Mahesh Chandra Sharma, J. - (1.) Both the learned counsel appearing for the respective parties have jointly requested to finally decide the instant criminal revision petitions together. Hence same are being decided by a common order. Facts of S.B. Criminal Revision Petition No. 1287/2015:
(2.) The instant criminal revision petition has been filed by the applicant/petitioner under section 397 read with section 401 Cr.P.C. praying therein to grant the reliefs as prayed for by her in the application for enhancement of the maintenance.
(3.) Brief facts of the case are that the applicant/petitioner submitted a complaint under section 12 of the Protection of Women from Domestic Violence Act, 2005 ('Act of 2005' for short hereinafter) against the non-applicants Harit Dheer, Ashok Dheer and Usha Dheer for doing domestic violence with her, restraining the non-applicants for doing domestic violence under section 18 of the Act of 2005, providing her an alternative accommodation under section 19 of the Act of 2005 and also provide to her maintenance etc. under section 20 of the Act of 2005.;