SUNITA DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) By filing this Criminal Revisional application, the Petitioner/wife has challenged the correctness, legality and propriety of the Impugned Judgment/Order dtd. 16/11/2016 passed by the Learned Additional Sessions Judge, Fast Track Court, 1st Court, Tamluk, Purba Medinipur in Criminal Revision No. 47 of 2015 (Sri Santanu Kumar Das Vs. Smt. Sunita Das & Anr.) arising out of Order dtd. 11/2/2015 passed by the Learned 3rd Judicial Magistrate at Tamluk, Purba Medinipur in Misc. Case No. 360 of 2007.

(2.) By the said Judgment/Order, the Learned Additional Sessions Judge allowed the Criminal Revision application in part and the order passed by the Learned 3rd Judicial Magistrate was modified by directing the Opposite Party No. 2/husband to pay a sum of Rs.3,000.00 only per month as maintenance allowance to the daughter of the Petitioner from the date of passing of the Order of the Learned 3rd Judicial Magistrate i.e. on and from 11/2/2015 till her marriage and the said maintenance allowance to be paid within 7th day of every succeeding English calendar month and set aside the maintenance allowance allowed by the Learned Court below in favour of the wife on the ground that she failed to prove that she is married wife of the Opposite Party No. 2.

(3.) The brief facts of the Petitioner's case are as under: -