merit and is, accordingly, dismissed. Petition is dismissed.;