Rajeev Kumar Dubey, J. - (1.)This revision has been filed under Sec. 397/401 Crimial P.C. against the judgment dated 23.6.2015 passed by ASJ Barwaha District Khargone, in Criminal Appeal No.25/2015 whereby learned A.S.J. partly maintained the order dated 2.1.2015 passed by JMFC Barwaha in Misc.Criminal Case no.76/2014 whereby he directed the applicant to pay Rs. 2,000.00 as interim maintenance to the respondent during trial of the case.
(2.)Brief facts of the case are that the respondent No.1 filed an application under Sec. 12 of the Domestic Violence Act (referred as Act) against the applicant and respondent No.2 to 5 on which Misc.Criminal Case No.76/2014 was registered. During trial of the case she also filed an application under section 29 of the Act to get interim maintenance and house rent.
(3.)The applicant and other respondents opposed the prayer.