DOLLY PARMANICK Vs. STATE OF WEST PENGAL

JUDGEMENT

(1.) In terms of the order passed by this Court on 21.3.2003, the petitioner has taken step for service of a notice of intimation upon the opposite party. Inspite of that, none has appeared on behalf of the opposite party. In such a 'situation, the matter is taken up for consideration on its merit.

(2.) Heard the learned Advocate appearing for the petitioner- wife.

(3.) One Dolly Pramanik, the petitioner herein, has come up with an application under Section 401 read with 482 of the Code of Criminal Procedure seeking for enhancement of the interim amount of maintenance in respect of the order dated 6.10.2001 passed by the learned Chief Judicial Magistrate, Alipore, South 24-Parganas in connection with case No. M. 103/2001 under Section 123 of the Code of Criminal Procedure whereby the learned Court was pleased to grant interim maintenance to the tune of Rs. 400/- per month for the wife.