MD JAKARIA MONDAL Vs. MUSSMAT HUSNEARA BIBI

JUDGEMENT

(1.) THE petitioner was directed in connection with a proceeding under section 125 CrPC to pay a sum of Rs. 1000/ - per month as her monthly maintenance. The said order is the subject -matter of challenge in this criminal revision.

(2.) THE order of maintenance is being challenged essentially on the ground that petitioner has already given talak to the opposite party and therefore she is not entitled any maintenance. Similar was the argument before the court below, however the learned Magistrate on a specific finding that the factum of talak was not proved rejected such plea. Then the learned Magistrate also came to a finding that the opposite party/wife has able to prove that the petitioner refused and neglected to maintain her in spite of the fact, she had no means to support herself. I, therefore, find no impropriety or illegality in the order impugned. So far as quantum of maintenance is concerned, in this hard days, same does not appear to be excessive.

(3.) THIS criminal revision has no merit and accordingly stands dismissed.