KIRAN JYOT MAINI Vs. ANISH PRAMOD PATEL

JUDGEMENT

(1.) Leave granted.

(2.) The present appeals arise out of the impugned order dtd. 1/12/2023 passed by the Delhi High Court in CRL.M.C. 406/2023 & CRL.M.A. 4294/2023, CRL.M.A. 4907/2023, CRL.M.A. 17294/2023, whereby the Court has directed the respondent to pay only 20% of the total arrears of interim maintenance granted by the Additional Sessions Judge, Gautam Budh Nagar to the appellant in appeals before it. The present appeals also challenge the rejection of the appellant's prayer for attachment of bank account of the respondent and payment of the complete arrears of Rs.65,00,000.00 (Rupees Sixty-Five Lakhs only), as on date of the impugned judgement, towards interim maintenance.

(3.) The factual background of the present case is that the marriage between the appellant -wife and the respondent-husband was solemnized on 30/4/2015 and, within one year, on 13/4/2016 FIR No.34/2016 was registered on the basis of the complaint made by the appellant-wife at Police Station Mahila Thana, Gautam Budh Nagar, U.P. under Ss. 498A/323/504 of Indian Penal Code, 1860(In short, "IPC") and Ss. 3/4 of Dowry Prohibition Act, 1961(In short, "Act, 1961"). In respondent's Criminal Miscellaneous Writ Petition before the Allahabad High Court seeking stay on arrest and quashing of FIR, vide order dtd. 6/5/2016 the High Court referred the parties to mediation and thereby granted stay on arrest of the respondent. The Writ Petition was subsequently dismissed on merit vide order dtd. 22/9/2016.