MAHENDRA Vs. STATE OF M.P. AND ANOTHER

JUDGEMENT

(1.) This is an application under Sec. 482 Cr.P.C.

(2.) The brief facts necessary for disposal of this application are that respondent No.2, who is wife of the present applicant, filed an application under Sec. 31 of The Protection of Women from Domestic Voilence Act, 2005 (hereinafter referred as Act), on 15.07.2013, to compel the applicant to obey the order passed by learned Magistrate in Miscellaneous Judicial Case No.31/2013 dated 15.07.2013, by which the learned Magistrate ordered him to pay Rs.1,500.00 per month as monetary relief to respondent No. When the present applicant failed to pay the amount, the aforesaid application under Sec. 31 of the Act was filed.

(3.) The learned Magistrate by impugned order dated 15.02014 took cognizance under Sec. 31 of the Act, and ordered that bailable warrant be issued against the present applicant.