GAJENDRA SINGH Vs. REENA BALMIKI

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal has been preferred by the appellanthusband against the order dtd. 28/11/2022 passed by the High Court of Uttarakhand in Criminal Revision No. 396 of 2017 wherein the High Court dismissed the said revision petition.

(3.) Brief facts of the case are that the marriage between the appellant-husband and the respondent-wife was solemnised on 6/10/2006 as per Hindu vedic rites and rituals. The parties lived together for a little over a year and as per the appellant, the respondent left the matrimonial house on 25/12/2007. The respondent also admits that they have been living separately since December, 2007, albeit as per her, it is due to the dowry demand and torture meted out to her at the hands of the appellant and his family.