- (1.) Heard learned coun-sel for Mr. Khushi Mohd. and Ors. and Md. Usman Gani, father of Aneesha.
(2.) These two cross petitions, one SB Crimi-nal Revision Petition No.882/2009 Khushi Mohd. and Ors. v. Aneesha and SB Criminal Misc. Petition No 1698/2007 Aneesha v. Khushi Mohd. and Ors are directed against the order dated 4.8.2007 passed by the learned Additional Sessions Judge, Sujangarh disposing of the criminal appeal No.33/2007 Aneesha v. Khushi Mohd. and Ors. and Criminal Appeal No.32/ 2007 Khushi Mohd. and Ors. v. Aneesha. By the said order, the learned Additional Sessions Judge dismissed the appeal filed by the wife Aneesha and partly allowed the appeal of the husband Khushi Mohd. 2. Both these criminal appeals were filed by them against the order passed by the learned Judicial Magistrate No. 1 Sujangarh on 22.3.2007 in Criminal Case No. 47/2007 Anesha v. Khushi Mohd and Ors. under the pro-visions of Protection of Women from Domestic Violence Act, 2005.
(3.) The learned trial Court while allowing the application under Section 12 of the Domestic Violence Act, 2005 directed that the respondents No. 1 to 6 (husband Khushi Mohd and his fam-ily members) shall not cause any domestic vio-lence against the applicant wife Aneesha and daughter Aisha alias Asu under Section 18 of the Act.;