SAILI HALDER Vs. DEBAPRASAD HALDER

JUDGEMENT

(1.) The hearing stems from an application filed by the petitioner praying for revision of the order dated 20.8.2004 passed by the learned Judicial Magistrate, 9th Court, Alipore in Case No. M-60/2004 refusing the prayer for her interim maintenance.

(2.) The circumstances leading to the above application are that the present petitioner filed an application under Section 125, Cr.P.C. being registered as case No. M-60/2004 against her husband the present O.P. No. 1, in the Court of learned S.D.J.M., Alipore with a prayer for interim maintenance for self and her two minor sons, but the Court of learned Judicial Magistrate, 9th Court, Alipore to which the case 'was transferred, while granted interim maintenance in favour of her two sons to the tune of Rs. 350/- p.m. each refused her prayer for interim maintenance vide order dated 20.8.2004.

(3.) Being aggrieved by and dissatisfied with the said order, the present revision has been preferred.