- (1.) The present revision application under sections 397/401/482 of the Code of Criminal Procedure preferred by the present petitioner Anwor Ali Haider is directed against the order dated 15th April, 2004 passed by the learned Sub-Divisional Judicial Magistrate, Hooghly (Sadar) in M.C. Case No. 13 of 2002. By the order impugned the learned Sub-Divisional Judicial Magistrate allowed the application under Section 127 of the Code of Criminal Procedure filed by Sakina Bibi presently O.P. No. 1 and awarded allowance for maintenance at the rate of Rs. 750 per month in her favour and Rs.750/- per month for her daughter Rima Haider with effect from the date of the said order.
(2.) The facts anterior to filing of the instant revision application may be narrated thus.
(3.) Sakina Bibi presently O.P. No. 1 filed a case for maintenance under Section 125 of the Code of Criminal Procedure which was registered as M.C.No. 104 of 1985 and by the order passed on 26th December, 1985 the learned Sub-Divisional Judicial Magistrate awarded allowance for maintenance at the rate of Rs. 150/- per month in her favour and Rs.100/- per month for her daughter.;