JAGDISH KUMAR BAKHRI Vs. MANJU BAKHRI

JUDGEMENT

(1.) Challenge in this petition is to the order dated 15.9.2011 (Annexure P7), passed by learned Additional Sessions Judge, Faridabad, whereby the appeal challanging the order dated 7.7.2010 (Annexure P5), passed by learned Judicial Magistrate Ist class, Faridabad, awarding a sum of Rs.4,500/- per month to the respondent, was dismissed.

(2.) Brief facts of the case are that Mrs. Manju Bhakri, respondent presented an application under Section 12 of the Protection of Women from Domestice Violence Act, 2005 ( hereinafter referred to as the Act) before learned Judicial Magistrate Ist Class, Faridabad, wherein she averred that the domestice incident report dated 3.10.2008 submitted by the applicant to the local police be considered. In that report, she had alleged that she was wife of Jagdish Bhakri, resident of House No.1383, Sector 8, Faridabad, who had been harassing and torturing her since long.

(3.) Jagdish Bhakri had refused to maintain her and gave beatings to her several times. The police had initiated proceedings under Sections 107/151 of the Code of Criminal Procedure ( hereinafter referred to as Cr.P.C.) against him. At that time, he had assured that he would not torture Manju Bhakri and would pay her substantial amount every month for household expenses and would not disturb her peace. He would also provide all amenities to her.However, he continued with his misdeeds in spite of assurance.