- (1.) This criminal revision has been preferred by the revisionist Smt. Chaman Bano feeling aggrieved by the judgment and order dated 12.5.2008 passed by learned Principal Judge, Family Court, Meerut in Case No. 413 of 2001 under Section 125 Code of Criminal Procedure
(2.) This matter was listed on 27.5.2010. On that date learned Counsel for the revisionist and learned A.G.A. were present but no one was present on behalf of opposite party No. 2, Naseem Ahmad.
(3.) Brief facts of the case are that on 24.12.2001 the revisionist filed a petition under Section 125 Code of Criminal Procedure before the learned Judge, Family Court, Meerut which was registered there as Case No. 413 of 2001.. Through this petition the revisionist had claimed that she was the legally wedded wife of opposite party No. 2 and opposite party No. 2 had neglected her without any rhyme or reason and turned her out of his house as the petitioner has failed to satisfy his lust for dowry. It was also alleged in the said petition that the petitioner was unable to maintain herself, that she is living with her father after being deserted by her husband. She had also mentioned that all the family members of opposite party No. 2 were continuously torturing her mentally as well as physically for dowry.;