NEETU Vs. LOKESH

JUDGEMENT

(1.) The present petition has been filed by the petitioner-wife under Section 482 of Cr.C.P. challenging the order dated 07/12/2018 passed by ASJ, Bhanpura, District-Mandsaur in Criminal Revision No.29/2018 whereby confirming the order passed by JMFC, Bhanpura, District-Mandsaur in misc. criminal case No.2/2016 on 05/01/2018 whereby dismissed the application preferred by the petitioner-wife under Section 125 of Cr.P.C. for maintenance.

(2.) Facts in brief are that petitioner and respondent were married on 28/03/2015. After some time, family members of the respondent extending cruelty and harassment towards the petitioner by using filthily language. Petitioner left the respondent and came back to her parental house. Thereafter, she filed an application under Section 125 of Cr.P.C. claiming the maintenance for herself. The respondent has filed the reply to the said application denying the allegations made therein. Respondent prays for dismissal of the application filed under Section 125 of Cr.P.C. as she is not willing and ready to reside with him.(Neetu W/o Lokesh Tamboli vs. Lokesh S/o Ramswaroop Tamboli)

(3.) After hearing both the parties and after appreciating the evidence produced by both the parties on record, the learned trial Court has dismissed the application preferred by the petitioner for maintenance, which was upheld by the appellate Court. Being aggrieved by that order, the petitioner has filed the present petition.