- (1.) The present revisional application under Section 401 read with Section 482, Cr PC filed by the peti- tioner is directed against the order dated 28.2.1994 passed by the ld. Addition Chief Judicial Magistrate, South 24-Paraganas, Alipore in Misc. Case 191/91 under Section 125 dismissing the petitioner's application for maintenance.
(2.) The petitioner's case is that her marriage was solemnized with O. P. No. 1 on 5.8.1989 according to Hindu rites and customs, and in that wedlock a male child was born on 15.9.1990. She was subjected to torture, both physically and mentally, by the O. P. and the members of his family over the issue of demand of more dowry. She initiated the above Misc. Case 191/91 claiming maintenance to the tune of Rs. 500/- p. m. for self and 300/- p. m. for her minor son which was dismissed by the impugned order holding that the marriage between the parties has not been established and that though the child was begotten by the O. P. , it is not entitled to any maintenance.
(3.) Being aggrieved by and dissatisfied with the said order, the petitioner has come up before this Court.;