JAYESWAR NAMASUDRA Vs. NAMITA SARKAR

JUDGEMENT

(1.) This Criminal Revision Petition under Sec. 397 read with Sec. 401 of Cr.P.C. is filed for setting aside/quashing the judgment and order dtd. 15/6/2023 passed by Learned Additional Judge, Family Court, West Tripura, Agartala in connection with Crl. Misc 128 of 2021.

(2.) Heard Learned Counsel Mr. K. Datta for the petitioner. At the time of hearing, Learned Counsel for the respondent is found to be absent.

(3.) Before conclusion of the case, let us see the subject matter of the proceeding before the Learned Court below. The OP wife Smt. Namita Sarkar submitted an application under Sec. 125 of Cr.P.C read with Sec. 7 of the Family Courts Act for granting her maintenance allowance from the petitioner-husband.