- (1.) By way of this revision petition, the petitioner Smt. Savitri Devi has approached this Court being aggrieved of the order dated 28.02.2014 passed by the learned Judge, Family Court, Churu in Criminal Misc. Case No.43/2013 whereby, the application for maintenance submitted by the petitioner under Section 125 Cr.P.C was rejected.
(2.) The petitioner was married to the respondent Vijaypal in the year 2005. Vijaypal allegedly turned the petitioner out of the matrimonial home. The petitioner, filed an FIR under Sections 498 -A and 406 IPC against her in -laws but, Vijaypal and his family members, gave her false assurances and thereby, managed to have the proceedings of the FIR terminated through a compromise. The petitioner was not paid any subsistence upon which, she was constrained to move an application under Section 125 Cr.P.C. in the Court of the learned Family Judge, Churu. Such application was decided by the Family Court, vide order dated 28.02.2014 and the prayer for maintenance made on behalf of the petitioner was turned down. Being aggrieved, the petitioner has approached this Court by way of this revision petition.
(3.) I have heard the arguments advanced by the learned counsel for the petitioner and the learned counsel representing the respondent.;