- (1.) THIS is revision petition under Section 397 of the Cr.P.C. against the order dated 25.06.2011 passed by learned Additional Sessions Judge (Fast Track) No.3, Jodhpur whereby the learned Judge has rejected the appeal of the petitioner and against the order dated 25.11.2009 passed by Civil Judge (J.D.) & Judicial Magistrate, Jodhpur District, Jodhpur by which he has rejected the application of the petitioner under Section 23 of the Protection of Women from Domestic Violence Act for granting the maintenance allowance and other relief.
(2.) LEARNED counsel for the petitioner raised two prayers before the trial court in the proceedings under the Domestic Violence Act, 2005. The first prayer was for custody of her child. The second prayer was for maintenance.
(3.) THE first prayer was rejected but visitation rights were granted. She was allowed to meet her minor child at Surat for which, travelling expenses were ordered to be given by the respondent -husband. The second prayer was rejected on the ground that the petitioner has already been granted Rs.5,000/ - per month in the proceedings pending before the family court at Surat.;