DHANANJAY RATHI Vs. RUCHIKA RATHI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been preferred by the Appellant- Husband challenging the order dtd. 7/1/2026 (hereinafter referred to as "Impugned Order") passed in Crl. M.C. No. 116 of 2026 by the High Court of Delhi at New Delhi (hereinafter referred to as "the High Court") wherein the High Court issued notice and granted an interim order directing that the proceedings initiated in DV Complaint No. 3186 of 2025 (hereinafter referred to as "DV Proceedings") under the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as "the DV Act") by the Respondent- Wife against the Appellant-Husband and his mother (motherin- law of the Respondent-Wife) shall proceed, subject to deposit of Rs.89,00,000.00 by the Respondent-Wife before the Registrar General of the High Court.

(3.) The marriage between the Appellant-Husband and the Respondent-Wife was solemnized on 19/2/2000 in accordance with the Hindu rites and ceremonies and from the wedlock, a daughter was born on 6/6/2003 and a son was born on 1/1/2006. Thereafter, due to temperamental differences, matrimonial disputes arose between the parties and they started living separately from the year 2022-23. Consequently, the Appellant-Husband filed Divorce Petition bearing H.M.A. No. 275/2023 under Ss. 13(1)(i-a) & 13(1)(i)(ia) of the Hindu Marriage Act, 1955 (hereinafter referred to as "the Act") before the Court of Principal Judge, Family Court, Saket Court House, Delhi.