TARUN KUMAR MITTAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Virendra Singh, learned counsel for the applicant and Sri Janardan Prakash, learned AGA for the State.

(2.) This Application U/S 482 Cr.P.C. has been filed seeking quashing of the entire proceedings of Misc. Case No.326 of 2019 pending in the court of Judicial Magistrate-Ist, Bulandshahar (Sonia Agarwal Vs. Tarun Kumar Mittal) under Sec. 31 of Domestic Violence Act, Police Station-Kotwali Nagar, District-Bulandshahar.

(3.) Learned counsel for the applicant submits that the only question raised in this Application is, whether court below was justified in invoking the provisions of Sec. 31 of the Domestic Violence Act for getting its earlier orders executed vide which, interim maintenance was granted in favour of wife.