- (1.) This application under section 482 Cr.P.C. has been filed by the applicants with the prayer to quash the entire proceedings of the case no.627 of 2015 under section 12 of the Protection of Women from Domestic Violence Act, 2005 (In Short 'the Act'), P.S. Cantt. District Varanasi pending in the Court of Addl. Chief Judicial Magistrate-IX, Varanasi on the basis of notice dated 29.10.2015.
(2.) The brief facts of the case are that the matter relates to matrimonial dispute between the husband and wife. Marriage was solemnized on 24.5.2014. On 21.4.2015, complainant - opposite party no.2 filed a complaint before the Court of A.C.J.M.-IX Varanasi under section 12 of the Act implicating the whole family of her husband. The Magistrate concerned referred the matter to the Probation Officer for conciliation between the parties, but mediation between the parties was not successful. On 29.10.2015, notice was issued to the husband and his entire family to appear before the court concerned.
(3.) Heard Sri Mohd. Sarwar Khan, learned counsel for the applicants and learned A.G.A. for the State.;