SUNIL KUMAR Vs. MADHU SHARMA

JUDGEMENT

(1.) This criminal revision is instituted against the order dated 21.12.2013, rendered by learned Judge, Family Court, Haridwar, in Criminal Misc. Case No. 97 of 2011.

(2.) Key facts necessary for adjudication of this revision are that the marriage between the parties was solemnized on 18.07.2011, according to Hindu rites and customs at Dehradun. The respondent filed a petition under Section 125 of Cr.P.C, against the revisionist. According to the averments made in the petition filed under Section 125 of Cr.P.C., the revisionist is employed in the Insurance Company and he is earning Rs. 40,000/- per month. The revisionist (husband) has refused to maintain the respondent (wife). The family members of the revisionist administered beatings to the respondent. She gave birth to a dead child on 04.11.2010. The father of the respondent also approached the State Women Commission against the revisionist and his family members.

(3.) The petition was contested by the revisionist and he denied all the allegations raised in the petition. According to him, the respondent (wife) was herself responsible for abortion. He admitted that he is earning Rs.32,000/- per month.