NAREN DAS Vs. SANDHYAWATI DAS

JUDGEMENT

(1.) Heard Mr. P. Upadhyay, learned counsel for the petitioner. Also heard Mr. S.N. Krishnatraya, learned counsel for the sole respondent.

(2.) In this Criminal Revision Petition under Sec. 397/401 of the Code of Criminal Procedure, the petitioner, namely, Naren Das has put to challenge the correctness or otherwise of the judgment and order dtd. 21/3/2022, passed by the learned Principal Judge, Family Court, Nalbari, in F.C.(Criminal) Case No.825/2019. It is to be noted here that vide impugned order dtd. 21/3/2022, the learned Principal Judge, Family Court, Nalbari, had directed the petitioner to pay a sum of Rs.2,000.00 per month to the respondent towards maintenance allowance.

(3.) The background facts, leading to filing of the present Criminal Revision Petition, are adumbrated as under:-