GULSHAN KUMAR Vs. POOJA RANI

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) The petitioner has approached this Court by way of filing of this petition under Sec. 482 Cr.P.C. for setting aside the order, dtd. 12/2/2021, passed by the learned Additional Sessions Judge, Sonepat, in an appeal wherein he has affirmed the order dtd. 4/6/2018 passed by learned JMIC, Sonepat, by virtue of which the application filed under Sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (for short 'the D.V.Act') was allowed.

(3.) As per the factual matrix of the case, respondent -Pooja Rani was married to the petitioner on 3/3/2014 at Village Shahjadpur, Sonepat.