BHUVENESH Vs. STATE OF U.P. AND 3NOTHER

JUDGEMENT

(1.) Heard learned counsel for the revisionist and learned A.G.A. appearing for the State and perused the record.

(2.) The present revision has been filed by husband/revisionist against the order dated 27.10.2016 passed by the Additional and Sessions Judge/F.T.C.-II, Gautam Budh Nagar in Case No.111 of 2013 (Smt. Richa Paliwal and others v. Bhuvenesh) under Section 125 Cr.P.C., P.S.- Sector 58 Noida. Learned Sessions Judge by the above order has allowed the application of respondent nos. 2 to 4 under Section 125 Cr.P.C.

(3.) The brief fact of the case is that applicant Smt. Richa Paliwal and her son Master Kartike and daughter Km. Kirtika moved an application under Section 125 Cr.P.C. stating that applicant no.1 is married wife of respondent no.1 Bhuvenesh. Applicants Master Kartike and Km. Kirtika are children of applicant no.1 and revisionist/opposite party. Husband/revisionist demanded additional dowry which could not be fulfilled by the parents of opposite party no.1. In furtherance of the above demand of dowry the revisionist/opposite party started torture and bad behaviour with applicant no.1 and did not care for her and her children applicants no. 2 and 3. In continuation of his bad behaviour revisionist/opposite expelled to applicant from his house on 12.10.2009. The opposite party has not taken care for the education of applicant nos. 2 and 3 also. Applicant no.1 anyhow and by taking loan managed for education of her children. Revisionist after desertion has not taken care for the maintenance of his wife or children. He has sufficient means and earns Rs. 2,00,000/- by different other means, whereas applicants have no source of income. The applicant no.1 is unemployed.