MAHESH NARAYAN CHAUDHARY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under section 482 Cr.P.C. the petitioner has challenged the order dated 14.06.2012, passed by Addl. Sessions Judge/Fast Track Court 7th, Dehradun in Criminal Appeal No. 02 of 2009 and Criminal Appeal No. 03 of 2009, whereby said Court has affirmed the order dated 06.12.2008, passed by Additional Chief Judicial Magistrate 1st Dehradun, in Complaint No. 9216 of 2008 "Smt. Roopam Chaudhary Vs. Mahesh Chaudhary, filed under Protection of Women from Domestic Violence Act, 2005.

(3.) ADMIT the petition.