ANIL BAKSHI Vs. SANGEETA

JUDGEMENT

(1.) THE JMFC, Sehore vide order dated 29.3.2005 in MJC No.144/2004 had granted a maintenance of Rs.1200/ - per month each to the respondents. In Criminal Revision No.53 of 2005 the learned Additional Sessions Judge, Sehore vide order dated 13.6.2005 dismissed the revision. Being aggrieved with the aforesaid orders the applicant has preferred the present petition.

(2.) THE facts of the case in short are that the respondents moved an application under Section 125 of Cr.P.C before the JMFC, Sehore that marriage of the applicant and the respondent Sangeeta took place on 13.7.1992 and the respondent no.2 was born. Thereafter, the respondent Sangeeta was being harassed for demand of dowry. The applicant demanded a sum of Rs.25,000/ - to purchase a video camera and thereafter, Sangeeta was ousted where the applicant kept his son with him and therefore, father of the respondent no.1 Sageeta expired due to such shock. Thereafter, the applicant did not take any care of the respondent no.1. He entered into a marriage with one Renu R/o Kanpur. Thereafter, he entered into a third marriage with one Seema. The applicant was earning a sum of Rs.30,000/ - per month from his photo studio and therefore, a maintenance of Rs.6000/ - was demanded for the respondents.

(3.) AFTER considering the evidence adduced by the parties the learned JMFC accepted the application of maintenance and passed an order as mentioned above whereas the revision filed by the applicant was dismissed in toto.