(1.) Heard the learned counsel for the petitioner and the learned counsel for respondent No. 1.
(2.) The petitioner-husband assails the order passed by the learned Additional Sessions Jude in Criminal D.V. Appeal No. 34 of 2021 dtd. 14/3/2022 whereby the appeal came to be dismissed affirming the ex-parte order passed by the learned Magistrate under sec. 29 of the Protection of Women from Domestic Violence Act, 2005 directing the petitioner herein to allow the respondent to reside in the shared house, Flat No. 2, Lata Singh Chawl, Near Ramleela Maidan, Marol Pipeline, Andheri (E), Mumbai 59 till further orders.
(3.) The respondent No. 1 has preferred a complaint under the Protection of Women from Domestic Violence Act, 2005 against the petitioner and his relatives. In the said complaint an application for ex parte interim relief (Exhibit 5) came to be filed. By an order dtd. 27/8/2020 after noting that the respondent No. 1 has entered appearance and yet did not file reply and that the applicant therein had made out a prima facie case, learned Magistrate passed an interim order, inter alia, directing the respondents therein to allow the applicant/wife to reside in the shared house.