As per the case facts, the appellant, an aggrieved person, filed a case under the D.V. Act. The High Court and Additional Sessions Judge had set aside the Special Judicial ... Magistrate's order, which the aggrieved person appealed to the Supreme Court. The question arose whether an aggrieved person can file an application under Section 12 of the D.V. Act if they are not in a domestic relationship with the respondent in a shared household at the time of filing, but had been so at any point or had the right to live there and experienced domestic violence. Finally, the Supreme Court set aside the High Court and Additional Sessions Judge's judgments and affirmed the Special Judicial Magistrate's order, holding that an aggrieved person is entitled to file an application under Section 12 of the D.V. Act even if not in a domestic relationship in a shared household at the time of filing, as long as they had lived so at any point or had the right to live, and had been subjected to domestic violence.