RAJEEV SACHDEVA Vs. STATE OF U.P.

JUDGEMENT

(1.) Challenge in this criminal revision is to the order dtd. 23/8/2022 passed by Civil Judge (JD)/FTC-I, Ghaziabad in Criminal Misc. Application No. 13157 of 2020 (Smt. Nidhi Sachdeva Vs. Rajeev Sachdeva and Others), under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005, Police Station-Kaushambi, DistrictGhaziabad, whereby the application for interim relief in terms of Sec. 23 of aforementioned Act has been allowed as well as the order dtd. 8/2/2023 passed by Additional District Judge, Court No.-3, Ghaziabad in Criminal Appeal No. 151 of 2022 (Rajeev Sachdeva Vs. State of U.P. and Another), under Sec. 29 of the Protection of Women from Domestic Violence Act, 2005, whereby aforementioned appeal filed by revisionist against order dtd. 23/8/2022 has been dismissed.

(2.) I have heard Mr. Nipun Singh, the learned counsel for revisionist, the learned A.G.A. for State-opposite party-1 and Mr. Saurabh Shukla, the learned counsel representing complainant/opposite party-2.

(3.) Perused the record.