MD SAHED ALI Vs. MAHELA BEGUM

JUDGEMENT

(1.) Heard Mr. R. Ali, learned counsel for the petitioner and also heard Mr. A. R. Sikdar, learned counsel appearing for the respondent.

(2.) The respondent as the first party had filed a petition against the petitioner in the Court of the learned SDJM (S), Barpeta, U/s 125 Cr.PC, seeking maintenance for her minor daughter, whom she claimed to be the illegitimate child of the petitioner.

(3.) The said petition was registered as Case No. 254/07. The petitioner, who was arrayed as the second party, contested the said case by filing his written statement, where he denied that the respondent was his wife and also denied that her child was his illegitimate child.