PWDV proceedings may be quashed where pleadings disclose no foundational domestic relationship.

The respondent instituted M.C. No. 77 of 2026 before the Judicial First Class Magistrate Court-IV, Kozhikode, under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (“PWDV Act”), seeking various reliefs.

Her husband was arrayed as respondent No. 1, his parents as respondents Nos. 2 and 3, and the petitioners as respondents Nos. 4 and 5, described respectively as her brother-in-law and sister-in-law.

The petitioners approached the High Court under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”), seeking quashing of the proceedings against them.

They contended that they had never lived with the respondent in a shared household, had not been in a domestic relationship with her, and were implicated only through general and omnibus allegations.

The respondent opposed the petition, contending that specific allegations existed and that the truth of those allegations could be determined only after trial.

Section 528 of the BNSS, corresponding to Section 482 of the Code of Criminal Procedure, 1973, empowers the High Court to prevent abuse of process and secure the ends of justice, though the jurisdiction must be exercised sparingly and in exceptional cases.

In Vijayalekshmi Amma v. Bindu, the Kerala High Court held that proceedings under Section 12 of the PWDV Act are predominantly civil in nature and ordinarily should not be quashed under inherent jurisdiction; however, in Shaurabh Kumar Tripathi v. Vidhi Rawal, the Supreme Court clarified that such proceedings can be quashed where continuation would involve gross illegality or manifest injustice.

Section 2(q) of the PWDV Act defines “respondent” as a person who is or has been in a domestic relationship with the aggrieved person; following Hiral P. Harsora v. Kusum Narottamdas Harsora, a woman may also be arrayed as a respondent.

Section 2(f) requires a relationship between persons who live or have lived together in a shared household and are connected by consanguinity, marriage, a relationship in the nature of marriage, adoption, or membership of a joint family.

In Satish Chander Ahuja v. Sneha Ahuja, the Supreme Court held that shared household living must have some permanence and does not include merely fleeting or casual residence.

The Court accepted that Section 528 of the BNSS could be invoked in an appropriate case to quash proceedings under Section 12 of the PWDV Act, but only where the record clearly demonstrated abuse of process, gross illegality, or the necessity of intervention to secure justice.

Although the petitioners were related to the respondent by marriage, that relationship alone did not establish a “domestic relationship” under Section 2(f).

The application under the PWDV Act contained no pleading that respondents Nos. 4 and 5 had ever lived with the respondent, shared a household with her, or lived with her as members of a joint family.

The Court acknowledged that strict civil pleading standards do not apply to PWDV Act proceedings, but held that the application must nevertheless disclose the basic factual foundation of a domestic relationship.

Since the allegations against the petitioners were omnibus and unsupported by any material indicating shared-household living, the statutory requirement was absent.

Their mere description as brother-in-law and sister-in-law could not, by itself, bring them within Section 2(q).

It further held that the absence of any pleading or supporting material showing that the petitioners had lived with the respondent in a shared household meant that no domestic relationship under Section 2(f) was disclosed.

Consequently, continuation of the proceedings against them constituted an abuse of process.

The Crl.M.C. was allowed, and the proceedings against the petitioners, respondents Nos. 4 and 5 in M.C. No. 77 of 2026, were quashed.

The proceedings were directed to continue against the remaining respondents in accordance with law.