BULBULI SAIKIA Vs. JADAV SAIKIA

JUDGEMENT

(1.) Heard Mr. A. Ganguly, learned counsel appearing for the petitioner/wife. Also heard Mr. R.K. Bhatra, learned counsel representing the respondent/husband.

(2.) By filing this petition under Sec. 397 read with Sec. 401 of the CrPC, the petitioner has challenged the judgment dtd. 26/9/2019, passed by the learned Sub-Divisional Judicial Magistrate (M), Majuli in Jorhat, in Misc. Case No.12/2017, filed by the petitioner/wife, under Sec. 125 of the CrPC, rejecting her prayer for maintenance by the impugned judgment.

(3.) The case of the parties in short is that the petitioner/wife was married with the respondent/husband on 10/3/2016, as per the social rites and ritual. Exactly after 3 months of their marriage, the family members of the respondent started to torture the petitioner, both physically and mentally, demanding 5 lakhs as dowry but as she could not fulfill their demand, the respondent abused the petitioner. The further case of the petitioner is that the sister-in-law of the respondent, namely Dipamoni Saikia used to abuse the petitioner by using filthy language every time she leaves/enters and assault her by pulling her hair, prevent her from talking with her husband/respondent by entering into their room, in absence of the respondent and assaulted her for talking with the respondent/ husband.