Celina Jaitly Accuses Husband Peter Haag of Domestic Violence, Seeks ₹50 Crore Compensation in Mumbai Court
Actor Alleges Financial Ruin and Emotional Abuse in Chilling Testimony
Case Filed Under Domestic Violence Act; Court Issues Notice to Austrian Businessman
By Our Legal Correspondent
New Delhi: November 25, 2025:
In a shocking development from Bollywood, former actor Celina Jaitly has filed a domestic violence case against her Austrian husband Peter Haag in a Mumbai court. The case, filed under the Domestic Violence Act, alleges cruelty, manipulation, physical abuse, and financial dismantling. Jaitly has sought ₹50 crore in damages, ₹10 lakh monthly maintenance, and custody of her children.
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The matter is currently before the Judicial Magistrate First Class, Andheri, where notices have been issued to Haag for verification and response.
Allegations Against Peter Haag
Celina Jaitly’s allegations paint a disturbing picture of her marriage:
- Financial dismantling: She claims Haag seized her Mumbai house and dismantled her financially, leaving her without a source of income.
- Cruelty and manipulation: The petition alleges repeated acts of emotional and psychological abuse.
- Physical and sexual abuse: Reports suggest that Jaitly has accused Haag of physical violence and sexual misconduct.
- Loss of career opportunities: She argues that the abuse and financial control led to the collapse of her professional life.
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In her testimony, Jaitly described the ordeal as “chilling,” stating that she was systematically stripped of her dignity and independence.
Legal Proceedings
The case was filed before SC Tadye, Judicial Magistrate First Class, Andheri.
- The court has issued notices to Haag for verification.
- Jaitly’s petition seeks ₹50 crore compensation for damages, including loss of property and income.
- She has also demanded ₹10 lakh monthly maintenance and custody of her children.
- The case is expected to proceed with hearings in the coming weeks, with both parties presenting evidence.
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Legal experts note that the case falls under the Protection of Women from Domestic Violence Act, 2005, which provides for compensation, maintenance, and protection orders.
Wider Legal Context
This case highlights the growing use of the Domestic Violence Act by women in high-profile marriages:
- The Act allows women to seek protection from physical, emotional, sexual, and financial abuse.
- Compensation claims can include damages for loss of income, property, and mental trauma.
- Courts have increasingly recognized financial dismantling and psychological abuse as valid grounds for relief.
The case also underscores the challenges faced by women married to foreign nationals, where jurisdictional and enforcement issues often complicate proceedings.
Industry and Public Reaction
The allegations have sent shockwaves through Bollywood and the public:
- Fans and activists have expressed solidarity with Jaitly, praising her courage in speaking out.
- Legal experts argue that the case could set a precedent for recognizing financial abuse as a serious form of domestic violence.
- Industry insiders note that Jaitly’s career was already affected by her marriage, and the case may shed light on the hidden struggles of women in the entertainment industry.
Implications for Domestic Violence Cases
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The case has broader implications for domestic violence jurisprudence in India:
- Recognition of financial abuse: Courts may increasingly treat financial dismantling as a form of domestic violence.
- High-value compensation claims: The ₹50 crore demand highlights the scale of damages women may seek in such cases.
- Custody battles: The case will also test how courts balance custody rights in domestic violence proceedings.
- International dimension: With Haag being an Austrian resident, enforcement of orders may involve cross-border legal cooperation.
Expert Views
Legal professionals and social activists have weighed in:
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- Lawyers argue that the case strengthens the scope of the Domestic Violence Act by including financial dismantling.
- Women’s rights activists believe the case will encourage more women to come forward against abusive partners.
- Policy analysts suggest that the case may prompt reforms to ensure faster relief and enforcement in cross-border marriages.
Conclusion
The domestic violence case filed by Celina Jaitly against Peter Haag is series of recent high profile divorce cases highlighting the seriousness of financial abuse and manipulation within marriages. By seeking ₹50 crore compensation and custody of her children, Jaitly has brought attention to the broader issue of domestic violence faced by women, even in high-profile relationships.
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The case is expected to unfold in the coming months, with significant implications for domestic violence law, women’s rights, and cross-border marital disputes. It underscores the urgent need for stronger legal protections and societal awareness to ensure justice for victims of abuse.
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