R.K. Bag, J. - (1.) The petitioners have preferred this revision under Sec. 482 of the Code of Criminal Procedure praying for quashing the proceeding of complaint case No. 415822 of 2014 and order dated March 11, 2015 passed in the said complaint case by learned Metropolitan Magistrate, 14th Court, Calcutta, by which learned Magistrate dismissed the application filed by the petitioners challenging the maintainability of the proceeding under the provision of the Protection of Women from Domestic Violence Act, 2005.
(2.) Leave is granted to learned counsel for the petitioners to implead the sister -in -law and the brother -in -law of the opposite party No. 2 as the petitioner Nos. 2 and 3 by making amendment of cause title of the application for revision in course of this day.
(3.) The opposite party No. 2 filed the petition of complaint before the court of learned Magistrate under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as the "Domestic Violence Act"). The contents of the petition of complaint disclose that the opposite party No. 2 has alleged various incidents of domestic violence during stay of the opposite party No. 2 in the matrimonial home. The opposite party No. 2 has also alleged how she was compelled to leave the matrimonial home due to domestic violence of the husband and others. The opposite party No. 2 has prayed for monetary relief, accommodation in the shared household and other reliefs under various provisions of the Domestic Violence Act.;