ANIL KUMAR ARYA Vs. HEMLATA

JUDGEMENT

(1.) The challenge in this revision is made to the order dtd. 25/5/2022, passed in Criminal Case No.26 of 2021, Smt. Hemlata and another vs. Anil Kumar Arya, passed by the court of Judge, Family Court, Tehri Garhwal (for short, 'the case'). By the impugned order, the revisionist has been directed to pay Rs.5,000.00 per month to the respondent no.1 and Rs.2,000.00 per month to the respondent no.2, who are wife and son of the revisionist respectively, as an interim maintenance.

(2.) Heard learned counsel for the revisionist and perused the record.

(3.) Facts are in a very short compass. It appears that the respondent no.1 filed an application under Sec. 125 of the Code of Criminal Procedure, 1973 (for short, 'the Code') seeking maintenance from the revisionist. According to the respondent no.1, after marriage she was harassed, taunted and tortured for the demand of additional dowry. On 1/3/2020, she was abused and assaulted by the revisionist, she left her matrimonial house and started staying with her maternal uncle. At that time, according to the respondent no.1, the revisionist lodged a missing report of her.