RAMBALI SAKET Vs. ANJU SAKET

JUDGEMENT

(1.) The applicant has filed the present criminal revision challenging the order dated 19.09.2015 passed by Principal Judge, Family Court, Satna in M.J.C. No.565/2014 whereby allowing the application preferred by the respondent under Section 125 of the Cr.P.C. and awarded a maintenance of Rs.2000/- per month to the respondent.

(2.) The applicant and respondent are legally wedded husband and wife and their marriage was solemnized as per Hindu Rites and Rituals on 03.05.2003. The respondent was living with her husband from the date of marriage. After the marriage, it was alleged by the respondent that the applicant and his family members were regularly demanding dowry from her. When she told her inability to do so, she was harassed and beaten by them thereafter she has been thrown away from her in-laws house. Since then, she is living separately with her parents. Respondent, thereafter filed an application under Section 125 of the Cr.P.C. for a maintenance before the JMFC, Satna and demanding amount of Rs.3000/- per month for her maintenance along with other expenses.

(3.) The applicant has filed their reply and denied the allegations made in the said application. It has further been contended that the respondent has deserted the applicant without any reason and living separately out of her own wish and she is not entitled to get the maintenance. It has further been submitted that the decree of restitution of conjugal right has been passed against the respondent and, therefore, the respondent living separately from the applicant without any sufficient reason and, therefore, she is not entitled to get the maintenance.