A.K.Bhattacharya, J. - (1.) The hearing stems from an application filed by the petitioner praying for revision of the order dated 17.08.2000 passed by the learned Additional Sessions Judge, 4th Court, Barasat in Criminal Motion No. 82 of 1999 reversing the order of maintenance passed by the learned Judicial Magistrate, 3rd Court, Barrackpore on 25.01.99 in M. Case No. 192 of 1994 under section 125 Cr. PC.
(2.) The circumstances leading to the above application are that the petitioner, who is the legally married wife of O.P. No. 2, their marriage having taken place on 06.05.92 according to Hindu rites and customs, was subjected to ill-treatment and torture, both physically, mentally by her husband and inmates of the family over the issue of demand of dowry, for which she was compelled to leave her matrimonial house and reside at her father's house. She brought a proceeding being M. Case No. 192 of 1994 under section 125 Cr. PC on 18.07.94 claiming maintenance @ Rs. 1000/- p.m. which was allowed in part on 25.01.99 by the learned Judicial Magistrate, 3rd Court, Barrackpore awarding maintenance to her @ Rs. 800/- p.m. which was reversed by the impugned order.
(3.) Being aggrieved by and dissatisfied with the said order, the petitioner has preferred the present revision.;