RAMNIWAS Vs. SHAKUNTALA DEVI

JUDGEMENT

(1.) Instant Criminal Revision Petition has been filed by the petitioner under Sec. 397 read with Sec. 401 of Cr.P.C.

(2.) Aggrieved by the impugned orders dated 13.01.2016 and 25.07.2015 respectively passed by the learned Additional Sessions Judge, Kishangarh, Ajmer and Additional Chief Judicial Magistrate No.1, Kishangarh, Ajmer whereby, the learned Additional Sessions Judge, Kishangarh, Ajmer dismissed the Criminal Appeal filed by the petitioner and confirmed the order dated 25.07.2015 passed by the learned trial Court.

(3.) Brief facts giving rise to this Criminal Revision Petition are that the non-petitioners/complainants filed an application under Sec. 29 of the Domestic Violence Act, 2005 against the petitioner wherein, they alleged that non petitioner No. 1 was married with the petitioner on 20.08.1984 and out of their wedlock one son Lokesh and one daughter non-petitioner No. 2 was born. It is alleged that the last few months, the petitioner started behaviouring differently and non-petitioner was subjected to cruelty at the hand of the petitioner. It is stated that the petitioner stopped given maintenance amount to non-petitioners. In these S.B. Criminal Revision Petition No. 289/2016 Ramniwas Vs. Smt. Shakuntala Devi and Ors. circumstances, the non-petitioners find difficulties for survival. The petitioner is working in Police Department on the post of ASI and he earns about Rs. 45,000.00-Rs. 50,000.00 per month as salary but the petitioner has not been given maintenance amount to the non-petitioners for the last few months. The petitioner is directed to give at least Rs. 25,000.00 per month for the non petitioners for their maintenance and education.