RAM PRASAD Vs. GEETA MEHRA

JUDGEMENT

(1.) A maintenance of Rs.1,200/- was granted to the respondent vide order dated 30.6.2006 passed by the learned JMFC, Betul in M.J.C.No.157/2004. That order was also confirmed in criminal appeal No.106/2005 vide order dated 7.6.2006 passed by the learned Additional Sessions Judge, Betul. Being aggrieved with the aforesaid orders, the applicant has preferred the present revision.

(2.) The facts of the case, in short, are that, the respondent has moved an application under section 125 of the Cr.P.C. that her marriage took place on 10.3.2005. She was kept with comfort for a month. Thereafter, the applicant and his family members had harassed her for demand of dowry. She remained in her matrimonial house for 3 M.Cr.C.No.552 of 2007 months. On 26.6.2003, her father brought her to his house.

(3.) In reply, the applicant has pleaded that after marriage, the respondent refused to have physical relations in the night of honeymoon. She was quarrelsome with the applicant. On 26.6.2003, she went with one Shahid Khan with the pretext that she would come back on 3rd July and thereafter, she did not come. The applicant tried to take her back but, all such efforts done by the applicant were went in vain. The applicant mentioned about his efforts in detail.