M.V.MURALIDARAN,J. - (1.) The Criminal Revision is filed by the husband challenging the order passed in M.C.No.31 of 2009 on the file of the learned Chief Judicial Magistrate, Vellore dated 12.01.2012 under section 125(i) of Cr.P.C., 1973 wherein the learned trial Judge directed the husband to pay monthly maintenance of Rs. 5,000/- per month from the date of petition to his wife.
(2.) The Criminal Original Petition is filed to quash the domestic incident report filed by the respondent in M.C.No.1 of 2010 on the file of the learned Judicial Magistrate No.1, Vellore dated 04.12.2009 under sections 9(a) and 37(2) of Protection of Women From Domestic Violence Act 2005.
(3.) Brief case of the petitioner in Crl.R.C.No.611 of 2012: The petitioner Parveen filed the maintenance application under section 125 of Cr.P.C., 1973 against her husband/respondent namely Abdul Gaffer to pay Rs. 10,000/- per month as maintenance. ;