PRASHANT BHATT Vs. SHWETA SHARMA

JUDGEMENT

(1.) The challenge in this revision is made to an order dtd. 9/10/2024, passed in Criminal Case No. 21 of 2021, Smt. Shweta Sharma Vs. Sri Prashant Bhatt, by the court of Principal Judge, Family Court, Dehradun ("the case"). By it, the revisionist has been directed to pay Rs.25,000.00 per month as interim maintenance to the respondent.

(2.) Heard learned counsel for the parties 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 respondent. According to it, the respondent and the revisionist were married on 28/4/2015. The revisionist was staying in Japan. He took the respondent to join his company in Japan, where the revisionist is working as Project Manager in a company. He would not maintain the respondent in Japan. He would neglect her. He would ignore her, did maar-peet and took fights on small issues. The respondent had to do some jobs to run her home, but the fights, daily quarrels and abuses increased.