DEEPABAI Vs. MADAN

JUDGEMENT

(1.) Inherent power under section 482 of the Code of Criminal Procedure (Code) is invoked to challenge the judgment dated 11.12.2017 rendered by the Additional Sessions Judge-6, Amravati in Criminal Appeal 1872017 whereby the monetary relief granted to the applicant under Section 19 and 20 of The Protection of Women from Domestic Violence Act 2005 (DV Act) is made effective from the date of the order.

(2.) The applicant - who shall be hereinafter referred to as the wife, preferred an application under Section 12 of the DV Act seeking protective restraint order under Section 18 and monetary relief under Sections 19, 20 and 22 of the DV Act.

(3.) The learned Magistrate dismissed the application under Section 12 of the DV Act in its entirety vide judgment dated 09.10.2012.