PANKAJ VERMA Vs. PADMA @ PAYAL VERMA & ANR

JUDGEMENT

(1.) This Criminal Revision under Sections 397, 401 of Cr.P.C. has been filed against the order dated 1-9-2015 passed by Principal Judge, Family Court, Ashoknagar in M.Cr.C. No.84/2015 by which the application filed by the respondents under Section 125 of Cr.P.C. has been allowed and the applicant has been directed to pay Rs.7,000/- per month to each of the respondents.

(2.) The necessary facts for the disposal of the present application in short are that the respondents filed an application under Section 125 of Cr.P.C. alleging inter alia that the respondent no.1 was married to the applicant on 22-6- 2003 and the respondent no. 2 has born out of the wedlock. The respondent no.1 was kept properly in her matrimonial house for 1 to 1 and a half months of the marriage and thereafter the applicant and her in-laws started harassing the respondent no.1 and were passing taunts that less dowry has been given. The respondent no.1 informed her parents and brother about the demand of dowry and when her parents and brother expressed their inability to fulfill the demand of the applicant, then the applicant and her in-laws started beating and harassing the respondent no. 1. The respondent no.1 gave birth to the respondent no.2 on 7-8-2004. As the harassment of the applicant did not come to an end, therefore, the respondent no.1 came to her parents house along with respondent no.2 in the month of August 2004 and from thereafter She is residing along with her parents. It was further alleged that the respondent no.1 has no independent source of income and is unable to maintain herself as well as unable to maintain respondent no.2. It was further alleged that the applicant is a jeweller and is running a jewellery shop. It was further alleged that during the pendency of the application under Section 125 of Cr.P.C., the applicant has remarried with one Lalitabai and a criminal case for offence under Section 494 of Cr.P.C. is pending against the applicant. Thus, it was prayed that the respondents are entitled for total amount of Rs.7000/- per month either Jointly or separetely.

(3.) The applicant filed his reply and denied the allegations.