ATUL SAXENA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition is file under sec. 482 Cr.P.C to impugn the order dtd. 18/12/2018 passed by the court of Ms. Savitri, ASJ-03, Shahdara District, Karkardooma Courts, Delhi in CA no. 136/2018.

(2.) It is reflecting from the record that the Respondent no. 2 filed a petition under sec. 12 of Protection of Women from Domestic Violence Act, 2005 in which the petitioner was one of the party. The Respondent no. 2 is stated to be the sister-in-law of the petitioner.

(3.) The Court of Ms. Babita Puniya, M.M (Mahila Court), Karkardooma Courts, Shahadra vide order dtd. 26/2/2018 restrained the Respondents of that petition including the present petitioner till further orders from dispossessing or disturbing possession of the aggrieved i.e. the Respondent no. 2 from shared household bearing no. B-196, First floor, Surajmal Vihar, Delhi without following due process of law and the interim maintenance was also awarded in favor of the Respondent no. 2.