BULBUL BATRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the order dtd. 17/5/2023, passed in Criminal Case No.14 of 2022, Smt. Bulbul Batra and another vs. Shri Kamal Batra, by the court of Judge, Family Court, Dehradun ("the case"). By it, an application for interim maintenance filed by the revisionists has been dismissed.

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

(3.) It is a case based on an application filed under Sec. 125 of the Code of Criminal Procedure, 1973 by the revisionists. According to which, the revisionist no.1 and private respondent were married on 15/12/2022. Revisionist no.1 is a Teacher, who has been getting Rs.39,800.00 per month salary. After marriage, the revisionist no.1 was harassed and tortured for and in connection with the demand of dowry. The private respondent did mar-peet in the house. According to the application, the revisionist no.2 is about to join the college. The private respondent is neglecting to maintain her. It has been objected to by the private respondent, inter alia, on the ground that the revisionist no.1 is a Teacher and earns Rs.40,000.00 per month salary. She had purchased a new car recently by taking loan from the Bank.