AJAY KUMAR NIGAM Vs. RASHMI NIGAM

JUDGEMENT

(1.) By filing this criminal revision Petition, the petition has challenged the judgment and order dated 7.1.2010 (Annex. 1) passed by learned Judge, Family Court, Kota in criminal case No. 450/2008.

(2.) Brief facts of the case are that the Petitioner and the Respondent got married on 7.3.2003 at Kota as per Hindu Rites and the parents of the Respondent gave dowry as per their status but after some time the Petitioner started to harass and tease the Respondent. Upon this the Petitioner filed an application under Section 125 Code of Criminal Procedure before the learned Judge, Family Court, Kota. The learned Judge Family Court, Kota after hearing vide order dated 7.1.2010 directed the present Petitioner to make payment of maintenance as Rs. 2,000/- to the Respondent.

(3.) The Petitioner being aggrieved with the order dated 7.1.2010 passed by the learned Judge, Family Court, Kota has preferred instant criminal revision petition.