DILBOR ALI (MD.) Vs. FOZILA KHATUN

JUDGEMENT

(1.) Legality, propriety and correctness of the judgment and order, dtd. 29/2/2020, passed by the learned Judicial Magistrate First Class, Kokrajhar, in Misc Case No. 96m/2018, is challenged in this petition, under Ss. 397/401, read with sec. 482 of the Code of Criminal Procedure, by the petitioner, namely, Md. Dilbor Ali. It is to be mentioned here that vide impugned judgment and order, dtd. 29/2/2020, the learned Court below has directed the petitioner to pay maintenance to the respondent (1st party) @ Rs.5,000.00 and @ Rs.3,000.00 per month in favour of her minor son, with effect from the date of filing the petition i.e. 22/11/2018, till his attaining majority.

(2.) The factual background, leading to filing of the present petition, is briefly stated as under:

(3.) Being highly aggrieved, the petitioner approached this Court on the following grounds, that: