KUNAL JAIN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) CRL.M.A. 14599/2020 1. This is an application seeking condonation of delay of 189 days in filing the present petition.

(2.) For the reasons stated in the application, the same is allowed. CRL.REV.P. 337/2020 & CRL.M.A. 14598/2020 & CRL.M.A. 14600/2020

(3.) The petitioner has filed the present petition, inter alia, impugning a judgment dated 09.01.2020 passed by the learned Sessions Judge in appeal preferred by the petitioner under Section 29 of the Protection of Women from Domestic Violence Act, 2005 (DV Act), impugning an order dated 15.02.2018 passed by the learned MM (Mahila Court) in CC No.2980/2017 captioned 'Shilpi Jain and Anr. V. Kunal Jain & Ors.'.