PRANITA DESHMUKH Vs. OM PRAKASH VERMA

JUDGEMENT

(1.) In both these revision petitions arising out of the order dtd. 6/6/2015 passed by the Third Additional Principal Judge, Family Court, Durg in M.Cr.C. No. 41/14, the common question of law and fact is involved, as such they are being heard analogously and disposed of by this common order.

(2.) It is not disputed before the Family Court that the applicant in (Cr.Rev. No. 519/2015) and applicant in (Cr.Rev. No. 582/2015) are legally married husband and wife. Their marriage was solemnized on 23/11/8 and since 17/5/2011 they are living separately.

(3.) Applicant/Wife in Cr. Rev. No.519/2015, has filed application before the Family Court under Sec. 125 Cr.P.C. on the averment that after the marriage, non-applicant/husband and his family members treated her with cruelty in the name of dowry and on 10/4/2009, January 2010 and March 2010, she was forcibly got aborted in Agrawal Nursing Home, Durg. It is further stated that on 17/5/2011, the husband with an intention to commit murder, assaulted her and on coming to know about the same, parents of the applicant/wife took her away and thereafter FIR was lodged at police station against the applicant and his family members under Sec. 498-A IPC. Applicant/wife has filed application under sec. 125 Cr.P.C. before the Family Court, Durg claiming maintenance of Rs.15,000.00 from the husband.