BHARAT SINGH RAWAT Vs. POONAM SINGH RAWAT

JUDGEMENT

(1.) This petition filed under Section 482 Cr.P.C. is directed against the order dated 05.07.2019 passed by the learned Additional Sessions Judge03(East), Karkardooma Courts, Delhi in Criminal Appeal No.80/2019 wherein the learned Additional Session Judge has dismissed the criminal appeal upholding the judgment dated 16.03.2019 passed by the Metropolitan Magistrate (Mahila Court -02) East Karkardooma Courts, Delhi, directing the petitioner to pay an interim maintenance of Rs.10,000/- per month.

(2.) The present proceedings arise out of an application filed by the respondent/wife under Sections 12, 18, 19, 20, 22, 23 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred at "The DV Act") against the petitioner before the Metropolitan Magistrate, Karkardooma Courts. The learned Metropolitan Magistrate (Mahila Court - 02) East Karkardooma Courts, Delhi by an order dated 16.03.2019 passed the following order:

(3.) This order has been assailed by the petitioner by filing an appeal under Section 29 of the DV Act before the Additional Session Judge, Karkardooma Courts. In the appeal, it is stated as under: