REKHA JAIN Vs. ANIL JAIN

JUDGEMENT

(1.) The present petition under Article 227 of the Constitution of India seeks to challenge an order dtd. 20/8/2021 passed by the learned Chief Judicial Magistrate rejecting the petitioner's application for leading evidence.

(2.) The petitioner had preferred a petition under sec. 12 of the Protection of Women from Domestic Violence Act, 2005 (Domestic Violence Act) seeking reliefs under Sec. 17, 18, 19 (f), 20 and 21 thereof.

(3.) On 24/9/2019 the learned Chief Judicial Magistrate passed interim orders of protection in favour of the petitioner.