NUSRAT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Criminal Revision has been preferred under Ss. 397 and 401 of the Code of Criminal Procedure, 1973, read with Sec. 19 sub-sec. (4) of the Family Courts Act, assailing the judgment and order dtd. 19/1/2024 passed by the Judge, Family Court, Vikasnagar, District Dehradun, in Misc. Case No. 57 of 2022, whereby the application filed by the Revisionist under Sec. 125 CrPC seeking maintenance was rejected.

(2.) The marriage between the Revisionist and Respondent No. 2 was solemnised on 12/5/2012 according to Muslim rites and customs. From the wedlock, two children were born. It is the case of the Revisionist that she was subjected to cruelty and harassment after marriage and was ultimately compelled to leave the matrimonial home.

(3.) Alleging neglect and refusal on the part of Respondent No. 2 to maintain her, the Revisionist instituted proceedings under Sec. 125 CrPC before the Family Court, Vikasnagar, claiming monthly maintenance.