SHAHZAHAN ALI Vs. SABINA EASMIN

JUDGEMENT

(1.) Heard Mr. R. Ali, learned counsel for the petitioner and Mr. S.A. Ahmed, learned counsel for the respondent.

(2.) Petitioner has filed this application u/s 397/401 read with Sec. 482 of the Code of Criminal Procedure, 1973 (Cr.PC for short) seeking quashing and setting aside of the order dtd. 16/7/2022 passed by the Principal Judge, Family Court, Barpeta in connection with F.C. (Crl.) Misc. Case No. 99/2021 arising out of M.R. Case No. 658/2008.

(3.) The respondent filed an application u/s 125 Cr.PC before the Chief Judicial Magistrate, Barpeta alleging inter alia that her marriage was solemnised with the petitioner according to Islam Shariat. The couple are blessed with two children. The petitioner then started demanding dowry and the respondent was meted out with cruelty to fulfil the petitioner's illegal demand of dowry. Finally the petitioner neglected to maintain his wife and two children. The respondent is unemployed and has no source of income whereas the petitioner has a pharmacy and earn around Rs.8,000.00 to 10,000/- per month. He is the owner of a parcel of land admeasuring 1 Bigha. The petitioner contested the proceeding u/s 125 Cr.PC and submitted written statement inter alia denying the allegations. It was submitted that the respondent belongs to an affluent family. The petitioner on the other hand was working in a venture school and the respondent insisted that the petitioner should stay with her parents as "Ghor Jowai". When the petitioner refused to sell the land and stay with the respondent as "Ghor Jowai", the respondent deserted him and she took away her children along with her. After hearing both the parties, the learned CJM, Barpeta vide order dtd. 31/12/2009 directed the petitioner to pay Rs.600.00 per month to the respondent and Rs.500.00 per month each to their minor daughters. Meanwhile the respondent prayed for enhancement of maintenance u/s 127 of the Cr.PC due to the change of circumstances and the prevailing inflation. Vide order dtd. 10/6/2022, a last opportunity was granted to the petitioner by the learned Principle Judge, Family Court in F.C.(Crl.) Misc. Case No. 99 of 2021. When the petitioner failed to appear, an ex parte order was passed enhancing the maintenance to Rs.5,000.00 per month for the respondent and Rs.3,000.00 per month for the minor daughter. One daughter has attained majority.