MAHESH CHANDRA SHARMA, J. - (1.) BY filing instant criminal revision the petitioner complainant has challenged the order dated 23.1.2008 passed by Addl. District & Sessions Judge No. 4. Jaipur City, Jaipur (for short 'the appellate court') in appeal No. 01/08 (1022/2007) by which he rejected the appeal filed by the petitioner complainant and confirmed the order dated 12.12.2007 passed by Addl. Civil Judge (Jr. Div.) & Judicial Magistrate No. 21, Jaipur City, Jaipur (for short 'the trial court') in complaint No. 81/2007.
(2.) BRIEF facts of the case are that petitioner filed a complaint No. 81/2007, under section 12 of the Protection of Domestic Violence Act, 2005 (for short 'the Act of 2005') in the trial Court. The respondent filed reply to the complaint. The trial court after hearing both the parties, disallowed the interim relief vide order dated 12.12.2007.
(3.) THE petitioner being aggrieved with the order dated 12.12.2007 preferred an appeal in the appellate court.;