KIRAN PATIDAR Vs. SANJAY PATIDAR AND OTHERS

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of judgment and order dated 09.11.2016 passed by the High Court of Madhya Pradesh at Jabalpur, Indore Bench in Criminal Revision No. 798 of 2016.

(3.) The application preferred by the appellant under the Protection of Women from Domestic Violence Act, 2005 came to be allowed by the Judicial Magistrate First Class, Ratlam directing that sufficient space along with toilet be provided for the residence of the appellant in the household without any restriction and no obstruction be caused to the appellant. This order was modified in appeal by the Court of Sessions. Instead of separate space in the household, it directed that the appellant be given expenses towards rent quantified at Rs. 1500/- per month. The order passed by the Court of Sessions has been affirmed by the High Court which is presently under appeal.