RAVI KANT SAGAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to the order of interim maintenance dtd. 16/1/2024, passed in Criminal Case No. 104 of 2023, Smt. Anugya Shaiwal Vs. Ravi Kant Sagar, by the court of Family Judge, Dehradun ( "the case "). By the impugned order, the revisionist has been directed to pay Rs.30,000.00 per month interim relief to the respondent no.2, Smt. Anugya Shaiwal.

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

(3.) It appears that the respondent no.2 filed an application under Sec. 125 of the Code of Criminal Procedure, 1973 ( "the Code ") seeking maintenance from the revisionist. According to the respondent no.2, she and the revisionist and were married on 27/2/2020, but after marriage, she was harassed and tortured for and in connection with the demand of dowry. She was beaten up at Ballari, Karnataka, where the revisionist resides. The respondent no.2 wanted to report the matter in the month of June, 2021, but due to fear of the revisionist, she could not dare to do so. According to the respondent no.2, she is not able to maintain herself, though she is highly qualified, whereas, it is stated that the revisionist gets Rs.1,50,000.00 salary and he works in Jindal Steel Works.