(1.) The hearing stems from an application filed by the petitioner praying for revision of the order dated 06.02.2002 passed by Ld. Judicial Magistrate, 2nd Court, Howrah in Misc. Case 224 of 2000 u/s. 125 Cr.P.C.
(2.) The circumstances leading to the above application are that the petitioner married one Pranati Roy according to Hindu rites and customs on 16.12.1983 which was registered on 06.09.1999 and out of that wedlock one son and, one daughter were born on 03.08.85 and 16.01.90 respectively who are now students of class-XI and class-VIII. The O.P. claiming herself to be the wife of the petitioner filed the above Misc. Case 224 of 2000 for maintenance @ Rs. 1200/- p.m. and Rs. 1000/- p.m. for self and her daughter respectively and another petition praying for interim maintenance and the petitioner filed show cause and objection. As the petitioner is a married person having his wife and children, the petition for maintenance by a stranger cannot be entertained, and so he filed a petition challenging the said proceeding on the ground of non-maintainability which was rejected by the impugned order.
(3.) Being aggrieved by and dissatisfied with the said order, the petitioner has preferred the present revision.