SUBHASH RAMNATH PANDEY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and taken up for final disposal with consent of the parties.

(2.) By this revision application, exception is taken to order of Appellate Court dtd. 22/3/2022 modifying Clause 4 of the order dtd. 22/11/2021 passed by the Metropolitan Magistrate in an interim application filed under Sec. 23 of the Protection of Women from the Domestic Violence Act [for short, 'the DV Act'].

(3.) Clause 4 of the trial Court's order and the modified Clause 4 and 4A of the Appellate Court's order reads thus: