DEEPAK Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) This revision application impugns the order passed by the learned Additional Sessions Judge, Thane in Criminal Appeal No.150/2013 dismissing the appeal of the applicant. The applicant was the original respondent before the Judicial Magistrate, First Class, Thane in O.M.A. No. 662 of 2009. The said application was filed before the Magistrate by respondent No. 2 Sonia Gajanan Kanegaonkar under section 12 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as "Domestic Violence Act").

(2.) Learned Magistrate while deciding the said application has passed the following order :

(3.) The applicant filed an appeal against the judgment and order passed by the Magistrate. The said appeal has been dismissed.