MOHD AYUB Vs. SABA FATIMA

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioner (husband) under Sections 397 and 401 Cr.P.C., challenging the order, dated 26.11.2018 in M.C.No.303 of 2015 on the file of the Addl. Metropolitan Sessions Judge for the Trial of Jubilee Hill Car Bomb Blast Case-cum-Addl. Family Courtcum-XXIII Addl. Chief Judge-cum-IX AMSJ, Hyderabad.

(2.) Respondents 1 and 2 herein, who are wife and son of the petitioner herein filed the above M.C. under Section 125 Cr.P.C. claiming maintenance at the rate of Rs.20,000/- per month to the 1st respondent and Rs.10,000/- per month to the 2nd respondent.

(3.) The brief facts of the case are that the 1st respondent is the legally wedded wife of the petitioner herein and their marriage was celebrated on 07.02.2014 at Hyderabad as per Muslim Rites and Caste Customs and at the time of marriage, her parents gave dowry of Rs.2 lakhs, 6 tulas of gold and other household articles worth Rs.3 lakhs. Thereafter, the petitioner and his family members started harassing her to bring additional dowry of Rs.3 lakhs. The 1st respondent gave birth to 2nd respondent on 09.02.2015. After giving birth to child, when the parents of the 1st respondent and others went to the petitioner's house to drop her, they did not allow her into the house and the petitioner slapped her and abused her. 1st respondent lodged a report with police, basing on which, a case in Cr.No.513 of 2015 was registered under Domestic Violence Act. The 1st respondent is depending upon her parents along with her child and the respondent has been doing business and earning Rs.1 lakh and he has also other properties. Hence, the claim.