TILOTMA SAHU Vs. SANJAY SAHU

JUDGEMENT

(1.) Heard Mr. Sunil Sahu, learned counsel for the applicant as well as Mr. Amit Kumar Sahu, learned counsel, appearing for the respondent.

(2.) The applicant has filed this criminal revision against the order dtd. 28/6/2017 passed by learned Judge, Family Court, Mahasamund, District ' Mahasamund (C.G.) in Misc. Criminal Case No.142/2016, whereby the learned Family Court has rejected the application under Sec. 125 CrPC filed by the applicant.

(3.) Brief facts necessary for disposal of this revision are that the applicant (wife) married the respondent (husband) in 2003 as per Hindu Marriage Act and had two children and from their wedlock son, Aman Kumar and daughter, Ku. Bharti were born and they were residing with respondent. The respondent filed an application under Sec. 125 of the CrPC before the Family Court, seeking maintenance of Rs.5,000.00 per month from her husband/applicant. She alleged that her husband doubted her character, beat her, and ousted her from the house. Since 26/3/2016, she has been living separately, and her husband hasn't provided any maintenance despite having sufficient means.