SH,SUDHANSHU JAGGI Vs. STATE

JUDGEMENT

(1.) The present petition is filed under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973 ('CrPC') challenging the judgment dtd. 29/4/2023, passed by the learned Additional Sessions Judge ('ASJ'), South District, Saket Courts, Delhi, in Crl. Appeal No. 271/2022. The petitioner has also challenged the order dtd. 20/8/2022, passed by the learned Trial Court, in Ct Case 6486/2020.

(2.) The learned ASJ, by the impugned judgment dtd. 29/4/2023, has dismissed the appeal filed by the petitioners under Sec. 29 of the Protection of Women from Domestic Violence Act, 2005 ('DV Act') against the order dtd. 20/8/2022, whereby the learned Trial Court, considering the financial status of the parties, had directed Petitioner No.1 to pay an amount of Rs.15,000.00 per month as interim maintenance to Respondent No.2 along with an additional amount of Rs.10,000.00 per month as rent in lieu of alternative accommodation, from the date of filing of the case till its disposal.

(3.) The learned Trial Court, in the impugned order dtd. 20/8/2022, had noted that the parties were admittedly spouses who had shared a domestic household and noted that a perusal of the complaint and the Domestic Incident Report prima facie shows that Respondent No.2 was a victim of domestic violence and entitled to monetary compensation under the DV Act.