BRIJENDRA PRASAD SHAH Vs. RADHA DEVI

JUDGEMENT

(1.) Applicant has filed this criminal revision challenging the order dated 27/06/2015 passed by the Principal Judge, Family Court, Singrauli in Criminal Case No. 56/2014 by which the Family Court has allowed the application under Section 125 of the Cr.P.C. The non-applicant has filed an application under Section 125 of the Cr.P.C. for grant of maintenance alleging that after the marriage, the applicant has ill-treated her due to which she has left the matrimonial home and as the applicant has failed to maintain her, therefore, she filed an application under Section 125 of the Cr.P.C.

(2.) The Family Court vide order dated 27/06/2015 has partly allowed the application preferred by the respondent and awarded an amount of Rs. 4,500/- to the non-applicant. Being aggrieved by that order, the applicant has filed the present revision petition.

(3.) Learned counsel for the applicant has argued that the amount awarded by the Family Court is on higher side. He submits that the Family Court has erred in assessing the income of the applicant. He further submits that the applicant is unemployed and he has no source of income. He further submits that the non-applicant is residing separately without sufficient reasons and, therefore, she is not entitled to get any maintenance.