KARTICK GORAI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The O.P. No. 2, the wife, filed a case under section 125 of the Cr. P.C. for maintenance. Her case was that after marriage with the petitioner husband, she resided for sometime in his family. Later, the petitioner get involved with one woman, Ganga Rani. When the O.P. No. 2 protested, the petitioner did not pay heed and even went to the extent of assaulting her. In Kartick 1385 B.S. the petitioner and his mother snatched away the ornaments of the O.P. No. 2 and drove her away. Since then, the petitioner did not obtain any information about the O.P. No. 2. Ultimately, it was stated by the O.P. No. 2, the petitioner married the said Ganga Rani on the 19th of Ashar 1386 B.S. The O.P. No. 2 submitted that she was unable to maintain herself. On this ground, she prayed for maintenance at the rate of Rs. 150.00 per month.

(2.) The petitioner, was the O.P. in the case before the learned Magistrate she repudiated all the allegations of the O.P. No. 2.

(3.) On behalf of O.P. No. 2, who was the petitioner in the Court of the learned Magistrate, 5 witnesses, including herself, were examined. 4 witnesses were examined on behalf of the petitioner (O.P. in the court of the learned Magistrate).