Section 482 Of The Criminal ... vs In Re : Sinarul Sk
2021 Latest Caselaw 3661 Cal

08.07.2021 AJ, Ct.34 C.R.R. 3198 of 2014 Sl No. 26.

( Via Video Conference )

Re: An application for revision under Section 401 read with Section 482 of the Criminal Procedure Code.

                                               And

                    In Re : Sinarul Sk.       ...... petitioner.


                    Mr. Nirupam Dhali.
                                 ......for the State.

The petitioner is aggrieved by the judgment and order dated

08.07.2014 passed by the learned Additional District and Sessions

Judge, Lalbagh, Murshidabad in Criminal Revisional No. 140/2013.

The background of the case reflects that the learned Additional

Chief Judicial Magistrate Lalbagh, Murshidabad dismissed the

prayer of the wife/opposite party and her minor daughter under

Section 125 of the Code of Criminal Procedure.

Being aggrieved by the said order, the wife preferred a

revisional application before the learned Sessions Court which was

finally heard by the learned Additional District and Sessions Judge,

Lalbagh, Murshidabad in Criminal Revision No. 140 of 2013

wherein the learned Sessions Court was pleased to reverse the

order passed by the learned Magistrate and awarded maintenance

of Rs.1,500/- per month to the wife/opposite party and Rs.1,000/-

per month to the minor daughter.

Having regard to the findings of the learned Sessions Court, I

am of the considered view that there is no scope for interference

and as such, the present revisional application being C.R.R. 3198 of

2014 is dismissed.

All pending applications, if any, are disposed of.

Interim order, if any, is hereby vacated.

The Department is directed to communicate this order to the

learned Court below within seven days from date.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)