Amar Singh Chauhan, J. - (1.) Heard learned counsel for the revisionist as well as learned AGA. None appears on behalf of opposite party no. 2.
(2.) The revisionist Sunil Kumar Dwivedi, has preferred this criminal revision against the judgement and order dated 27.11.2014 passed by the Principal Judge Family Court, Kanpur Nagar in Case No. 27 of 2013 (Arpana Dwivedi Vs. Sunil Kumar Dwivedi), under section 125 Cr.P.C., Police Station Barra, District Kanpur Nagar, whereby the application under Section 125 Cr.P.C. was allowed and maintenance amount to the tune of Rs. 15,000/- per month was awarded to the opposite party no. 2 (Wife) from the date of application i.e. 09.01.2013.
(3.) Brief facts which give rise to the present revision are that an application under section 125 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code of 1973') was moved by Aparna Dwivedi on behalf of her claiming maintenance on the ground that the marriage of the revisionist was solemnized with her as per Hindu rites and rituals on 05.06.2010. The father of the opposite party no. 2 after taking loan from his friends and relatives solemnized the marriage of his lovely daughter with the revisionist and spent more than Rs. 6,00,000/-. The lust of dowry was not fulfilled and just after the marriage the revisionist as well as his in-laws started demanding more dowry e.g. Passion Pro Motorcycle (Hero Honda) and Rs. 2,00000/- cash and for that they were used to torture her. Not only, this the revisionist and their parents snatched the jewelry valuing Rs. 2,00,000/- which was given by her father in the marriage and on 16.08.2012 they have given house hold items by her father to the brother of revisionist namely Sushil Kumar Dwivedi. Still the atrocities of the revisionist and his parents on the opposite party no. 2 not ended and on 04.12.2012 at 3:00 pm the revisionist along with other family members, after hatching conspiracy beaten her by stick, kick and fist and after snatching her cloth asked her to leave their house and also gave scold that until she brought motorcycle and Rs. 2,00,000/- she would not be permitted to enter in their house.;