LAWS(UTN)-2024-2-31

AAS MOHAMMAD Vs. STATE OF UTTARAKHAND

Decided On February 20, 2024
AAS MOHAMMAD Appellant
V/S
STATE OF UTTARAKHAND Respondents

JUDGEMENT

(1.) The challenge in this revision is made to the order dtd. 29/11/2023, passed in Misc. Criminal Case No.339 of 2023, Sofia Nawaj vs. Aas Mohammad, by the court of Judge, Family Court, Haldwani, District Nainital ("the case"). By the impugned order, the revisionist has been directed to pay Rs.6000.00 per month as interim maintenance to the respondent no.2.

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

(3.) The case is based on the application filed by the private respondent under Sec. 125 of the Code of Criminal Procedure, 1973 ( "the Code ") seeking maintenance from the revisionist. According to the private respondent, she and the revisionist were married on 15/7/2021, but after marriage, she was harassed and tortured in connection with demand of dowry. She was beaten up badly and admitted in the hospital. Finally, according to the application filed by the private respondent on 8/5/2022, she was expelled from her matrimonial house. It has been the case of the private respondent that she is not able to maintain herself whereas, the revisionist works in J.K. Tyre Company, Laksar District Haridwar and gets Rs.65,000.00 per months. The revisionist did file objections in the application under Sec. 125 of the Code. He has denied all the allegations of atrocities and demand of dowry, etc.