ABHISHEK JAIN Vs. RUCHI JAIN

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally with the consent of learned Advocates for the parties.

(3.) In this criminal writ petition, challenge is to the judgment and order dtd. 1/11/2022 passed by the learned Additional Sessions Judge-13, Nagpur whereby the learned Additional Sessions Judge dismissed the appeal filed by the petitioners under Sec. 29 of the Protection of Women From Domestic Violence Act, 2005 (hereinafter referred to as 'the D. V. Act') challenging the order dtd. 23/3/2022 passed by the Judicial Magistrate First Class, Nagpur. The respondent has filed an application under Sec. 12 of the D. V. Act and prayed for reliefs under Ss. 18, 19, 20, 22 and 23 of the D. V. Act. The petitioners are the non-applicants in the said application. In the said application the respondent has narrated the facts leading to the filing of the proceeding under the D. V. Act.