MST. JANAKI ALIAS MAHARAGI RATH Vs. DASARATHI RATH

JUDGEMENT

(1.) THIS is a petition by one Janaki challenging the correctness of the orders passed by the Courts below on her application under Section 488 Code of Criminal Procedure.

(2.) IN the view they took of the Petitioner's claim for maintenance, the Courts below have not ascertained the quantum of maintenance. I would accordingly direct that the Magistrate before whom the application was filed should now proceed to ascertain the status of the parties and fix the amount that the Petitioner would been titled to get towards maintenance and separate residence.