PARAMJIT KAUR Vs. JASWINDER SINGH

JUDGEMENT

(1.) The judgment dated 18.7.2012 in Criminal Appeal No. 26/2009 passed by learned Additional Sessions Judge, Una modifying order dated 28.10.2009 passed by learned Judicial Magistrate 1st Class, Court No. IV, Una in Case No. 144-I-09 has been assailed in petition under Section 482 Cr.P.C.

(2.) The brief facts are that the petitioner has filed petition under Section 12 of the Protection of Women from Domestic Violence Act, 2005 (for short 'Act') against the respondent claiming different reliefs such as residence, maintenance to herself and to her son, compensation, return of Istridhan and restraint order to respondent and his family not to alienate or dispose of Istridhan of the petitioner.

(3.) The petitioner has alleged that the marriage of the parties was solemnized on 11.3.2007, from the wedlock male child was born on 11.4.2008, who is residing under the care and custody of the petitioner. The behaviour of the respondent and his family was cordial for some time after marriage but thereafter the petitioner and his family members started demanding dowry and treated the petitioner with cruelty. The expenses of the delivery of child were borne by the parents of the petitioner. The respondent and his family members did not even visit the petitioner and the newly born child. The petitioner and the child were not taken by the respondent to the matrimonial home.