NAHEED ARA MOONIS,J. - (1.) Heard the learned counsel for the revisionist, learned A.G.A. for the State and perused the record.
(2.) The instant revision has been preferred against the judgment and order dated 22.2.2017 passed by the learned Additional District and Sessions Judge, Court No. 14, Moradabad in Criminal Appeal No. 185 of 2016 (Puneet Kumar v. State of Uttar Pradesh and another) whereby allowing the appeal under section 29 of Protection of Women From Domestic Violence Act, 2005 and setting aside the order dated 30.1.2014 passed by the Additional Chief Judicial Magistrate, Court No. 6, Moradabad in complaint Case No. 4892 of 2011 under section 12 of Protection of Women From Domestic Violence Act, 2005 allowing the appeal on Rs. 5,000/- cost and the matter was remanded to the court below after setting aside the order dated 30.1.2014.
(3.) It is submitted by the learned counsel for the revisionist that the appeal preferred by the opposite party no. 2 against the order dated 30.1.2014 whereby the maintenance was allowed ex parte of Rs. 3,000/- per month and Rs. 20,000/- towards compensation refraining the husband and other family members for committing any domestic violence and also directed to allow the revisionist to live in the matrimonial house.;