- (1.) Heard Sri Ajay Kumar Sengar, for the petitioner and Additional Government Advocate, for the respondents.
(2.) This petition has been filed for setting aside the order of Principal Judge, Family Court dated 06.02.2016, issuing recovery warrant and non-bailable warrant against the petitioner, in proceeding under Section 128 Cr.P.C.
(3.) Smt. Pinki (respondent-2) married to the petitioner on 18.06.2006 according to Hindu rites. Km. Laxmi (respondent-2) is daughter of the petitioner. Smt. Pinki filed an application dated 09.11.2012 (registered as Criminal Case No. 517 of 2013) under Section 125 Cr.P.C. For grant of maintenance for herself and her minor daughter. It has been stated in the application that although at the time of marriage, her father gave handsome dowry but the petitioner and his family were not satisfied with it. They began to demand additional dowry of Rs. One lakh, two buffalos and Maruti car. Due to non-fulfilment dowry demand, they began to torture her. They also pressurized her for doing prostitution. Due to these reasons, in month of September, 2011, she left house of the petitioner and began to live with her father.;