PRITI SINGH Vs. DHRUVRAJ SINGH

JUDGEMENT

(1.) The present criminal revision petitions have been filed against the common order dtd. 31/5/2022 passed by learned Additionla District and Sessions Judge, Sawai Madhopur (hereinafter referred to as the 'Appellate Court') in Criminal Appeal No. 22/2022 (Smt. Priti Singh Vs. Dhruvraj Singh Rathore & Anr.) and in Criminal Appeal No. 03/2022 (Dhruvraj Singh Rathore & Anr. Vs. Priti Singh) whereby the Appellate Court upheld the impugned order dtd. 24/12/2021 passed by learned Chief Judicial Magistrate Sawai Madhopur (hereinafter referred to as the 'Trial Court') in Criminal Miscellaneous Case No. 324/2016.

(2.) The criminal misc. case No. 324/2016 was filed by the petitioner-Priti Singh against her husband-Dhruvraj under the provisions of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as the Act of 2005) in which interim maintenance was claimed by petitioner-wife.

(3.) Learned Trial Court directed the respondent-husband to pay Rs.35,000.00 as interim maintenance to his wife-Priti.