Anjani Kumar Mishra, J. - (1.) HEARD Sri A.K. Dwivedi learned counsel for the applicants and Sri Ajit Ray learned AGA for the State.
(2.) THIS application under Section 482 Cr.P.C. seeks quashing of the criminal Complaint Case No. 1583/IX/14 (Smt. Sarla Singh v. Raghvendra Singh and others) under Section 12(1) of Protection of Women from Domestic Violence Act, 2005, Police Station -Karvi, District Chitrakoot pending in the court of Judicial Magistrate, Karvi, Chitrakoot. The contention of learned counsel for the applicants is that the applicants are the married sisters of Raghvendra Singh. They are residing separately in their marital home, although in the same city.
(3.) RELYING upon sub -section f and (q) of Section 2 it has been submitted that the applicants are not in a domestic relationship to the opposite party No. 2 and no women can be a respondent as defined in sub -section (q).;