SUNIL KUMAR SONI Vs. PUSHPA SONI

JUDGEMENT

(1.) This application under Section 482 of Cr.P.C. has been filed by the applicant against the order dated 07.05.2014, passed in Criminal Revision No.63/2014, by the learned Special Judge (Atrocities), Katni, maintained the order dated 21.01.2014, passed in M.J.C. No.41/2009, by Judicial Magistrate First Class, District Katni.

(2.) Earlier the respondent filed an application under the provisions of Section 125 of the Code of Criminal Procedure (hereinafter referred to as 'the Code'), claiming maintenance to the tune of Rs.5,000/- per month and Rs.2,000/- as counsel fee on the ground that the marriage between the applicant and the respondent was solemnized on 29.04.2007 according to Hindu rites and rituals at Katni. After marriage the applicant demanded dowry and on account of non fulfillment of dowry demand the applicant harassed the respondent and committed cruelty with her. It is also contended in the application that the applicant has a partnership in Pathology business and has earned Rs.12,000/- per month. The respondent has no source of income and has fully depended upon the applicant.

(3.) The learned trial Court allowed the application filed by the respondent and the respondent was granted Rs.1,500/- per month as maintenance vide order dated 21.01.2014.