SHAIKH FASIYODDIN MOHIYODDIN Vs. UZAMA BEGUM MOHAMMAD FAIZUDDIN

JUDGEMENT

(1.) Heard. Rule. Rule is made returnable forthwith and heard finally by the consent of the learned Advocates for the respective parties at the admission stage.

(2.) By this petition, the petitioner is challenging the order dtd. 12/6/2025, passed by learned Sessions Judge, Beed, in Criminal Appeal No. 28/2025, whereby the order dtd. 6/12/2024, passed by learned 8th Judicial Magistrate First Class, Beed (for short 'learned Magistrate'), in Criminal M.A. No. 204/2024, was confirmed and, whereby granted the reliefs under the provisions of the Protection of Women from Domestic Violence Act, 2005 (for short 'D.V. Act'), has preferred this petition.

(3.) Heard learned Advocate for the petitioner at length. The crux of his argument is that no notice was served on the petitioner by following due process of law in accordance with Rule 12 of the Domestic Violence Rules, 2006 (for short 'D.V. Rules'), and therefore, no opportunity has been granted to the petitioner to contest the petition. As such, he urged remanding the matter to the Trial Court.