AMIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition under Section 482 of the Code of Crimianl Procedure read with Articles 226/227 of the Constitution of India has been filed seeking the quashing of the impugned order passed by the learned Judicial Magistrate Ist Class, Palwal which has been affirmed in the appeal with slight modification by the learned Additional Sessions Judge.

(2.) An application filed by the respondent under Section 12 of the Protection of Women from Domestic Violence Act, 2005 has been decided while directing the petitioner to pay maintenance @ Rs.10,000/- per month. Some facts are required to be noticed.

(3.) The petitioner and respondent no.2 were married on 06.04.2008. The married couple was blessed with a son on 15.03.2009. In other words, the son-Taksh @ Tanishq is now more than 11 years old.