SHARAD KAPOOR Vs. MINI MALHOTRA

JUDGEMENT

(1.) Instant revision petition is preferred by the petitioner-Sharad Kapoor under Sections 397 Crimial P.C. read with Sec. 482 Crimial P.C. for setting aside the impugned order dated 29.06.2015 passed by the learned ASJ-02, Special Judge(NDPS Act), Karkardooma Courts, Delhi in CA. No. 25/15 titled as Sharad Kapoor Vs. Mini Malhotra & Others and the order dated 27.04.2015 passed by the learned Metropolitan Magistrate/Mahila Court/East Delhi.

(2.) The brief facts stated are that the marriage between the petitioner and the respondent No.1 was solemnized on 28.04.2007 according to Hindu rites and customs at New Delhi. Thereafter, the marital discord between the petitioner and the respondent No.1, led the respondent No.1 to seek recourse of law by invoking provisions of Sec. 12 of the Protection of Women from Domestic Violence Act, 2005. The respondent No.1 also filed an application under Sec. 23 of the Protection of Women from Domestic Violence Act, 2005 seeking interim maintenance.

(3.) The learned Metropolitan Magistrate vide order dated 27.04.2015 disposed of the application filed by the respondent No.1 under Sec. 23 of the Protection of Women from Domestic Violence Act, 2005 directing the petitioner to pay an amount of Rs. 1,60,000.00 per month to the respondent/complainant from the date of filing of the complaint till the date of the order, i.e. 27.04.2015, and from the date of the order to next two years.