AZIZA KHAN Vs. AMIR HUSSAIN

JUDGEMENT

(1.) Through this criminal revision, petitioner Smt. Aziza Khan, calls in question the order of the Family Court, Jodhpur dt. 17-11-95 rejecting her application u/S. 125, Cr. P.C.

(2.) The common ground between the parties is that petitioner, Advocate and respondent doctor entered into marital relations

(3.) The petitioner's case is that the non-petitioner was having illicit relations with two ladies - one, a doctor and the other of Jain community and that she was subjected to cruelty and inhuman treatment at the hands of non-petitioner. It is alleged that the non-petitioner was not satisfied with the dowry given by the parents of the petitioner and she was asked to fetch handsome money from his father, who was Minister at that time. The petitioner in her application filed on 15-2-1994 under S. 125, Cr. P.C. for maintenance alleged that she was neglected by the non-petitioner, who was earning Rs. 20,000/- per month from his private nursing home.