Sandeep Mehta, J. - (1.) The instant misc. petition has been filed on behalf of the petitioner against the order dated 29.9.2010 passed by the learned Addl. Sessions Judge, Churu in revision, whereby, he has quashed the orders dated 21.8.2009 and 1.8.2007 passed by the learned Judicial Magistrate, Churu taking cognizance against the respondent No. 1 for the offence under Section 31 of the Protection of Women from Domestic Violence Act, 2005.
(2.) Heard learned counsel for the parties and perused the orders impugned passed by the learned Courts below.
(3.) This Court whilst considering Section 31 of the Protection of Women from Domestic Violence in the case of Kanchan (Smt.) v. Vikramjeet Setiya, reported in 2012(4) WLN 210 (Raj.) has held that the breach of an order of monetary relief cannot make a person liable for prosecution under Section 31 of the Act. Thus, in the opinion of this Court, the order impugned passed by the learned Revisional Court does not call for any interference by this Court.;