SMT. ANJU Vs. SHRI RAKESH

JUDGEMENT

(1.) Instant criminal revision petition filed under Sec. 397 Crimial P.C. is directed against judgment and order dated 18.5.2010, passed by learned Additional Sessions Judge, Fast Track Court, Chamba, District Chamba in first appeal No. 2 of 2010, reversing judgment dated 18.12.2009, passed by learned Chief Judicial Magistrate, Chamba, District Chamba in case No. 5-IV of 2009, whereby learned Court below allowed the complaint having been filed by complainant (petitioner herein) and restrained the respondents from committing domestic violence as well as to provide separate accommodation and maintenance to the petitioner to the tune of Rs.1000.00 (Rupees one thousand only) per month from the date of petition.

(2.) Briefly stated the facts, as emerged from record, are that petitioner herein approached the Court of learned Chief Judicial Magistrate, Chamba under Sec. 12 of Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as 'the Act') alleging therein that respondents maltreated and misbehaved with her without any reason or cause and failed to provide her maintenance. She further alleged that respondents snatched her child and ousted her from matrimonial house.

(3.) Learned trial Court, on the basis of evidence adduced on record, allowed aforesaid complaint, having been filed by complainant, and accordingly, restrained the respondents from committing domestic violence and directed him to provide separate accommodation as well as maintenance to the tune of Rs.1000.00 (Rupees one thousand only) per month from the date of petition.