DAKSHPAL SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ashish Goyal, learned counsel for the applicant and Sri Prashant Kumar, learned A.G.A. assisted by Sri P.K. Shahi, for the State.

(2.) By means of this application under section 482 Cr.P.C. the applicant has challenged the order dated 27.02.2020 passed by the Addl. Session Judge, Court No. 16, Agra in Criminal Appeal No. 137 of 2019 9Dakshpal Singh Vs. State of U.P. and others0 as well as the ordered 27..03.2019 passed by Additional Chief Judicial Magistrate,Court no. 07,Agra in complaint case No. 1415 of 2017 (Smt. Vijay Laxmi & Twinkal and others Vs. Dakshpal Singh), under section 12 of the Protection of Women from Domestic Violence Act, police Station Jagdishpura, District Agra.

(3.) The brief facts of this case are that that opposite party no. 2 filed a complaint under section 12 of the Protection of Women from Domestic Violence Act in Police station- Jagdishpura, District- Agra before the court below on 15.07.2017 against the applicant and other family members. On 27.03.2019 the learned Additional Chief Judicial Magistrate, Court No. 7 granted the interim maintenance in favour of the opposite party No. 2 and directed the applicant to pay Rs. 8,000/- per month from the opposite party no. 2 and Rs. 2,000/- per month for her minor child on 10th date of each month.