HANIF ALI Vs. MUSSTT CHANTARA BEGUM

JUDGEMENT

(1.) This is a Criminal Revision Petition, filed under Sections 397/401 read with Section 482 of the Cr.PC, challenging the legality, propriety and correctness of the judgment and order, dated 30.05.2009, passed by the learned Sub-Divisional Judicial Magistrate (M), Bajali, Pathsala in M.R. Case No. 7/2009 enhancing the monthly maintenance allowance of the sole respondent from Rs. 500/- to Rs. 800/- per month.

(2.) I have heard R Ali, learned counsel assisted by Mr. HA Ahmed, learned counsel for the revision petitioner. None appears for the sole respondent on call.

(3.) I have also perused the records of the learned court below as well as the impugned judgment and order.