Ataur Rahaman vs The State Of West Bengal & Anr
2021 Latest Caselaw 3757 Cal

13.07.2021 IN THE HIGH COURT AT CALCUTTA Item No.27 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.

C.R.R. 1481 of 2013 (Via Video Conference)

Ataur Rahaman versus The State of West Bengal & Anr.

In Re: An Application under Section 401 read with Section 482 of the Code of Criminal Procedure.

The present revisional application was preferred against

the order dated 27.12.2012 passed by the learned Judicial

Magistrate, 2nd Court, Malda in connection with Case No. 771

(M) of 2009 (corresponding to T.R. No. 2722 of 2009) under

Section 125 of the Code of Criminal Procedure. By the said

judgment and order, the learned Magistrate was pleased to

award Rs.3,000/- per month to the wife and Rs.2,000/- per

month to the minor son for maintenance and to give effect to

the said order from 27.12.2012 itself.

I have taken into account the reasons assigned by the

learned Magistrate while arriving at the conclusion and I do

not find any reason to interfere with the same.

The opposite party no.2/wife will be at liberty to recover

the arrears by taking out appropriate application before the

learned Magistrate.

Accordingly, CRR 1481 of 2013 is dismissed.

Interim order, if any, is hereby vacated.

All pending applications, if any, are consequently

disposed of.

All parties shall act on the server copy of this order

duly downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)