- (1.) Heard.
(2.) Issue notice to opposite party no.2 .
(3.) This is a revision filed under Section 397/401 of the Code of Criminal Procedure, 1973 challenging the order passed by the Court of Sessions in Appeal filed under Section 29 of the 'Protection of Women from Domestic Violence Act, 2005' (hereinafter referred to as 'the Act, 2005') and an order passed under Section 12(5)(b) of the said Act, 2005, by the Magistrate, which has been upheld by the appellate court.;