AMOL SAMADHAN INGLE Vs. UTPALA AMOL INGLE

JUDGEMENT

(1.) RULE. Rule made returnable forthwith. Heard finally by the consent of the learned advocates for the parties.

(2.) In this petition, the correctness of the order dtd. 1/9/2023, passed by learned Additional Sessions Judge, Akola, in Misc. Criminal Application No. 178/2022, is questioned, whereby the prayer for condonation of delay was rejected.

(3.) The petitioner is the husband and respondent no.1 is the wife. The respondent/wife has filed the proceedings before the learned Judicial Magistrate First Class, Akola, under the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as "the D.V. Act" for short), being Misc. Criminal Application No. 1369/2020 against the petitioner/husband and others. In the said proceedings, she applied for the order of interim maintenance. Learned Magistrate vide order dtd. 1/9/2022 partly allowed the said application and directed the petitioner to pay interim maintenance @ Rs.3,000.00 (Rupees Three thousand only) per month to the wife.