Suresh Kumar Kait, J. - (1.) This petition is filed under Section 482 of Cr.P.C. seeking to quash the proceedings against the petitioner pending in D.V.C.No.14 of 2011 on the file of Additional Judicial First Class Magistrate, Tadepalligudem, West Godavari District, under Sections 12, 17, 18, 20 and 23 of Domestic Violence Act, 2005 (for short the Act).
(2.) The 2nd respondent herein is the mother-in-law of the petitioner. The 2nd respondent filed D.V.C.No.14 of 2011, on the file of Additional Judicial First Class Magistrate, Tadepalligudem under Sections 12, 17, 18, 20 and 23 of the Act seeking protection against her son and the petitioner herein, who is her daughter-in-law, for evicting her from the schedule house and to pay an amount of Rs.5,000/- per month towards maintenance under different heads.
(3.) The case of the 2nd respondent in the complaint is that they have two sons and two daughters and got them educated and performed their marriages. The petitioner herein is her daughter-in-law. Under a will dated 22.1.1976 the husband of the 2nd respondent acquired the house site and in the year 2000, she constructed the RCC house with D.No.3037 situate at Dandagarra village. She got educated her son, who is the 1st respondent in the DVC, and he secured employment in Indian Armed forces at the age of 22 years and presently working in 7 RR DC, Artillery Canter, Nasik road, Nasik. In the month of January, 2010, the 2nd respondent and her husband stayed with her son for few months at Nasik. On the representation of her son that he has to submit security to his employer, the 2nd respondent and her husband, executed a relinquishment deed on 29.4.2010 for the schedule house, in favaour of her son. They performed the marriage of their son on 2.9.2010 with the petitioner herein.;