SURAJ Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Challenge in this revision is made to the judgment and order dtd. 8/5/2019, passed in Case No. 135 of 2015, Smt. Savita and another Vs. Suraj @ Surajbhan, by the court of Additional Judge, Family Court, Roorkee, District Haridwar ('the case'). By the impugned judgment and order, an application filed under Sec. 125 of the Code of Criminal Procedure, 1973 ('the Code') by the respondent no.2 (the wife) for herself and her minor son, respondent no.3 has been allowed and the revisionist has been directed to pay Rs.5000.00 to the wife and Rs.3000.00 to the minor son i.e. total Rs.8000.00 per month as maintenance.

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

(3.) The wife filed an application under Sec. 125 of the Code, seeking maintenance from the revisionist on the ground that after marriage with the revisionist on 22/12/2012, she was harassed, tortured and beaten up by the revisionist and his family members for and in connection with the demand of dowry. Some specific instances of 5/9/2014, 12/3/2015 and 23/4/2015 have been narrated in the application, on which dates, according to the wife, she was beaten up by the revisionist.