RAKESH MIAH Vs. BABITA BEGAM

JUDGEMENT

(1.) This Criminal Revision Petition has been filed by the husband petitioner challenging the order dated 03.07.2018 passed by the Family Judge, Udaipur in Gomati Judicial District in Criminal Misc. No.106 of 2017 granting monthly maintenance allowance @Rs.3,000/- to the wife respondent.

(2.) Heard Mr. D.C.Roy, leaned counsel on legal aid for the petitioner as well Mr. A.Acharjee, learned Advocate appearing for the wife respondent. Also heard Mr. S.Ghosh, learned Addl. PP for State respondent.

(3.) Brief facts of the case are as under: