Md. Mumtaz Khan, J. - (1.) The instant criminal revision has been preferred by the petitioner/daughter assailing the judgment and order dated May 25, 2016 passed by the learned Additional Sessions Judge, Fast Track Court No. 2, Barasat in Criminal Revision No. 191 of 2014 (new Criminal Revision No. 737 of 2014) dismissing the criminal revision and affirming the order dated May 14, 2014 passed by the learned Chief Judicial Magistrate, Barasat, North 24 Parganas in M. Case No. 515 of 2008 rejecting the prayer for her interim maintenance.
(2.) The facts leading to the instant revision is that mother of this petitioner filed an application under Section 125 of the Code of Criminal Procedure (hereinafter referred to as Cr.P.C.) against the opposite party no. 2/husband before the learned Chief Judicial Magistrate at Barasat praying for maintenance allowance for her daughter namely this petitioner which was registered as M-Case No. 515 of 2008 and also prayed for interim maintenance allowance but her prayer for interim maintenance allowance was rejected on contest by the learned Chief Judicial Magistrate, Barasat on May 14, 2014. Being aggrieved by and dissatisfied with the same petitioner's mother preferred revision being Criminal Revision No. 191 of 2014 (new Criminal Revision No. 737 of 2014) before the court of sessions but the same was also dismissed by the learned Additional Sessions Judge, Fast Track Court No.2, Barasat by the impugned order.
(3.) Being aggrieved by and dissatisfied with the order passed in revision by the learned Additional Sessions Judge petitioner/daughter has come up with the instant revision assailing the propriety of the impugned order.;