RAJ KUMAR Vs. INDU RANI

JUDGEMENT

(1.) Heard.

(2.) Order dated 24.03.2015 passed by learned Additional Sessions Judge (III) Kangra at Dharamshala in Criminal Revision No. 3-B/X/14 (Annexure P-10) , whereby order dated 23.12013, passed by learned Judicial Magistrate 1st Class, Baijnath, District Kangra, H.P., in an application filed for implementation of order dated 3.10.2007 (Annexure P-1) passed by the same Court in an application under Sections 12, 19, 20 and 22 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as the 'Act' in short) has been quashed, is under challenge in this petition.

(3.) This case has a chequered history. The parties are husband and wife. They were married to each other on 27.04.1990 at village Molichak Tehsil Palampur, District Kangra, H.P. Out of this wedlock a daughter and son are born to them. The respondentwife after 12 years of marriage made allegations of her maltreatment and harassment by the petitioner.