AMAN RAJPUT Vs. REENA CHAUHAN

JUDGEMENT

(1.) The challenge in this revision is made to order dtd. 6/6/2024, passed in Criminal Case No.94 of 2022, Reena Chauhan Vs. Aman Rajput, by the court of Judge, Family Court, Dehradun ('the case'). By which, the revisionist has been directed to pay Rs.4,000.00 per month to the respondent as interim maintenance, under Sec. 125 of the Code of Criminal Procedure, 1973 ('the Code').

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

(3.) The case is based on an application filed under Sec. 125 of the Code. According to it, the applicant and the respondent were married on 16/2/2021. Thereafter, the respondent was harassed and tortured in connection with demand of dowry. She is not able to maintain herself whereas, the revisionist is a lawyer and earns Rs.50,000.00 Rs.60,000.00 per month. In the case, an application for interim maintenance was also filed by the respondent. The revisionist did file objections denying all the claims of harassment and torture. It is the case of the revisionist that, in fact, it is the respondent, who has been harassing the revisionist.