RAJENDRA SINGH CHAUHAN ALIAS RAJINDER SINGH Vs. ANITA

JUDGEMENT

(1.) The criminal revision has been filed by the revisionist for setting aside the judgment and order dated 02.05.2015 passed by the Additional Judge, Family Court, Rishikesh, District Dehradun in Criminal Case No. 10 of 2014 'Smt. Aneeta vs. Rajendra Singh', whereby the application filed by the respondent under Section 125 Cr.P.C. has been allowed and the revisionist has been directed to pay Rs. 15,000/- per month as maintenance to the respondent from the date of order.

(2.) Learned counsel for the revisionist submitted that the marriage of the revisionist and respondent was solemnized on 18.05.2006. He submitted that since 2013 the respondent herself deserted the revisionist without any rhyme and reason and refused to maintain matrimonial obligations with him, and started making false complaint against the revisionist with false and frivolous allegations against the revisionist. Thereafter, respondent filed an application under Section 125 Cr.P.C. against the revisionist.

(3.) Learned trial court, after considering the submission, held that the revisionist is working in the Merchant Navy as a cook having immovable property and is also running a film company and thus, is a person of sufficient means. The learned Family court further held that though the respondent is the owner of the house in Maharashtra, but she is getting only Rs. 2000/- per month as rent and that is not sufficient for maintaining herself.