- (1.) Heard learned counsel the applicant and learned A.G.A.
(2.) This application under Section 482 Cr. P.C. has been filed by Bablu @ Pintoo with the prayer to quash the order dated 20.9.2014 passed by the Additional Chief Judicial Magistrate-VI, Gorakhpur in case no. 192 of 2013 Smt. Sunita Devi Vs. Bablu @ Pintoo and others under the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as the Act) and also the order dated 16.12.2014 passed by the concerned Sessions Judge in Criminal Appeal No. 194 of 2014 Bablu @ Pintoo Vs. Smt. Sunita.
(3.) Brief fact for filing this application is as follows : Proceeding under Sections 12, 18, 19, 20 and 22 of the Act was filed before the Magistrate concerned which was finally decided on 20.9.2014 passing the protection orders under Section 18, 19 and 20 of the Act against the present applicants and other family members. Appeal No. 194 of 2014 filed before the Sessions Judge concerned taking recourse of the provisions of Section 29 of the Act was allowed and the order passed by the concerned Magistrate was found sustainable only against the present applicant. The amount of maintenance ordered by the concerned Magistrate i.e. Rs. 5,000/- was also reduced to Rs. 3,500/- per month.;