N.PRAVALLIKA Vs. M.ABHISHEK GAUD

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner - complainant aggrieved by the order dtd. 21/12/2023 passed by the II Additional District and Sessions Judge - cum - I Additional Metropolitan Sessions Judge at Medchal in Crl.A.No.86 of 2023 in D.V.C.No.6 of 2023 against the interim orders passed on 8/8/2023 in Crl.M.P.No.688 of 2023 in D.V.C.No.6 of 2023 by the III Additional Junior Civil Judge- cum - X Additional Metropolitan Magistrate, Cyberabad at Medchal.

(2.) The petitioner filed D.V.C.No.6 of 2023 against respondents 1 to 3 seeking reliefs under Ss. 18, 19, 20 and 22 of the Domestic Violence Act,2005 and along with it filed Crl.M.P.688 of 2023 claiming monetary relief of interim maintenance and residence order in the shared household.

(3.) The case of the petitioner was that she was married with respondent No.1 on 20/11/2020. It was an arranged marriage. Her parents incurred an amount of Rs.20.00 lakhs including 11.00 lakhs towards dowry on demand, gold ornaments to the bride groom (1 ring and 1 chain), silver ornaments, steel utensils, household furniture, travel expenses for engaging 3 buses for the engagement, marriage and dinner, marriage gifts and other expenses. She was subjected to severe domestic violence, necked out of her shared household. She lodged a complaint before Jawahar Nagar Police against respondents 1 to 3. The respondents deceived her stating that respondent No.1 was a permanent employee of High Court and that he was drawing a salary of Rs.60,000.00 per month and stated the same in his marriage profile but suppressed the fact that he was incapable of leading marital life, habituated to bad vices, gambling, living in bad company of associates and disappearing from home days together.