VIRENDRA KUMAR MATHUR,J. - (1.) This Criminal Revision under section 397/401 CrPC has been filed against order dated 30.03.2016 passed by learned Special Judge, SC/ST (Removal of Atrocities cases), Hanumangarh in Cr. Appeal No.35/2014, whereby the order dated 30.01.2014 passed by the Judicial Magistrate, Hanumangarh in Cr. Regular Case No.179/2011 has been reversed.
(2.) Briefly stated, the petitioner filed an application under section 12 of the Protection of Women From Domestic Violence Act, 2005 {herein after referred to as 'the Act'} against the respondent and contended that the marriage between the parties was solemnized on 16.02.2009 at Hanumangarh. It was also submitted that after the marriage, petitioner started living with the husband at Sriganganagar. Since marriage the respondent has been working at Bhabha Atomic Research Center, Vishkhapattanam. It was averred that the respondent was harassing the petitioner physically and mentally. The respondent used to demand dowry from petitioner and always scolded the petitioner for gifts and articles given by her parents in wedding.
(3.) The petitioner further alleged in that application that the respondent did not maintain her properly and sent her back to her parents' house. It was also averred that that petitioner's father was middle-class man and having obligation to maintain his family also. The respondent is working as Scientist and earning salary of Rs. 60,000/- per month. Besides, the respondent is having agriculture lands, residential and commercial properties at various places and he is in very wealthy position. Therefore, the petitioner claimed relief under sections 18, 19, 20 and 22 of the Act for protection, residential, monetary and compensatory relief.;