- (1.) The instant application invoking the inherent jurisdiction under Section 482 of the Code of Criminal Procedure has been filed by the petitioner, Mamtaz Bibi for setting aside the judgment and order dated. 25.2.2000 passed in Criminal Motion No.397/1997 by the learned Additional Sessions Judge, 4th Court, Murshidabad by reason whereof he dismissed the revision application filed by the petitioner.
(2.) The revision application before the learned Additional Sessions Judge, 4th Court, Murshidabad in turn was filed against the judgment and order dated 19.5.1997 passed by the learned Judicial Magistrate, 3rd Court, Berhampore in M. R. Case No. 127 of 1995 by which he allowed the application under Section 3 of the Muslim Women (Protection of Rights on Divorce) Act, 1986 in part merely by directing the Opposite Party No. 1 herein to pay to the petitioner a sum of Rs. 999/-by way of Den Mohar and a sum of Rs. 1,500/- (Rs. 500 * 3) by way of maintenance for the period of Iddat and to return to the petitioner a Golden Tayera gifted to her at the time of marriage.
(3.) None appeared on behalf of the Opposite Party No.2/State of West Bengal to resist the instant application.;