BEENA KUMARI & ORS Vs. MANOJ KUMAR

JUDGEMENT

(1.) Petitioner impugns judgment dated 04.12.2018 whereby the maintenance petition filed by the petitioner under Sec. 125 Cr. P.C. has been dismissed, inter-alia, on the ground that the petitioner has not been able to establish that she had withdrawn from the society of the respondent for reasonable cause.

(2.) Trial Court, in the impugned order has noticed that though the petitioner had taken a stand that she was subject to cruelty and had made several complaints to the police as well as Crime against Women Cell, no such complaint was placed on record.

(3.) Petitioner in these proceedings has filed copies of several complaints which are alleged to have been made to several authorities as also some medical records showing injuries allegedly caused by the respondent.