RAVI DUTTA Vs. KIRAN DUTTA

JUDGEMENT

(1.) In the above-captioned first two petitions, quashing of impugned order of 23rd August, 2008 is sought by both the sides. In a complaint under Section 12 of The Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as the DV Act), trial court vide impugned order of 23rd June, 2008 has directed husband-Ravi Dutta to pay maintenance of Rupees Twenty Thousand per month to wife- Kiran Dutta and another Rupees Twenty Thousand per month towards rental and another Rupees Twenty Thousand as compensation under Section 22 of the DV Act. In appeal, impugned order has been set aside and the matter has been remanded back to trial court with following directions:-

(2.) Not satisfied with impugned order of 23rd August, 2008, both the sides have challenged it in the above captioned two petitions on different grounds. In the above captioned third petition, cancellation of bail granted to petitioner-husband vide order of 2nd May, 2008 in FIR No. 63/2007 under Sections 406/498/34 of IPC, registered at Police Station Amar Colony, New Delhi by complainant-wife is sought.

(3.) With the consent of learned counsel for parties, the above captioned three petitions were heard together and by this common judgment, they are being disposed of.