BALASAHEB MAHADEO SHINDE Vs. PUSHPANJALI BALASAHEB SHINDE

JUDGEMENT

(1.) This praecipe is moved by learned counsel for the original revisional applicant Balasaheb Mahadeo Shinde in respect of Clause No. (iii) of the operative part of the order dtd. 28/06/2023 passed in Interim Application No.2281 of 2023 in Criminal Revision Application No.67 of 2023. The original proceedings are filed by Pushpanjali Shinde under the Protection of Women from Domestic Violence Act . Learned Counsel Shri. Jagtap represents her husband Balasaheb. The matter arises out of those proceedings pending before the J.M.F.C. Mangalwedha, District Solapur vide Criminal M.A.No.191 of 2019.

(2.) Learned Magistrate had passed an interim order in the main proceedings under the Protection of Women from Domestic Violence Act . That order was challenged by the husband before the Additional Sessions Judge, Pandharpur vide Criminal Appeal No.18 of 2021. In that Appeal certain directions were given and order of the learned Magistrate was modified. The husband was directed to make the payment as per the chart mentioned in the operative part of the Appellate order. The Clause 1(b)iv mentioned that from January 2022 onwards the husband shall pay Rs.25000.00 p.m. till the final disposal of the Criminal M.A.No.191 of 2019 pending before the Trial Court. This order was challenged by the husband by way of this Criminal Revision Application No.67 of 2023. On 14/03/2023, this Court (Coram: Amit Borkar, J.) had granted ad-interim relief in terms of prayer clause (c) which reads as follows:

(3.) After that, the wife preferred an Interim Application No.2281 of 2023 for withdrawal of the amount which the husband had deposited by way of arrears. While considering that application, I had passed an order on 28/06/2023. The operative part of the order dtd. 28/06/2023 reads thus: