RAJ KUMAR Vs. RENU

JUDGEMENT

(1.) Petitioner impugns order dated 01.12.2016 whereby, in the proceedings initiated under Section 125 Cr.P.C by the respondent, Trial Court directed the petitioner to make an ad hoc payment of Rs.50,000/- without prejudice to the rights and contentions of the parties.

(2.) It is an admitted position that petitioner has paid the said amount of Rs.50,000/-.

(3.) Learned counsel for the petitioner submits that respondent had also initiated proceedings under Section 12 of The Protection of Women from Domestic Violence Act, 2005 (DV Act for short) in which by order dated 03.02.2017 interim maintenance of Rs. 3,000/-has been fixed which is to be paid from the date of filing of the said petition i.e. 03.08.2015.