REHENA KHATOON Vs. JARGIS HOSSAIN

JUDGEMENT

(1.) In spite of repeated service of notice of the instant revision, the opposite party prefers to remain absent. Therefore, the instant revision is taken up for hearing and disposal on merit on the basis of submission made by the Learned Advocate for the petitioner.

(2.) In this revision the petitioner being the wife of the opposite party has challenged an order dated 18th November, 2017 passed by the Learned Additional Sessions Judge, 5th Court, Murshidabad affirming the Judgement and Order passed upon a proceeding under Section 125 of the Code of Criminal Procedure filed by the petitioner praying for maintenance for herself and her minor daughter which was registered as M. R. Case No. 131 of 2011.

(3.) Suffice it to say that M. R. Case No. 131 of 2011 was filed by the petitioner in the 1st Court of the Learned Judicial Magistrate, Berhampore, Murshidabad praying for maintenance for herself and her minor daughter under Section 125 of the Code. The Learned Magistrate refused the prayer for maintenance for the petitioner but allowed the said prayer for the minor daughter of the parties.