BHUBAN KALITA Vs. STATE OF ASSAM AND ANR

JUDGEMENT

(1.) None appeared for the petitioner. Heard learned senior counsel, Mr. G. P. Bhowmik for the respondent no. 2 and learned Addl. P.P for the respondent No. 1.

(2.) This criminal petition is filed against the judgment and order dated 30-7-2010 passed by learned Addl. Sessions Judge (FTC) No. 2 Tinsukia in Criminal Revision (P) No. 6(1)/2010.

(3.) The petitioner herein is the husband of respondent No. 2. The respondent no. 2 filed an application u/s 125 CrPC seeking maintenance, which was registered as Misc. case 13(m/2008 and the learned trial court granted maintenance of Rs. 2,000/- per month in favour of the respondent No. 2.