VIJAY Vs. SUMAN LATA

JUDGEMENT

(1.) Vijay-petitioner has filed this revision petition to challenge the order dtd. 3/2/2020 passed by the Principal District Judge, Family Court, Bhiwani, whereby his objection/application for recalling of conditional warrant of arrest was dismissed and the petitioner has been directed to pay the maintenance to the respondents awarded under Sec. 125 Cr.P.C.

(2.) The facts pleaded in the petition are that the respondent No.1 (Suman Lata) solemnized her second marriage with the petitioner on 23/7/2007 and soon after the marriage, the petitioner noticed her indecent behaviour, and his wife disclosed that she was not happy with the marriage. The couple was blessed with a daughter on 26/11/2009. As per the pleadings, the respondent No.1 left the matrimonial house and filed a complainant against the petitioner on 10/12/2013, however, as the allegations were baseless, so no action was taken on the said complaint by the Senior Superintendent of Police, Bhiwani.

(3.) The respondent No.1 filed a petition under Sec. 125 Cr.P.C. before the District Judge (Family Court), Bhiwani on 9/1/2014 against the petitioner and claimed maintenance @ Rs.25,000.00 per month. The Family Court vide ex parte order dtd. 16/11/2015 (Annexure P-l) accepted the prayer and directed the petitioner to pay a sum of Rs.4,000.00 per month to the respondents (Rs.2500.00 for respondent No.1 and Rs.1500.00 for respondent No.2) towards maintenance from the date of filing of the petition.