KABERI NIYOGI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioners, who are daughters of the opposite party No. 2 in the instant criminal revision challenged an order passed in connection with a proceeding under Section 125 of the Code of Criminal Procedure, whereby their prayer for maintenance has been refused on the ground of attainment of majority.

(2.) Heard the learned Advocates appearing on behalf of the parties. Perused the impugned order and other materials on record.

(3.) Having gone through the impugned order I find that the learned Court below rejected the petitioners' prayer for maintenance solely on the ground that they have already attained their majority and both of them, who are college going girls, do not suffer from any physical and mental infirmity or injury.