- (1.) Learned counsel appearing for the petitioner is present. Learned counsel appearing for the State opposite party is also present. Heard them at length.
(2.) This is an application under Section 482 read with Sections 397 and 401 of the Code of Criminal Procedure, filed at the instance of the petitioner, Menoka Bibi seeking to set aside the order dated 28th July, 1994 passed by the learned Additional Sessions Judge, 1st Court, Murshidabad in Criminal Motion No. 212 of 1993 whereby the order passed by the learned Magistrate issuing W/A for non-payment of Rs. 7,000/- was set aside.
(3.) The short facts leading to the filing of this revisional application are as under : The present petitioner filed an application under Section 3 of the Muslim Women (Protection of Rights on Divorce) Act, 1986 (hereinafter referred to as the Act, 1986) against the opposite party No. 2 praying for maintenance and also for other reliefs before the learned Sub-Divisional Judicial Magistrate at Jangipur which was registered as MR Case No. 144 of 1987. The said case was thereafter transferred to the Court of the learned Judicial Magistrate, 1st Court at Jangipur for final disposal.;