BHASKAR CHANDRA DAS Vs. CHAMPA RANI DAS

JUDGEMENT

(1.) A Revisional Order of reversal of the learned Trial Court's order has formed the subject matter of consideration in this application styled under Article 227 of the Constitution of India with the auxiliary Section 482 of the Code of Criminal Procedure (for short the said Code).

(2.) To come to a finding it is necessary to trace the events back to 13.6.95 on which date the opposite party, Smt. Champa Rani Das took out a petition under Section 125 pf the said Code before the learned Sub-Divisional Judicial Magistrate, Contai with a prayer for Rs. 500/- per month as maintenance for herself. The said petition was registered as Misc. Case No. 194 of 1995 (T.R. 710 of 1999).

(3.) Upon transfer the case stood for disposal before the learned Trial Court-the learned Judicial Magistrate, 1st Court, Contai who upon considering the evidence and materials on record by his judgment and order dated 21.2.2000 dismissed the prayer for maintenance of the opposite party.