(1.) Instant revision petition is preferred by the petitioner- Reema Salkan under Sections 397/401 Cr.P.C. read with Section 482 Cr.P.C. and Section 19 of the Family Court Act, 1984 against the impugned order dated 28.01.2015 passed by the learned Additional Principal Judge, Family Courts North, Rohini, Delhi in Petition No.363/14 Unique Case I.D. No.02404R101992003 titled as Reema Salkan vs. Sumer Singh Salkan.
(2.) It is alleged in the maintenance petition dated 16.07.2002 that the petitioner got married with respondent no.1 as per the Hindu rites and ceremonies on 24.03.2002 at Infantry Hostel, Delhi Cantonment, Delhi and the initial source of parties contact was on the basis of newspaper advertisement.
(3.) It is further alleged that at the time of rukka ceremonies it was disclosed that the respondent is the permanent resident of Canada and he would take the petitioner on 28.03.2002 to Canada on a tourist visa. The father of the respondent and his other family member assured the petitioner that they would arrange for the petitioner's visa and on 15.03.2002 the father of the respondent called the parents of the petitioner to Meerut and asked for Rs. 1 lakh (Rs.55,000/- for petitioner's return ticket to Canada and Rs. 45,000/- for her subsequent immigration to Canada). They also demanded Rs.1 lakh from the parents of the petitioner for household goods. Consequently, the parents of the petitioner gave Rs. 2 lakh to the respondent's family apart from other gifts.
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