V,RAGHU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This revision is filed by the petitioner-husband, challenging the order of the Family Court Judge granting maintenance to the wife.

(2.) Heard both sides.

(3.) The 2nd respondent-wife filed an application before the Family Court alleging that their marriage had taken place on 16/5/2013 and at the time of marriage cash, gold and silver articles were given as dowry. Thereafter, the petitioner-husband and in-laws started harassing her. Prior to 'Rakhi Pournami' in the year 2013, her husband and in-laws quarreled with her and forced her to go to her parents house and also insisted that she gives divorce to the petitioner herein who is her husband. They tried to strangulate her and also tried to kill her by pouring kerosene on her. On 26/12/2013 the wife became ill due to the torture of the husband and in-laws. The parents of the 2nd respondent- wife were called to take her. The husband and in-laws informed that unless additional dowry of Rs.5.00 lakhs was given, the wife should not enter in their residence. Several attempts were made to convince the husband and in-laws to take back the 2nd respondent-wife. However, there was no response for which reason criminal complaint was filed. The said complaint was registered under Sec. 498-A, 506 of the Indian Penal Code and Ss. 4 and 6 of the Dowry Prohibition Act.