DWIJENDRALAL SUKLABAIDYA Vs. SABITA RANI SUKLABAIDYA

JUDGEMENT

(1.) This is a Criminal Revision Petition filed under Sections 397/401 of the Cr.PC, challenging the legality, propriety and correctness of the order, dated 16.07.2008, passed by the learned Additional Chief Judicial Magistrate, Hailakandi in Misc. Case No. 55/2007 enhancing maintenance allowance to the opposite party for the 3rd time.

(2.) I have heard Mr. PK Roy, learned counsel for the petitioner. None appears for the opposite party on call today.

(3.) As after hearing the learned counsel for the petitioner, this court is not going to pass any adverse order against the opposite party, this revision petition is taken up for disposal even in the absence of the opposite party.