NEETU RANA Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned counsel appearing for the respondent made a statement that the respondent does not intend to file ounter affidavit.

(2.) On the consent of the parties, the petition is being decided at the admission stage.

(3.) The applicant has approached this Court assailing the order dated 11 January 2016 passed by the appellate court/Additional Sessions Judge, Court No. 12, Ghaziabad in Criminal Appeal No. 117 of 2014 (Tushar Singh vs. Smt. Neetu Rana) under Section 29 of the Protection of Women from Domestic Violence Act, 2005 (herein after referred to as 'the Act, 2005') arising from an order passed by the Additional Chief Judicial Magistrate, Court No. 8, Ghaziabad in Complaint Case No. 5614 of 2014 (Smt. Neetu Rana vs. Tushar Singh) in proceedings 12 of the Act, 2005.