RENU Vs. RAKESH KANNOJIA

JUDGEMENT

(1.) THIS revision, filed under Section 19 of the Family Courts Act, 1984 read with Section 397 of Code of Criminal Procedure, 1973 (for brevity hereinafter referred as Cr. P. C.), is directed against the judgment and order dated 07. 08. 2006, whereby in Case No. 152 of 2003, the revisionist4s application under Section 125 of Cr. P. C. is dismissed by said Court. (This Criminal Revision is connected with First Appeal No. 66 of 2006, and as such, being heard and disposed of by this Division Bench ).

(2.) HEARD learned counsel for the parties.

(3.) BRIEF facts of the case are that the revisionist got married to the respondent on 16. 11. 2002 following Hindu rites and rituals, at Dehradun. It is alleged by the petitioner / revisionist (wife) that the respondent treated her with cruelty after the marriage. It is further pleaded in the petition that the respondent and his other blood relations were not satisfied with the dowry given in the marriage by the parents of the petitioner / revisionist. It is also pleaded that the petitioner / revisionist at times even denied food. The respondent and his other blood relations used to ask the petitioner / revisionist to wash the blankets etc. at 04:00 A. M. , for they were not happy that she (revisionist) had not brought washing machine with her from her parental house. It is further alleged that on 13th of March 2003, the mother-in-law and sister-in-law of the revisionist administered her 4harpic4 while her husband (respondent) did not stop them. It is stated that the revisionist was taken to hospital. Alleging, that the petitioner / revisionist is forced to live now, with her parents and she has no sufficient means to support her and the respondent has sufficient means to maintain her, as such, an amount of Rs. 15,000/- per month has been sought as maintenance.