PURINMA SAHNI Vs. RATI SAHNI & ANR.

JUDGEMENT

(1.) Crl.M.A.No.439/2016 (Impleadment of State as R-3)

(2.) The grievance of the petitioner is to the order dated September 06, 2014 dismissing appeal filed by the petitioner under Sec. 29 of the Protection of Women from Domestic Violence Act 2005 against the orders dated July 18, 2013 and Dec. 18, 2013 passed by the learned Metropolitan Magistrate.

(3.) Vide order dated July 18, 2013 respondent No.1 was allowed to reenter house No.K-76 Kirti Nagar, New Delhi owned by the petitioner. A Protection Officer was appointed to facilitate the re-entry. Vide order dated Dec. 18, 2013, order dated July 18, 2013 was not recalled. The appellate order affirms the said two orders passed by the learned Metropolitan Magistrate.