HITESH KUMAR Vs. DURGA SAHU

JUDGEMENT

(1.) Heard Mr. Pawan Kumar Kashyap, learned counsel, appearing for the the applicant.

(2.) The present revision has been filed by the applicant with the following prayer:

(3.) Brief facts of the case are that respondent filed an application under Sec. 125 of Cr.P.C. seeking maintenance of Rs.25,000.00. It is stated that respondent No. 1 solemnized her marriage with the applicant on 25/6/2019 according to Hindu rites and rituals, and out of the wedlock, respondent No. 2 was born. After some time of marriage, the applicant and his family members started harassing and mentally torturing respondent No. 1 by demanding dowry, and the applicant also threatened his wife, Durga Sahu, with divorce. Consequently, she left her matrimonial home and is residing with her minor son, respondent No. 2, at her parental home. The applicant is running a tent house business and also works as a supplier, from which he earns around Rs.10,000.00 per month, and he also owns 1.50 acres of agricultural land. Respondent No. 1 has no source of income, and therefore, she filed an application under Sec. 125 of Cr.P.C. seeking maintenance of Rs.25,000.00 per month.