ARNAB CHATTERJEE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This criminal revision is directed against an order passed by a Sessions Court in a criminal revision reversing an order passed by the Trial Court in connection with a proceeding under Section 125 of the Code of Criminal Procedure, whereby the said Court rejected the opposite party/wifes prayer for maintenance.

(2.) Heard the learned advocate appearing on behalf of the parties. Perused the orders of the Court belows.

(3.) In the case at hand, the marriage has not been disputed. However, according to the wife/opposite party that after she being dropped at her parents home in spite of repeated requests she was not taken back by her husband. It was her further case she has no mean to maintain herself and now living at the mercy of her parents and the petitioner/husband in spite of sufficient means neither took any information about her nor maintained her. Whereas it is the case of the husband that the wife/opposite party has left her matrimonial home on the plea of looking after her ailing father but in spite of repeated requests she never returned. It was the further case of the husband that there was no evidence that he refused to maintain her.