MADHU Vs. RAKESH HARSH

JUDGEMENT

(1.) This criminal revision petition under Sec. 19(4) of the Family Courts Act, 1984 has been preferred by the petitioner-wife against the order dtd. 7/7/2018 passed by the learned Family Court No. 2, Bikaner in Criminal Case No. 81/17 (96/11), whereby while allowing the application under Sec. 125 Cr.P.C. filed by the petitioner-wife, an amount of Rs.7,000.00 per month towards maintenance was awarded.

(2.) Learned counsel for the petitioner-wife submitted that the marriage between the parties (husband and wife) was solemnized on 2/5/1995 at Bikaner, in which the father of the petitioner-wife, to the fullest of his financial capacity, gave Stridhan; out of the said wedlock, a son, namely, Kunal (petitioner No. 2) was born on 6/9/1996.

(3.) On the other hand, learned counsel for the respondent-husband opposed the aforesaid submissions made on behalf of the petitioner-wife.