(1.) "Sometimes obvious things become imperceptible through legal brain thought proceedings."
(2.) The husband of the second respondent filed this quash petition to quash the S.T.C.No.1393 of 2011 on the file of the learned Judicial Magistrate, Devakottai, which emanated from the FIR in Crime No.228 of 2011 registered for the offence under Sec. 31 of the DV Act.
(3.) On 21/8/1989, the petitioner married one Kanikaimarry, who is the second respondent herein and out of marriage, they are blessed with two female children. In their matrimonial life, some dispute arose and hence, the second respondent filed a petition under Ss. 18 and 19 of the DV Act in Crl.M.P.No.2230 of 2010 on the file of the learned Judicial Magistrate, Devakottai, claiming maintenance and protection. After considering the submission of the petitioner as well as the respondent/wife, the learned Judicial Magistrate, on 21/4/2011, passed an order of granting maintenance of Rs.3,000.00 to the second respondent and Rs.5,000.00 to their children and also passed an order to give protection to the respondent/wife.
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