KIRAN KRIPLANI Vs. JETHANAND JETHWANI

JUDGEMENT

(1.) This is a petition filed under Section 482 Cr.P.C., assailing the order dated 23.4.2011 passed by the learned Additional Sessions Judge.

(2.) By the impugned order, the petitioner had assailed the validity of the order dated 21.12.2010 passed by the learned Magistrate, rejecting the application of the petitioner under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as Act).

(3.) I have heard the learned counsel for the parties and gone through the record.