PIYALI SAHA (PAUL) Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This criminal revisional application is directed against the Order No. 06 dated 12.03.2019 passed by the Additional Chief Judicial Magistrate, Mekhliganj in Misc. Execution Case No. 60 of 2018 whereby the learned Magistrate was pleased to drop the said execution case.

(2.) Being aggrieved by the said impugned Order No. 06 dated 12.03.2019, the petitioner has preferred this revisional application on the ground that the order passed by the learned Additional Chief Judicial Magistrate, Mekhliganj is bad in law and it should be set aside by this Court in the interest of justice.

(3.) Whether the Opposite party No. 2 was entitled to any adjustment of the amount of maintenance pendente lite awarded by the matrimonial Court against the maintenance allowance by the Criminal Court under Section 125 of the Code of Criminal Procedure?