SUDHIR GUPTA Vs. MANISHA KUMARI

JUDGEMENT

(1.) The present petition under Section 482 Cr.P.C is directed against the order dated 28.02.2020, passed by the Additional Sessions Judge-03, West District, Tis Hazari Courts, Delhi in Criminal Appeal No. 55/2/19, affirming the order dated 31.08.2019 passed by the Metropolitan Magistrate, Mahila Court in an application under Section 23 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as "the DV Act") directing the petitioner herein to pay a sum of Rs.16,500/- as interim maintenance to the respondent herein/wife.

(2.) The facts, in brief, leading to the instant petition are as under:

(3.) Heard Mr. Gaurav Gupta, learned counsel for the petitioner and perused the material on record.