SHIVANAND Vs. ARATI @ UMADEVI

JUDGEMENT

(1.) This petition has been filed by the petitioner-husband, challenging the order passed by the Principal District and Sessions Judge, Bagalkot in Criminal Revision Petition No.29/2018 dated 04.08.2018, whereunder the order passed by the Addl. Civil Judge and JMFC Court, Bagalkot in Criminal Misc. No.221/2012 dated 08.01.2018 was confirmed by dismissing the Criminal Revision Petition.

(2.) I have heard the learned counsel for the petitioner-husband and the learned counsel for the respondents-wife and children.

(3.) Before going to consider the submissions, the facts leading for filing this petition are that, the petitioner and the respondent No.1 are legally wedded husband and wife. Their marriage was solemnized on 15.05.2014. Out of the said wedlock, respondent Nos.2 and 3 are born. Thereafter, the petitioner-husband started ill-treating and harassing for demand of additional dowry and the petitioner was under the control of his family members. On 07.11.2011, without there being any just cause, the respondent No.1-wife and the children were driven out from their matrimonial house. Thereafter, they started leaving with their parents and there also they have not been maintained and as such, she started residing in a separate rented house. It is the further contention of the respondents that the petitioner-husband has failed to discharge his matrimonial obligations and has not provided any maintenance and he has neglected to maintain the respondents and as such they filed the case for maintenance.