ASHU DUTT Vs. ANEESHA DUTT

JUDGEMENT

(1.) Criminal Writ Petition No.3709/2022 is filed by the husband of the Respondent No.1; and Criminal Revision Application Nos.468/2022 & 470/2022 are filed by the wife against the Petitioner in Criminal Writ Petition No.3709/2022. For the sake of convenience, the parties are referred to as 'husband' and 'wife'.

(2.) Heard Shri Rohan Cama, learned counsel for the Petitioner in WP/3709/2022 (for Respondent No.1 in REVN/ 468/2022 and REVN/470/2022), Shri Santosh Paul, learned Senior Counsel for the Applicant in REVN/468/2022 & REVN/470/2022 (for the Respondent No.1 in WP/3709/2022) and Shri A.R. Patil, learned APP for the State.

(3.) The wife had filed the proceedings under the provisions of Protection of Women From Domestic Violence Act (for short, ' DV Act ') vide C.C. No.340/DV/2017 before the Metropolitan Magistrate, 10th Court, Andheri, Mumbai. Learned Magistrate vide his judgment and order dtd. 16/1/2021 disposed of the proceedings by recording the following operative part of the order :