P.K.LOHRA,J. - (1.) Unsuccessful in getting visiting rights to meet her children before both the Courts below and refusal of appellate Court to enhance the interim maintenance amount, mother of three minor children and wife of respondent No.2-Ramesh Kumar, petitioner - Parvati, has preferred this revision petition under Section 397/401 Cr.P.C. The petitioner has set up a case that she was forced to leave her matrimonial home after suffering ill-treatment and harassment for years together. A fact of great significance is also highlighted by the petitioner that respondents made an attempt to strangulate her for bringing inadequate dowry. Initially, petitioner assailed the impugned orders by filing petition under Section 482 Cr.P.C. but later on, considering her request, the same is treated as revision petition under Section 397/401 Cr.P.C.
(2.) Succinctly stated, the facts of the case are that petitioner-Parvati was married to respondent No.2-Ramesh Kumar on 26th of February, 2001 as per Hindu rites and rituals at Ratangarh and out of wedlock three children were born. As per version of the petitioner, during subsistence of matrimony for more than a decade she has suffered humiliation, cruel-treatment and beatings at the hands of husband and her in-laws. On many occasions petitioner's parents were abused and false imputations were made against her chastity. Cruelty was perpetrated on her for bringing inadequate dowry and respondents' unlawful demand of property or valuable securities continued unabatedly and forced her to leave matrimonial home. Highlighting and emphasizing all the allegations, petitioner eventually knocked the doors of Courts and filed an application under Section 12 of the Prevention of Women from Domestic Violance Act, 2005 (for short, 'Act of 2005') before Additional Chief Judicial Magistrate, Ratangarh (for short, 'learned trial Court') to claim maintenance at the rate of Rs.5,000/- per month with interim relief of visiting rights to meet her children and interim maintenance.
(3.) The learned trial Court, by its order dated 13th of January, 2015, granted interim maintenance to the petitioner for a sum of Rs.2,500/- per month but declined her prayer for visiting rights to meet her children. Feeling aggrieved by the said order of the learned trial Court petitioner approached Additional Sessions Judge, Ratangarh (for short, 'learned appellate Court') by filing an appeal but her that effort proved abortive inasmuch as learned appellate Court neither enhanced the quantum of interim maintenance nor allowed her visiting rights to meet her children. The order dated 23rd of July, 2015, to this effect, of the learned appellate Court is impugned in the instant revision petition.;