JAHURA KHATUN Vs. MAHAR ALI

JUDGEMENT

(1.) Heard the learned Counsel Mr M. U. Mahmud, appearing for the petitioner. Also heard Mr B.B Gogoi, the learned additional Public Prosecutor for the state of Assam. None appeared for the private respondent.

(2.) By filing this revision petition, the petitioner has challenged the order dated 21.05.2013 passed by Chief judicial Magistrate, Barpeta in M.R. Case No. 431 of 2007.

(3.) This case is a clear example of travesty of justice. Since the year 2007 a hapless women has been fighting a legal battle in our judicial system, seeking maintenance from her husband under section 125 of the Code of Criminal Procedure. She is yet to be successful because the trial court has been consistently and erroneously holding that she has failed to prove her marriage with the respondent.