RENU Vs. RAKESH KANNOJIA

JUDGEMENT

(1.) This revision was earlier decided on 27th of March 2008, against which respondent appears to have filed Criminal Appeal No. 1648 of 2010, before the Apex court, which was decided by said court vide its order dated 30th of August 2010, whereby the revision stood remitted for fresh decision by this Court. In compliance of said order, the revision is being decided again.

(2.) Heard learned Counsel for the revisionist and perused the record. Learned Counsel for the respondent states that she has no instructions in the matter.

(3.) Brief facts of the case are that revisionist Smt. Renu got married to the respondent Rakesh Kannojia on 16.11.2002, at Dehradun. It is pleaded by the revisionist (wife) that her husband treated her with cruelty. She was alleged that the respondent and his relatives were not happy with the dowry given in the marriage by the parents of the revisionist. She has further stated that she was denied even food at times. She has further alleged that respondent and his relatives used to ask the revisionist to wash blankets etc. at 04:00 A.M., as she has not brought washing machine with her from her parental house. It is specifically alleged that on 13.03.2003, mother-in-law and sister-in-law of the revisionist administered her 'HARPIC' and her husband did not stop them. She has admitted that she was taken to hospital. She has further pleaded that her husband has sufficient means to pay, and she has no means to maintain herself, as such, she claimed 15,000/- per month as maintenance under Section 125 of Code of Criminal Procedure