RAJIV CHAUHAN Vs. STATE OF U P

JUDGEMENT

(1.) Heard counsel for the applicants and learned A.G.A.

(2.) The present application under section 482,Cr.P.C. has been filed for quashing the order dated 17.11.2017 passed by the A.C.J.M.,IVth, Saharanpur in Criminal Misc. Case No. 122 of 2017, under section 12 of the Domestic Violence Act (hereinafter referred to as the Act), directing the applicant no. 1-husband to pay Rs. 4000/- towards maintenance and Rs. 2000/- towards rent per month to the wife -opposite party no. 2 from the date of the order.

(3.) Learned A.G.A. has raised a preliminary objection regarding maintainability of this application on the ground that remedy of appeal is available to the applicant under section 29 of the Act.