Sri Biswajit Halder vs The State Of West Bengal & Anr
2021 Latest Caselaw 3787 Cal

14.07.2021 IN THE HIGH COURT AT CALCUTTA Item No.24 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.

C.R.R. 550 of 2012 (Via Video Conference)

Sri Biswajit Halder versus The State of West Bengal & Anr.

In Re: An Application under Section 401 read with Section 482 of the Code of Criminal Procedure, 1973.

The present revisional application has been preferred

against the judgment and order dated 13.09.2010 passed by

the learned Judicial Magistrate, 2nd Court, Barrackpore

wherein the learned court was pleased to direct the present

petitioner being the husband to pay by way of maintenance a

sum of Rs.700/- per month to the wife (opposite party no.2

herein) and Rs.400/- per month to the minor daughter.

This Court at the time of admission of the revisional

application on 07.03.2012 was pleased to direct the petitioner

to pay maintenance of Rs.400/- per month for the minor

child and Rs.500/- per month for the wife.

I have perused the order passed by the learned Judicial

Magistrate which is based on cogent evidence. Further the

quantum of Rs.700/- per month and Rs.400/- per month

which was awarded is itself very meagre for reconsideration,

taking into account the present cost of living. I do not find

any merit in the revisional application.

Accordingly, CRR 550 of 2012 is dismissed.

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

recover the arrears by taking out appropriate application

before the learned Magistrate.

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.)