MOSTAFA KAMAL Vs. ASMA KHATUN

JUDGEMENT

(1.) The present case arises out of an application under Section 482 of the Code of Criminal Procedure, 1973.

(2.) It is directed against the order dt. 21.9.2010 passed by the Ld. Additional Sessions Judge, Basirhat, North 24 Parganas in Criminal Motion No. 23 of 2009 affirming the order dt. 1.6.2009 passed by the Ld. 1st Additional Judicial Magistrate, Basirhat, North 24 Parganas in M-167 of 2008 whereby Ld. Magistrate allowed ad interim maintenance of Rs. 300/- per month in favour of the wife/opposite party herein.

(3.) The relevant facts of the present case are, in a nutshell, as follows: