DAMBARUDHAR BORO Vs. MINAKSHI NARZARY

JUDGEMENT

(1.) Heard Mr. A.K. Hussain, learned counsel for the petitioner/husband as well as Mr. A. Kundu, learned counsel appearing for and on behalf of the respondent/wife.

(2.) By way of this petition u/s.482 CrPC, the petitioner has challenged the order of the revisional Court, whereby the learned Court has directed the present petitioner to pay maintenance to the respondent/wife along with maintenance to the child, whereas the learned trial Court had not provided any maintenance to the respondent/wife, as prayed for in her petition filed u/s.125 of the CrPC.

(3.) I have heard the submission of learned counsel for both the parties.