Pradip Kumar Biswas, J. - (1.) Learned counsel for the petitioner is present and learned counsel appearing for the opposite party is also present. Heard them at length.
(2.) This is an application under sections 401/482 of the Code of Criminal Procedure filed at the instance of the husband-petitioner, Adhir Das seeking to set aside the judgment and order dated September 11, 1995 passed by the learned Judicial Magistrate, 1st Class, Kalyani, Nadia, in connection with Misc. Case No. 17 of 1987 under Section 125 of the Code of Criminal Procedure whereby the learned Judicial Magistrate was pleased to award maintenance of Rs. 300/- per month to the opposite party for the maintenance of her son.
(3.) The short facts leading to the filing of this revisional application are as under:- The opposite party herein filed one application before the court of learned Sub-Divisional Judicial Magistrate, Nadia on or about 25th February, 1987 against the present petitioner claiming maintenance for herself and her son under Section 125 of the Code of Criminal Procedure alleging, inter alia, that the opposite party was given in marriage with the petitioner on December 14, 1985 corresponding to Agrahayan 2, 1392 B.S. according to Hindu rites and ceremonies.;