- (1.) Heard.
(2.) The criminal revision No.419 of 2015 has been converted into an application under Section 482 Cr.P.C. by the order of this court dated 9.6.2016.
(3.) The applicant herein who is the husband has challenged the appellate order dated 15.6.2015 passed under Section 29 of the Protection of Women From Domestic Violence Act 2005 (hereinafter referred as 'Act') by the learned Addl. Sessions Judge (Court No.5) Raebareli and the original order dated 19.2.2015 passed under Section 23 read with Section 20 of the Act by the learned Chief Judicial Magistrate Raebareli granting interim maintenance.;