JATIN NATH Vs. SMTI SARAJU NATH

JUDGEMENT

(1.) Heard Mr. MU Mahmud, learned counsel for petitioner and Mr. AR Sikdar, learned counsel for respondent.

(2.) This revision is directed against the order of the learned CJM, Barpeta dated 31.8.2006 in Case No. 380M/2005 under section 125 of the Cr.P.C., 1973 whereby petitioner is directed to pay Rs. 1,000 per month maintenance to respondent and her minor daughter Rs. 1,000 per month.

(3.) Respondent filed the said case seeking maintenance of Rs. 2,000 for her and Rs. 2,000 for her minor daughter stating that even though they consummated the married life, petitioner tortured her demanding dowry of Rs. 22,000 on several times and finally, due to her inability to meet the demand she had been kept in her parental house and she gave birth to a female child there. Even after the birth of the child she was neither taken to her matrimonial home nor was provided maintenance to them, when the petitioner is a school teacher drawing a good salary and owned a 20-bigha land and earning approximately Rs. 16,000 per month from it.