H.C.MISHRA, J. - (1.) BOTH these cases relates to matrimonial dispute between the parties and as such, they are taken up together and disposed of by this common order.
(2.) HEARD learned counsel for the petitioners and learned counsel for the State, as also learned counsel for private opposite parties. The petitioners in Cr.M.P. No. 2925 of 2013 are the husband and the in -laws of the complainant -opposite party No. 2, who have challenged the order dated 10.5.2013 passed by learned S.D.J.M., Garhwa, in Complaint Case No. 464 of 2013, whereby upon enquiry, prime facie offences have been found to be made out against the petitioners under Sections 498 -A, 323, 406 of the Indian Penal Code and Sections 3/4 of the Dowry Prohibition Act.
(3.) IN Cr.M.P. No. 491 of 2014, petitioner Nil Kamal Tiwary, who is husband of opposite party No.2, has challenged the order dated 30.1.2014 passed by the learned Principal Judge, Family Court, Garhwa, in Miscellaneous Case No. 89 of 2013, whereby, in a proceeding in under section 125 Cr.P.C., ad interim order of maintenance has been passed, directing the petitioner to make the payment of Rs. 6000/ - per month to his deserted wife and Rs. 4000/ - per month to his minor daughter, who is living with her mother, for their maintenance during the pendency of the case.;