(1.) This criminal revision arises out of an application under Article 227 of the Constitution of India and also under Section 482 of the Code of Criminal Procedure,1973.
(2.) The case pertains to a claim of maintenance by a Muslim wife, Sabila Khatoon (the petitioner here in this revision) against her husband. Safikul Sheikh, the opposite party here.
(3.) The matter stood out before the learned Judicial Magistrate, 1st Class. Kandi, Murshiclabad, when the said wife made an application under Section 125, Cr. P.C. claiming maintenance for herself from the O.P. husband.