ANIL KACHWAHA Vs. SUNITA KACHWAHA

JUDGEMENT

(1.) THIS revision has been preferred against the maintenance order -dated 29 -10 -2007 passed by Second Additional Principal Judge, Family Court, Jabalpur in M.J.C. No. 425/2007, requiring the petitioner to pay a monthly sum of Rs. 8000/ - (Rs. 3000/ - for respondent No. 1 (for brevity 'R -1') and Rs. 2500/ - each for the respondent Nos. 2 and 3 (for short 'R -2 and R -3') as maintenance allowance under Section 125 of the Code of Criminal Procedure.

(2.) THE following facts are not in serious dispute:

(3.) ON these facts, even assuming that the original of the document (Exh. P -2) was presented before the SHO, it happened to be the first report regarding alleged dowry harassment during a considerable span of 11 years of the marital life.