KEDAR Vs. SEEMA AND ORS

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This criminal revision under Section 19(4) of Family Courts Act, read with Section 397,401 of Cr.P.C. has been filed calling in question the order dated 14-12-2017 passed by 2nd Additional Principal Judge, Indore, in M.Cr.C. No. 777/2015, by which the Court below has awarded Rs. 2,000/- per month to the respondent no.1 and Rs. 1,500/- per month, to each of the respondents, by way of interim maintenance.

(3.) The necessary facts for the disposal of the present revision in short are that the respondents filed an application under Section 125 of Cr.P.C. for grant of maintenance, alleging that the applicant used to harass the respondent no.1 because of demand of dowry. It was also alleged that the respondents no. 2 to 4 are the children, born out of the wedlock of the applicant and the respondent no.1. The applicant has neglected and refused to maintain the respondents and the respondent no.1 was turned out of the matrimonial house along with the other respondents. The respondent no.1 is unemployed having no source of income and she is unable to maintain herself and her children i.e., respondents no. 2 to 4.