MAHESH NATH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to order dtd. 12/1/2024, passed in Misc. Criminal Case No.490 of 2022, Pooja Goswami and Others Vs. Mahesh Nath, by the court of Family Judge, Haldwani, District Nainital ('the case'). By it, the revisionist has been directed to pay Rs.7,500.00, as interim maintenance, to the respondent nos. 2 and 3 (Rs.4,000.00 to the respondent no.2 and Rs.3,500.00 to the respondent no. 3).

(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 by the respondent no.2 seeking maintenance for herself and her daughter, the respondent no.3. According to it, the respondent no.2 and the revisionist were married on 15/2/2019, but after marriage, the respondent no.2 was harassed and tortured for and in connection with the demand of dowry. During pregnancy also, the respondent no.2 was tortured. She delivered a baby girl on 2/10/2021. Depressed with the harassment and torture, on 31/1/2022, the respondent no.2 tried to commit suicide, but, in that condition also, she was assaulted by the mother of the revisionist. Thereafter,, when information was given, her paternal family members took the respondent no.2 with them. It is the case of the respondent no.2 that she is not able to maintain herself, whereas, the revisionist works in a school and gets Rs.45,000.00 per month salary.