SAMIMUL KARIM Vs. SANJIDA HAQUE

JUDGEMENT

(1.) IN this revision petition under Section 357/401 of the Code of Criminal Procedure read with Section 482 of the said Code, the petitioner has challenged the judgment and order dated 11.6.2001 passed by the learned Principal Judge, Family court in case No. F.C. (Crl) 40/2000 directing the petitioner to pay maintenance of Rs. 500 each to the respondent and her minor daughter with effect from 15.2.2000.

(2.) I have heard Mr. A.S. Choudhury, learned counsel for the petitioner as well as Mr. M.K. Choudhury, learned counsel for the respondent.

(3.) IN reply, the petitioner while denying the allegations of cruelty contended in his written statement that the respondent had willfully left his house and has been living separately without any lawful justification and therefore she is not entitled to any maintenance.