- (1.) Heard learned counsel for the applicant; the learned A.G.A. for the State; and perused the record.
(2.) The instant application has been filed seeking quashing of proceeding of Complaint Case No. 3099 of 2014 pending in the Court of A.C.J.M (II), Allahabad, which has been instituted on an application under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'D.V. Act, 2005') seeking various benefits / protection order under Sections 18, 19, 20 and 22 of the D.V. Act, 2005.
(3.) Application under Section 12 of the D. V. Act, 2005 has been filed by the opposite party no.2 alleging that she was married to the applicant No.1 on 07.12.2012 in accordance with Hindu Rites and Customs; that in her marriage, a large amount of money was spent and various articles were given; that the opposite parties i.e. the applicants herein were not satisfied and they raised demand for a car; that in connection with the said demand, she was harassed and even beaten; and finally on 28.12.2012, she was driven out of her matrimonial home whereas her jewellery articles, etc. were retained by the applicants herein. In her application she has alleged that the applicants had exhibited conduct constituting domestic violence which was first committed on the date of her marriage, thereafter, on 28.12.2012, when she was driven out of her matrimonial home and continues till date. On the said application notice/ summons has been issued to the applicants to put in their appearance and submit reply. At this stage, the applicants have approached this Court for quashing of the proceeding.;