CHAUDHARY SASHANK SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the judgment and order dtd. 4/3/2021, passed in Criminal Misc. Case No. 1 of 2017, Smt. Priyanka Vs. Shashank Singh, by the Court of Family Court, Kashipur District Udham Singh Nagar ("the case"). By the impugned judgment and order, the revisionist has been directed to pay Rs.14,000.00 per month to the respondent no. 2 ("the wife"), as maintenance.

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

(3.) The case is based on an application, filed by the wife under Sec. 125 of the Code of Criminal Procedure, 1973 ("the Code"). According to it, she and the revisionist were married on 4/10/2011. After some time, the wife was harassed and tortured for additional demand of dowry. In the month of June, 2015, the wife was expelled from her matrimonial house; she has been staying with her parents; she has no means to maintain herself, whereas, the revisionist is a man of means, he runs school, he was into the mining business, in contract, and the monthly income of the revisionist is Rs.5,00,000.00.