(1.) This is an application filed under Sec. 401 read with Sec. 482 of the Code of Criminal Procedure in which the judgment and order dated June 19, 2013 passed by the learned Additional Chief Judicial Magistrate, Kalna, District - Burdwan, in connection with Misc. Case No. 98 of 2002 has been assailed before this Court wherein the said Court was pleased to allow in part the application filed by this petitioner under Sections 3 and 4 of the Muslim Women (Protection of Rights on Divorce) Act, 1986 (hereinafter referred to as the said Act of 1986) and the petitioner was awarded an amount of Rs. 1001.00 as 'Den Mohar' (dower money) to be claimed from her ex-husband that is the present opposite party. The opposite party was further directed to pay Rs. 9000.00 to the petitioner towards the value of the articles of marriage given to her during her marriage. Thus, this opposite party is suffering a decree to the tune of Rs. 10,001.00.
(2.) It may be mentioned that assailing the order of the learned Additional Chief Judicial Magistrate, Kalna as passed in Misc. Case No. 98 of 2002 one revisional application was preferred by the opposite party ex-husband before the learned Additional Sessions Judge, Kalna which was registered as Criminal Motion No. 15 of 2013. As per order of this court dated 30.10.2014 this court ordered that the said revisional application will be decided along with this CRR and the records of the said revisional application was call for and such records have been duly received.
(3.) Thus, through this order this court is not only disposing of CRR No. 2709 of 2013 but also Criminal Motion No. 15 of 2013 of the Additional Sessions Judge, Kalna.