SAGAR CHUG Vs. SAKSHI CHUG

JUDGEMENT

(1.) The petitioner has challenged order dtd. 9/3/2021 passed by learned Judicial Magistrate, 1 st Class (Judge Small Causes) Srinagar, in a petition filed by the respondent against the petitioner under Sec. 12 of Domestic Violence Act (hereafter for short "the D.V.Act"). Challenge has also been thrown to the petition filed by the respondent against the petitioner under the provisions of the D.V.Act.

(2.) Heard learned counsel for the petitioner and perused the material on record.

(3.) It appears that the respondent-wife has filed a petition under Sec. 12 of the D.V.Act against the petitioner herein, who happens to be her husband. Vide order dtd. 9/3/2021, passed by the learned trial Magistrate, certain directions came to be passed which are reproduced as under:-