ANJU SHARMA Vs. BINOD KUMAR SHARMA

JUDGEMENT

(1.) The present revision has been preferred against an order dtd. 22/4/2019 passed by the Additional Sessions Judge, 1st Court, Hooghly Sadar, Chinsurah in Criminal Motion 35 of 2017 thereby dismissing the prayer for maintenance of the petitioner and affirming the order of the Judicial Magistrate, 2nd Court, Hooghly under Sec. 125 of the Code of Criminal Procedure, 1973.

(2.) The petitioner's case is that the opposite party no. 1 is the husband of the petitioner and works in the Indian Railways, and earns approx Rs.15,000.00 monthly apart from other allowances.

(3.) The petitioner married the opposite party no. 1 on 12/5/2001 according to Hindu rites and customs, and started residing in her matrimonial home.