SUSHANTA KAR Vs. STATE

JUDGEMENT

(1.) None appears on behalf of the O.Ps. in spite of service of the copy of the revisional application. Affidavit-of-Service be kept on the record. Heard Mr. Tapan Dutta Gupta, learned Advocate for the petitioner.

(2.) The revisional application is at the instance of the petitioner/husband and the same is directed against the order dated 17.6.1999 passed by the learned S.D.J.M., Jalpaiguri in Misc. Case No. 91 of 1998.

(3.) By the impugned order dated 17.6.1999, the learned S.D.J.M., Jalpaiguri allowed the Misc. case under Section 125 of Cr.P.C. and awarded maintenance @ Rs. 1,200/- per month in favour of the wife who is presently O.P. No. 2.