AMAR SINGH CHAUHAN,J. - (1.) This criminal revision has been preferred against the judgement and order dated 03.05.2003 passed by Shri Heera Lal Kardam, Judge Family Court, Jhansi in Case No. 175 of 2000 (Smt. Sunita Agarwal v. Arvind Agarwal) , under Section 125 Cr.P.C., Police Station-Kotwali, District- Jhansi whereby the application of the revisionist-applicant Smt. Sunita Agarwal moved under Section 125 Cr.P.C. for maintenance, was rejected.
(2.) The facts which are requisite to be stated for adjudication of this revision are that an application under Section 125 Cr.P.C. was moved by Smt. Sunita Agarwal stating therein that her marriage was solemnized with opposite party no. 2 Arvind Agarwal as per Hindu rites and rituals on 08.03.2000, and sufficient dowry was given in the marriage. But the opposite party no. 2 and her-in-laws were not satisfied with the dowry and used to torture her physically and mentally by raising demand of either motorcycle or Rs. 50,000/- as additional dowry. At least, she was ousted also from the house of her husband. The opposite party no. 2 having sufficient means as he is doing business of jewellery and partner in the Varsha Jewellers and earns Rs. 15,000/- per month whereas applicant-revisionist is unable to maintain herself.
(3.) The opposite party no. 2 stated in the written statement that applicant-revisionist is patient of incurable eye disease and retina of the eye is not in working condition. The opposite party no. 2 was kept in the dark and by playing fraud, the marriage was performed. She cannot even mark what time is striking in the clock.;