JUDGEMENT
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(1.)Heard.
(2.)Admit. By consent of learned counsel appearing for the parties, this application is taken up for final disposal.
(3.)Aggrieved by the issuance of summons in Miscellaneous Criminal Application No. 403/2018, the applicants have filed this application under Sec. 482 of the Code of Criminal Procedure seeking quashing of the entire proceeding filed by non-applicant No.2/wife in terms of Sec. 12 of the Protection of Women from Domestic Violence Act ('D.V. Act'). The challenge is raised on two counts, that is the parties have not lived in "shared household" and secondly there are no specific allegations about the domestic violence.
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