PRASHANT Vs. KALYANI PRASHANT DHAKANE

JUDGEMENT

(1.) Heard finally with consent of both the sides at admission stage.

(2.) The petitioner has challenged the order of interim maintenance granted by the learned Judicial Magistrate First Class, Dhule under the provisions of The Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'the D.V. Act" for the sake of convenience) in Criminal M.A. No. 689/2019 dtd. 8/1/2020 and interim maintenance granted by the Judge, Family Court, Dhule in Petition E No.111/2019 dtd. 27/1/2020.

(3.) Heard Mr Chetan Jadhav, learned counsel for the petitioner and Mr V.C. Patil, learned counsel for respondent Nos. 1 to 3.