VINEET SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Criminal Revision has been filed under Sec. 438 of the Bharatiya Nagarik Suraksha Sanhita, 2023 read with Sec. 19(4) of the Family Courts Act, 1984, by the Revisionist, Vineet Sharma, assailing the judgment and order dtd. 12/7/2024 passed by the learned Additional Judge, Family Court, Dehradun in Criminal Case No.285 of 2019, titled Monika Dhiman and Another v. Vineet Sharma.

(2.) By the impugned order, the learned Family Court allowed an application under Sec. 125 of the Code of Criminal Procedure, 1973 and directed the Revisionist to pay a sum of Rs.10,000.00 per month as maintenance to Respondent No. 2 (wife) and Respondent No. 3 (minor child). The Revisionist challenges the legality, correctness, and propriety of the said order on grounds relating to maintainability, appreciation of evidence, earning capacity of the parties, and applicability of Sec. 125(4) CrPC.

(3.) The marriage between the Revisionist and Respondent No. 2 was solemnized on 16/11/2016 in accordance with Hindu rites and ceremonies. From the said wedlock, a male child, Respondent No. 3, was born.