ABHISHEK DUBE Y Vs. ARCHANA TIWARI

JUDGEMENT

(1.) CRL.REV.P. 944/2019 Vide the present petition, petitioner seeks setting aside of impugned judgment and order dated 11.04.2019 passed in CA No. 345 of 2018 by the Special Judge - NDPS/learned Addl. Sessions Judge and the order dated 17.07.2018 passed in CC No. 473826/2016 by the learned Metropolitan Magistrate.

(2.) It is stated in the present petition that since the respondent belongs to Delhi and her lifestyle has been very lavish and western since beginning, therefore her expectations were very high from the Petitioner and his family members. Within few months of getting married, the respondent started quarrelling with the petitioner and his family members. At every instance, she used to make complaint to the petitioner against his family members stating, "your family is very orthodox and I am not ready to ruin my precious life with people like you ".

(3.) Learned counsel appearing on behalf of the petitioner submits that the respondent alleges in her maintenance petition that on 29.03.2016, her mother-in- law was abusing her and the Petitioner came to the kitchen and started fighting with her because of not getting more dowry and gifts from her parents.