ANUSHREE DHAK Vs. NABIN CHANDRA DHAK AND ANOTHER

JUDGEMENT

(1.) The present revision is directed against the order dated 14.02.2003 passed by the Ld. Additional Sessions Judge, 1st Court, Hooghly in Criminal Motion No. 157/2002 affirming the order dated. 22.05.2002 of the learned Chief Judicial Magistrate, Hooghly in M.C. Case No. 110/01.

(2.) The present petitioner initiated the above proceeding under Section 125 Cr. P.C. being registered as M.C. Case No. 110/2001 claiming maintenance to the tine of Rs. 6,000/- for self and Rs. 5,000/- for her son. The above application was dismissed on contest on 22.05.2002 by the Ld. Chief Judicial Magistrate, Hooghly as the neglect or refusal on the part of the O.P. was not established and the petitioner having an income of Rs. 5000/- p.m. under Monthly Income Scheme from post-office was held to have sufficient means to maintain herself and her child. In Criminal Motion being 157/02 preferred by the petitioner, the above order was partly modified by awarding maintenance @ Rs. 500/- p.m. to the minor son of the petitioner.

(3.) Being aggrieved by and dissatisfied with the said order, the petitioner has come up before this Court.