ENUL HAK Vs. KHUSHNUMA NOOR

JUDGEMENT

(1.) Both criminal revision are arising out of the order dated 18.02.2015 passed by the Principal Judge, Family Court, Chhindwara in Miscellaneous Criminal Case No. 414/2014, therefore, both revisions are being disposed of by this common order.

(2.) The facts giving rise to both revisions, in short, are that Smt. Khusnuma Noor wedded with the Enul Hak on 13.10.2008 according to muslim rights and ritual. Thereafter, wife Smt. Khusnuma Noor lives with her husband at her matrimonial house. Later on, her husband, mother-in-law, father-in-law and brother-in-law demanded Rs.5,00,000/- and Indica Car and pressurized upon Khusnuma Noor to bring that money from her parents and she was harassed and beaten by her husband and in-laws family for not fulfilling the demand. She reported this matter to the Police where offence punishable under Section 498 of the I.P.C. registered against her husband as well as her in-laws, since then she is residing separately from her husband. Her husband is not maintaining her, therefore, she filed an application under Section 125 of the Cr.P.C. before the Court of Principal Judge, Family Court Chhindwara for granting monthly maintenance allowance against her husband Enul Hak.

(3.) Learned Family Court registered a case as M.Cr.C. No. 414/2014, after recording the evidence of both parties and hearing the both parties, passed an order dated 18.02.2015 directing the Enul Hak to pay Rs.4,000/- per month as a maintenance allowance to his wife Khushnuma.