WAMIQ BASEER NAYEEMI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Ms. Zia Naz Zaidi, learned counsel for revisionist and learned AGA for State. None for respondent Nos. 2 to 4.

(2.) Present Criminal Revision has been filed by Dr. Wamiq Baseer Nayeemi challenging the impugned judgment and order dated 23.5.2017, passed by Principal Judge, Family Court, Pilibhit, in Case No. 238 of 2014, Smt.Tahmeena and Others v. Dr. Wamiq Baseer Nayeemi, by which, lower Court allowed the application under Section 125 Cr.P.C., moved by Smt. Tahmeena and granted maintenance allowance to them.

(3.) Brief facts giving rise to the present revision is that applicants-Opposite Party Nos. 2 to 4 filed application against Opposite Party-revisionist, under Section 125 Cr.P.C., before Principal Judge, Family Court, Pilibhit, stating that her marriage with Dr. Wamiq Baseer Nayeemi took place on 11.12.2006 according to Muslim Rites. Her husband was not satisfied with the Dowry given in marriage and insisted to take money from her father for her personal expenses and started harassing, torturing and humiliating her. Applicant's father gave cash to Opposite Party-revisionist. He was heart patient and unable to walk. Many times, she was beaten brutally; ultimately she along with her daughters were kicked out by Opposite Party-revisionist having sufficient means neglected and refused to maintain the applicants-Opposite Party Nos. 2 to 4, unable to maintain themselves whereas Opposite Party-revisionist is literate and BUMS degree holder and runs a clinic; his monthly income is more than one lac rupees.