ANITA DABRAL Vs. PRAMOD DABRAL

JUDGEMENT

(1.) Criminal revision is directed against the judgment and order dated 24.03.2017, passed by Addl. Judge, Family Court, Rishikesh, District Dehradun, in Misc. Case no. 50 of 2015, Smt. Anita Dabral vs Pramod Dabral, whereby the application filed by the revisionist-wife under Section 125 of Cr.P.C. was dismissed by the said court.

(2.) Heard Mr. Mohinder Singh Bisht, learned counsel for the revisionist and perused the material available on record.

(3.) Brief facts of the case are that the revisionist-wife filed an application under Section 125 of Cr.P.C. before Addl. Judge, Family Court, Rishikesh, seeking maintenance from the respondent-husband on the ground that marriage between the parties was solemnized on 02.10.2006, as per Hindu rites and rituals, and handsome dowry was given by the parents of the revisionist. After the marriage, the respondent-husband started harassing the revisionist-wife for non-fulfillment of demand of dowry and did not take care of her and even failed to maintain her. It is also stated in the application under Section 125 of Cr.P.C. that the revisionist is dependent on her widowed mother, who lives in village, and has no source of income to maintain herself.