AMIT MAVAR Vs. DEEPIKA

JUDGEMENT

(1.) THIS application filed under section 482 CrPC is directed against order passed by learned 3rd Additional Sessions Judge, Dewas in Criminal Revision No.67/2014 dated 11.11.2014 whereby the learned Additional Sessions Judge enhanced the amount of maintenance awarded by the Judicial Magistrate First Class, Dewas in Miscellaneous Criminal Case No. 174/2011 dated 19.3.2014, from Rs. 1,500/ - to Rs.2,000/ - for respondent No.1 and from Rs.500/ - to Rs.1,500/ - for respondent No.2.

(2.) BRIEF facts giving rise to the present application are that respondent No. 1 was married to the present applicant on 2.12.2008 as per Hindu customs and rites at Dewas. A dispute arose between the couple. There was allegations that the present applicant used to consume of liquor and in intoxicated condition, he used to beat the respondent No. 1. He had illicit relationship with many women and he was demanding one lac rupees by way of additional dowry. On 6.5.2011, the respondent No. 1 was driven out of her matrimonial house after beating her severely by the present applicant and his family members. Thereafter, the filed an application under section 125IPC claiming thereby payment of maintenance amoujnt for herself and her daughter/respondent No.2. The present applicant filed a reply and denied all the allegations in the application filed by the respondent No. 1 and after taking evidence of both the parties allowed the application and awarded maintenance of Rs.1,500/ - for respondent No.1 and Rs.500/ - for respondent No.2.

(3.) AGAINST this order a revision was filed and after hearing the revision by the impugned order, the learned 3rd ''Additional Sessions Judge enhanced the amount as aforesaid.