NUSRAT KHATUN Vs. ABU BARKAT

JUDGEMENT

(1.) This is an application challenging an order dated 28.05.2018 passed by the learned Judicial Magistrate, 3rd Court, Jangipur, Murshidabad, in Maintenance Case being M.R. Case No.338 of 2017, (T.R. No.1594/2017), under Section 125 of the Code of Criminal Procedure.

(2.) Affidavit-Of-Service furnished by the petitioner be kept on record.

(3.) Learned counsel appearing on behalf of the petitioner/wife submits as follows. The petitioner/wife got married with the opposite party/husband on 09.11.2011. Some time after the marriage, the opposite party and his family members pressurized her to bring Rs.3,00,000/- as dowry from her father's house. They were also dissatisfied with the dowry articles given by the parents of the petitioner/wife. The opposite party/husband and other in-laws started inflicting cruelty on the petitioner/wife. There was an attempt to kill the foetus in the petitioner's womb by kicking on her abdomen. The petitioner/wife fell ill and was compelled to take shelter in her father's house. The petitioner/wife was a teacher in a high school and was earning about Rs.35,000/- per month. The amount granted by the learned Trial Court as interim maintenance allowance is grossly inadequate for the maintenance of the petitioner/wife.