SASEENDRAN K K Vs. P N VIJAYAKUMARI

JUDGEMENT

(1.) RESPONDENT No.1 in C.M.P. No.2541 of 2010 in C.M.P. No.2540 of 2010 of the court of learned Judicial First Class Magistrate, Kanjirappally is the petitioner before me. C.M.P. No.2540 of 2010 is filed under the provisions of Protection of Women from Domestic Violence Act. Learned Magistrate on 28.04.2010 passed an order on C.M.P. No.2541 of 2010 directing petitioner not to commit any act of domestic violence against respondent and to pay maintenance at the rate of Rs.750/- to the respondent and Rs.500/- each to the children until further orders. Petitioner challenged that order in Crl. Appeal No.234 of 2010 in the court of learned Additional Sessions Judge, Kottayam but failed. Hence this petition. I have heard learned counsel for petitioner and the learned Public Prosecutor.

(2.) IN the nature of allegations made against respondent in C.M.P. No.2541 of 2010 and having regard to the power of learned Magistrate to pass interim orders and since the appellate court has confirmed that order, I do not find reason to interfere with the order under challenge under Section 482 of the Code of Criminal Procedure.