SHAILESH SHASHIKANT KULKARNI Vs. GEETA SHAILESH KULKARNI

JUDGEMENT

(1.) The Petitioner is the Original Respondent in Criminal Misc. Application No.1079/2018 pending before Judicial Magistrate First Class, Pune. The said application was filed by the Respondent Nos.1 and 2 herein u/s 12(1) r/w 18 (a, b & e), 19 (a to f), 19(a), 20, 22 and 23(2) of the Protection of Women from Domestic Violence Act , 2005. In the said application, the Respondents herein filed Ex.5 for interim order u/s 23 of the said Act.

(2.) For the sake of convenience the Petitioner is referred to as the husband, the Respondent No.1 is referred to as the wife and the Respondent No.2 is referred to as the daughter.

(3.) The learned Magistrate vide order dtd. 01/02/2022 passed the impugned order below Ex.5 by allowing the interim application partly. By the said order, the Petitioner/husband was prohibited from taking any steps affecting the wife's and the daughter's residence in the joint flat. The husband was directed to pay Rs.12,000.00 each to the wife and the daughter. The husband was directed to pay the maintenance charges of the flat, the monthly installments of the bank and the daughter's expenses for education. The husband challenged the said order by way of Criminal Appeal No.101/2022 before the Additional Sessions Judge, Pune. The Said Appeal was dismissed by the Additional Sessions Judge, Pune, vide order dtd. 24/06/2022. The husband/Applicant has challenged both these orders before this Court in the present Revision Application.