- (1.) The solitary question, which has come up for consideration by this Court is whether a relief claimed under protection of woman from the Domestic Violence Act, 2005 (hereinafter referred to as " the D.V. Act, 2005") may also be sought for in any other legal proceeding even before a Civil Court and Family Court, apart from the Criminal Court under Section 125 of the Code of Criminal Procedure (in short "the Code") and whether the monthly relief as granted under Section 20 of the D.V. Act, 2005 can be in addition to an order of maintenance passed under Section 125 of the Code or any other law.
(2.) Since a common question of law is involved in the both the revision applications, they have been heard together and are being disposed of by this common order.
(3.) In Criminal Revision No. 862 of 2012, the petitioner has questioned the legality of the order dated 27.06.2012 passed by the learned Sessions Judge-III, Hazaribagh in Criminal Appeal No. 109 of 2011 whereby and whereunder the lower appellate court has affirmed the order dated 28.05.2011 passed by the learned Chief Judicial Magistrate, directing the petitioner to deposit a sum of Rs.2,000/-per month in the Savings Bank Account of the present opposite party no.2 and also to pay Rs.1,000/- per month each to her minor daughters till they attain majority. In Criminal Revision No. 779 of 2014, the petitioner has questioned the legality of the order dated 30.06.2014 passed by the learned Principal Judge, Family Court, Hazaribagh in M. Case No. 109 of 2009 whereby a direction has been given to the petitioner to pay a sum of Rs. 4,000/- per month to opposite party no.2 as maintenance.;