RAMA @ MANORAMA SHUKLA Vs. RAMAKANT

JUDGEMENT

(1.) THE applicant has moved the present application under Section 482 of Cr.P.C. against the order dated 2.2.2009 passed by the learned Additional Judge to the Additional Sessions Judge, Gadarwara District Narsinghpur in Criminal Revisions No.18/2008 and 38/2008, whereby the order dated 5.1.2008 passed by the learned JMFC Gadarwara in MJC No.159/2007 was set aside by which the maintenance of Rs.600/- was granted to the applicant.

(2.) THE brief facts of the case are that the applicant is the wife of the respondent, who moved an application under Section 125 of Cr.P.C. before the trial Court with the pretext that her marriage took place on 10.5.2001, but she was being harassed for dowry demand etc. The respondent and his relatives were pressurizing her to bring a sum of Rs.50,000/-, a refrigerator etc. On 20.3.2005 the respondent and his relatives poured kerosene upon the applicant to set her on fire, however she could escape and went to one Badri Prasad (PW-2) and thereafter she intimated her brother Pradeep, who took her. An FIR was lodged at Police Station Gadarwara by her brother Pradeep, but nothing was done by the police. The applicant moved an application under Section 125 of Cr.P.C. for maintenance of Rs.2000/-.

(3.) THE learned JMFC vide order dated 5.1.2008 after considering the evidence adduced by the parties granted maintenance of Rs.600/- per month to the applicant, but the Revisionary Court vide order dated 2.2.2009 set aside the order passed by the trial Court.