SUNIL CHAUDHARY Vs. MEENA

JUDGEMENT

(1.) This Criminal Revision is directed against the order, dated 09.04.2012, passed by the learned Judicial Magistrate 1st Class, Arki, District Solan, H.P., in application No. 125/4 of 2009.

(2.) Key facts necessary for adjudication of this Criminal Revision are that the respondent has filed an application under Section 125, Cr. P.C. for the grant of maintenance. According to the averments contained in the application, the respondent is legally wedded wife of petitioner. The marriage was solemnized between the parties according to Hindu religion and custom on 25/26th April, 2007. The petitioner has not paid any money towards the treatment of the respondent during her ailment. She is taking money from her parents for treatment. She was given beatings by the petitioner and ousted from the house. Petitioner visited the house of respondent on 02.10.2008. She is suffering from gynaecological disease. She has no source of income. The income of the petitioner was more than Rs. 15,000/- per month. She has claimed Rs. 8,000/- towards maintenance.

(3.) Petitioner-Husband filed the objections. According to him, the respondent left the house of her own. She was taken to hospital by him and all the expenses were borne by him. She was duly cured. It is denied that petitioner's mother and brother forced her for divorce by way of mutual consent. The incident, dated 19.05.2008, is denied.