Ms.A.Debbarma vs None
2021 Latest Caselaw 832 Tri

                    HIGH COURT OF TRIPURA
                          AGARTALA
                         Crl. Rev. P. 42 of 2021

                             BEFORE

      HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY
For Petitioner(s)      : Ms.A.Debbarma, Adv.

For Respondent(s) : None.

                                ORDER

02.09.2021 This criminal revision petition has been filed by the

wife petitioner against the judgment and order dated 28.07.2021

passed by the Family Court Agartala in case No. Misc. 607 of 2019

in a proceeding under Section 125 Cr.P.C.

[2] Grievance of the petitioner is that the court granted no

amount of maintenance to her and the amount of maintenance

granted to her daughter was a very meager amount. Counsel,

therefore, submits that petitioner wife who is totally unable to

maintain herself should have been given maintenance allowance for

her survival. Moreover, the maintenance allowance granted to her

daughter should also be enhanced.

[3] Heard Ms.A.Debbarma, learned counsel appearing for

the wife petitioner.

[4] The Criminal Revision Petition stands admitted. Issue

notice to the respondents returnable within 3 weeks.

Steps be taken by the petitioner within 5 days.

Call for the LC record.

List the matter on 24.09.2021.

JUDGE

Saikat Sarma, PA