- (1.) Heard Sri Jai Raj Singh Tomar/Ms. Kavita Tomar, learned counsel's for the applicant and the learned A.G.A.
(2.) This application under Section 482 Cr.P.C. has been filed for quashing the proceedings of Case No.2334/2013 (Smt. Anita Singh vs. Ranvijai Singh and others), under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (for short "the Act"), and the order dated 29.1.2015 passed by the A.C.M.M-I, Kanpur Nagar and the order dated 28.4.2015 by In-charge District Judge in Criminal Appeal No.74/2011.
(3.) During the pendency of the proceedings under Section 12 of the Act, an application dated 11.3.2013 came to be filed by the applicant/husband, alleging that never ever his marriage was solemnized with O.P. No.2/Ms. Anita Singh, rather she is the wife of one Shiv Ranjan Singh Rathour. The learned Magistrate on 29.1.2015 rejected the application dated 11.3.2013 on the ground that the issue could be decided only after evidence. The order dated 29.1.2015 was assailed in Criminal Appeal No.74/2011, which too came to be dismissed on 29.1.2015 on the ground that the order impugned is interlocutory in nature, against which no appeal is maintainable.;