ANITA DAS Vs. AMAR DAS

JUDGEMENT

(1.) Case is taken up for final disposal in presence of Mr.R.G.Chakraborty, counsel appearing for the petitioner and Mr.S.Datta, counsel appearing for the private respondent as well as Mr.Ratan Datta, learned PP representing the State respondent.

(2.) The factual back ground of the case is as under:

(3.) The respondent husband having failed to pay the maintenance allowance so granted to the petitioner by the Family Court, she approached the Family Court seeking enforcement of the order in terms of Sec. 125(3) Cr.P.C. Her case was registered in the Family Court as Case No. Misc 341 of 2014.