Amar Singh Chauhan, J. - (1.) Heard learned counsel for the revisionist, learned AGA for the State and learned counsel for the opposite party no. 2.
(2.) The revisionist, Virendra Pal alias Lala, has preferred this criminal revision against the judgement and order dated 08.2.2012, passed by learned Principal Judge, Family Court, Bareilly in Criminal Case No. 1710 of 2006 (Smt. Neelam vs. Virendra Pal), Police Station Baheri, District Bareilly whereby the application moved under section 125 Cr.P.C. was partly allowed and revisionist was directed to pay the maintenance allowance to the tune of Rs. 1500/- per month to the minor son Kapil, opposite party no. 2 from the date of application.
(3.) Brief facts which give rise to this revision are that the marriage of the mother of opposite party no. 2 (Smt. Neelam) was solemnized with the revisionist according to Hindu rites and rituals and after marriage Smt. Neelam discharged her marital obligation but the husband and in-laws were not satisfied with the dowry given in the marriage and by raising further demand of Rs. 50,000/- cash and motorcycle, they used to torture her. In September 2005, she got pregnant even then she was ousted from the house in wearing clothes. At the time of delivery, the husband and in-laws neither took care nor gave money to meet out the expenses. She is unable to maintain herself whereas the revisionist is running a shop of fertilizer and pesticides. Moreover, he is doing Thekeydari and private medical treatment and earning more than Rs. 15,000/- per month.;