- (1.) Heard Mr. Vikrant Rana for the applicant and Mr. Satyam Narayan has put in appearance on behalf of opposite party No.2 and learned A.G.A. for the State.
(2.) The present application under Section 482 Cr.P.C., has been filed for quashing the order dated 02.07.2011 passed by Additional Sessions Judge, Court No.10, Meerut in Appeal No. 333 of 2010 (Mohd. Javed Khan Vs. State of U.P. and another) and order dated 04.09.2010 passed by Judicial Magistrate-Ist, Meerut in Case No. 903 of 2009 under section 12 of Protection of Women from Domestic Violence Act.
(3.) Sri Satyam Narayan has raised a preliminary objection that against the appellate order, which is a final order, the present application under section 482 Cr.P.C. is not maintainable.;