MOUSHUMI SARKAR Vs. ABHIJIT SARKAR

JUDGEMENT

(1.) THIS revisional application is directed against the order dated 10. 1. 07 passed by the learned Magistrate, 1st Class in case No. M 488 of 2004 under section 125 Cr. PC.

(2.) THE petitioner filed a petition under section 125 Cr. PC, against her husband for monthly maintenance allowance of Rs. 15,000/- contending that the petitioner was subjected to cruelty by her husband and other in-laws after marriage and due to torture, the petitioner has been living in her paternal house. The o. p.-husband, in spite of having sufficient means is not maintaining the petitioner who is unable to maintain herself and hence this petition for maintenance allowance was filed.

(3.) LEARNED Magistrate disbelieved the story of torture and dismissed the application.