SANJITA ROY Vs. SWAPAN CH. DAS

JUDGEMENT

(1.) By means of filing this criminal revision petition, petitioner Smt. Sanjita Roy (Das) has challenged the order dtd. 10/1/2020 passed by the Additional Judge, Family Court, Agartala in case No. Crl. Misc. 316 of 2019 whereby the learned Additional Judge, Family Court held that the petitioner would not be entitled to any maintenance allowance under sec. 125 Cr.P.C from her husband in view of her refusal to restore conjugal relationship with her husband pursuant to the judgment and decree dtd. 19/8/2017 passed by the District Judge, South Tripura, Belonia in T.S.(R.C.R.) 8 of 2015 for restitution of conjugal rights.

(2.) Heard Mr. P.K. Ghosh, learned advocate representing the petitioners. Also heard Mr. R.G. Chakraborty, learned counsel appearing for the respondent husband.

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