ATASI ROY (CHANDRA) Vs. DIPAK ROY AND ANOTHER.

JUDGEMENT

(1.) Heard the learned Advocates appearing on behalf of the parties.

(2.) This application under Section 482 of the Code of Criminal Procedure, 1973 is directed against the judgment and order dated 16th January, 2006, passed by the learned Additional Chief Judicial Magistrate, Serampur, Hooghly, in Miscellaneous Case No. 2 of 2005.

(3.) By the order impugned, the learned Magistrate proceeded to dismiss the petition of the wife under Section 125 of the Code of Criminal Procedure, inter alia, on the grounds stated therein.