RINKI Vs. ANKIT SINGHAL

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in these criminal revisions, therefore, these criminal revisions were analogously heard and are being disposed off by this common order.

(2.) The necessary facts for the disposal of these revisions are that revision petitioner/ wife and respondent/ husband got married on 12/12/2016 at Dhar as per Hindu rites and rituals. They are living separately since 21/10/2018. Husband is graduated from Bachelor of Engineering in the Computer Science and works as a Software Engineer. Wife Rinki is a Graduate from Bachelor of Computer Application. Prior to marriage, she worked as an Activation Officer at Tata Tally Services. After the marriage, couple moved to Tokyo Japan because the husband was working there. While return to India, couple resided at Hyderabad (India) in October, 2017. Thereafter, husband shifted to Australia and wife also gone to Australia in the year 2018. Thereafter, husband returned to Hyderabad with his wife. Thereafter, couple lived at Pune (M.H.) and then again husband shifted to Japan.

(3.) An application under Sec. 125 of the Cr.P.C. 1973 was preferred on 16/4/2019 alleging harassment, neglect of maintenance, inability to maintain herself and claiming Rs.75,000.00 per month maintenance with averments that respondent/husband earns Rs.1,50,000.00 while working as Software Engineer at Japan.