- (1.) Heard learned counsel for revisionist Sri Ram Babu Sharma, Sri D.S. Pandey, learned counsel on behalf of respondent no. 2 and learned A.G.A. on behalf of State. Counter and rejoinder affidavits have been exchanged.
(2.) This criminal revision stems from the judgment and order dated 9.9.2014 passed by Principal Judge, Family Court, Ghaziabad in Misc. Case No.537 of 2013 (Smt. Madhulika Sharma Vs.Chetan Ananad Parashar @ Rahul) whereby the maintenance request of respondent no. 2, Ms. Madhulika Sharma (wife) was denied but the minor son of revisionist and respondent no. 2 was awarded maintenance of Rs.15,000/- per month from the date of institution of application.
(3.) The record discloses that marriage of revisionist was solemnized with respondent no. 2 on 4.11.2013 in accordance with Hindu rites wherein substantial amount of dowry was given. As usual the revisionist and his family members were not happy with the given dowry. The revisionist and his parents started coercing respondent no. 2 to extract Rs.5 lacs from her family but she was unable to fulfill their demand. This perceived insufficiency of dowry and non fulfillment of further dowry demand resulted in the ridicule, harassment and torture of respondent- wife. Meanwhile she gave birth to a son on 6.9.2014 but things did not improve. On the contrary torture and cruelty increased, therefore she informed her father and sister on 8.5.2006 who in turned reported the matter to the Police on 9.5.2006 at Ghaziabad (U.P.) and they rescued her from the clutches of in-laws at Bangalore. She (wife) was found in miserable condition and state of shock. Since then she is living with her parents. It is stated that the revisionist and his family members did not provide any financial support either to the respondent no. 2 or their minor son despite the fact that revisionist was drawing a handsome salary from a American Multinational Corporation.;