VAIBHAV GULATI Vs. RAJNI GUPTA

JUDGEMENT

(1.) The challenge in this revision is made to the order of interim maintenance dtd. 11/9/2024, passed in Criminal Case No.324 of 2023, Smt. Rajni Gupta Vs. Vaibhav Gulati, by the court of Principal Judge, Family Court, Dehradun ('the case'). By it, the revisionist has been directed to pay Rs.6,000.00 to the respondent per month, as interim maintenance.

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

(3.) The respondent filed an application under Sec. 125 of the Code of Criminal Procedure, 1973 ('the Code'), seeking maintenance from the revisionist. According to the respondent, she and the revisionist were married on 22/2/2023, but after marriage, she was harassed and tortured for and in connection with the demand of dowry. She is not able to maintain herself, whereas, the revisionist gets Rs.30,000.00 salary, and he is a member of joint family. The income of the joint family is about Rs.1,50,000.00. In the case, an application for interim maintenance has also been filed. It has been objected to by the revisionist.