Rojibul Sk vs Unknown
2021 Latest Caselaw 4231 Cal

 Sr.08
12-08-2021

Subha.

Court no. 34

IN THE HIGH COURT AT CALCUTTA CRIMINAL REVISIONAL JURISDICTION APPELLATE SIDE ( Via Video Conference )

CRR 2841 of 2011

In the matter of : Rojibul Sk. ........Petitioner.

In Re : An application under Section 482 of the Code of Criminal Procedure.

The revisional application has been preferred

against the judgment and order dated 16.11.2010 passed by

the learned Judicial Magistrate, 1st Court, Jangipur,

Murshidabad in M. R. Case No. 76 of 2008(T. R. 962 of 2008)

under Section 125 of the Code of Criminal Procedure.

The learned Magistrate by the said judgement and

order was pleased to allow the application under Section 125

of the Code of Criminal Procedure in part and directed the

husband to pay Rs.1500/- per month to the wife and

Rs.1000/- per month to the minor daughter as maintenance.

Record reveals that the learned Magistrate on an

appreciation of evidence and in presence of both the parties

was pleased to arrive at such conclusion.

Having regard to the reasons which were assigned by

the learned Magistrate and was considered after scrutinizing

the same, I am of the view that at this belated stage there is no

scope for interference in the impugned judgement and order.

Accordingly, the present revisional application being

CRR 2841 of 2011 is dismissed.

All pending applications, if any, are consequently

disposed of.

Interim order, if any, is hereby vacated.

All parties are to act on the server copy of this order

duly downloaded from the official website of this court.

( Tirthankar Ghosh, J. )