(1.) This order shall dispose of the aforesaid two petitions as the same are between the same parties. The facts are taken from CRM-M-45469-2016 and the parties would be referred by their status in this appeal.
(2.) The present petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 seeking quashing of impugned order dtd. 9/9/2016 (Annexure P-10) passed by learned Additional Sessions Judge, Mansa upholding the order dtd. 3/1/2015 passed by learned Chief Judicial Magistrate, Mansa whereby the application of the respondent wife filed under Sec. 125 of the Code of Criminal Procedure, 1973 has been allowed.
(3.) Undisputedly, the petitioner was married with Smt. Anju Garg (respondent herein). From this wedlock, two daughters namely Shohrat Garg and Hasrat Garg were born. Smt. Anju Garg moved an application under Sec. 125 of the Code of Criminal Procedure, 1973 asserting that she has been treated with cruelty and is a victim of domestic violence.
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