TUFAZZUL HUSSAIN Vs. FULMALA KHATUN

JUDGEMENT

(1.) Heard Mr. S.C. Biswas, learned counsel for the petitioner. Also heard Ms. T. Begum, learned counsel for the respondent.

(2.) The petitioner Tufazzul Hussain is invoking the revisional jurisdiction under sec. 438/442 of BNSS 2023, aggrieved by the order dtd. 17/3/2025, passed by the learned Principal Judge, Family Court, Barpeta, in F.C. (Crl.) Case No. 356/2020, directing him to pay monthly maintenance of Rs.3000.00 to the respondent, Fulmala Khatun, w.e.f 17/11/2021.

(3.) Before going further, the facts giving rise to the present proceeding may be noticed. The respondent as 1st party filed the petition before the learned Family Court, Barpeta under Sec. 125 Cr.P.C. seeking maintenance and claiming to be the wife of the petitioner/2ndparty. Her contention was that the petitioner/2ndparty married her under Islamic Law and subsequently, she also stayed with him in his house. However, the petitioner and his other wife tortured her and pushed her out of that house. The 1st party also made allegations of illegal demand for money made by the petitioner, stated to be her husband.