ATUL SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the order dtd. 13/10/2023, passed in Case No. 133 of 2020, Megha vs. Atul Sharma, by the court of Judge, Family Court, Haridwar ("the case"). By it, the revisionist has been directed to pay Rs.10,000.00 per month as an interim maintenance to the private respondent.

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

(3.) The case is based on an application filed under Sec. 125 of the Code of Criminal Procedure, 1973 ("the Code") by the private respondent Smt. Megha. According to her, she and the revisionist were married on 27/1/2019, but after marriage, she was harassed and tortured in connection with demand of dowry, due to which, the private respondent was compelled to leave her matrimonial home. She was not able to maintain herself whereas, the revisionist earns Rs.50,000.00 per month. In the case, an application for interim maintenance was also filed.