SMT. MUNNI DEVI Vs. PRITAM SINGH GOYAL

JUDGEMENT

(1.) This criminal revision is directed against the order dated 11.07.2014 passed in Criminal MJC No. 62/2014 by Family Court, District Bhind (M.P.) whereby the application preferred by applicant under Section 125 of Cr.P.C. has been dismissed.

(2.) The facts as presented by the applicants are that the applicant No.1 solemnized marriage with respondent in the month of April, 2008 by following Hindu rituals, consequently, the applicants started residing with the respondent, however, after some period the respondent developed hostility towards the applicants leading to material discord and also deliberate failure of respondent to maintain the present applicants. For the purpose of adjudication of present application, it is pertinent to highlight certain factual aspect of the matter which will have bearing on the outcome of the present case.

(3.) According to the applicant No.1, she was married to one Hanif Khan for some period of time. Although the marriage ended on 22.05.2010, when Hanif Khan divorced the applicant. Subsequently, the applicant No.1 solemnized marriage with the respondent. Although, the pleading with respect to divorce by Hanif Khan was modified and it was indicated that the applicant divorced Hanif Khan by pronouncing triple "Talak" directed to him. Therefore, the responsibility to maintain the applicants rests on respondent with whom marriage has been consummated.