TARON MOHAN Vs. STATE

JUDGEMENT

(1.) This revision petition filed under Section 397/401 Cr.P.C is directed against the order dated 28.04.2018, passed by learned Additional Sessions Judge, South-East, Saket District Courts, Delhi in Criminal Appeal No.204157/2016. The petitioner has also challenged the order dated 14.05.2011 passed by the learned Metropolitan Magistrate, Mahila Courts, South East, Saket, Delhi in an application titled as Gyatri Mohan v. Taron Mohan and Ors. for claiming interim maintenance under Section 23 of the Domestic Violence Act.

(2.) Shorn of details, the facts leading to this revision petition are:-

(3.) The order of learned Metropolitan Magistrate dated 29.07.2013 was challenged in Criminal Appeal No.204157/2016. The learned Additional Sessions Judge dismissed the appeal holding that on a reading of the order dated 14.05.2011 it cannot be said that the learned Trial Court had passed the order of interim maintenance of Rs.1,00,000/- per month only because the petitioner was not paying salary of Rs.2,00,000/- per month to her.