Sri Bikash Bhattacharjee vs Smt. Mugdaha Bhattacharjee & Anr
2021 Latest Caselaw 3788 Cal

14.07.2021 IN THE HIGH COURT AT CALCUTTA Item No.23 CRIMINAL REVISIONAL JURISDICTION Ct.No.34 dc.

C.R.R. 515 of 2012 (Via Video Conference)

Sri Bikash Bhattacharjee versus Smt. Mugdaha Bhattacharjee & Anr.

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

The present revisional application has been preferred

against the judgment and order dated 20.01.2012 passed by

the learned Sessions Judge, Jalpaiguri in connection with

Criminal Revision No. 24 of 2011. The order reflects that the

learned sessions court while exercising its revisional

jurisdiction was pleased to modify the order passed by the

learned C.J.M., Jalpaiguri in Misc. Case No. 21/2006 and

directed the petitioner to pay Rs.2,000/- per month to the

wife and Rs.2,000/- per month to the minor child by way of

interim maintenance.

Having regard to the fact that the quantum so fixed by

the learned sessions court is by way of an interim measure

during the pendency of the revisional application, I am of the

view that no interference is called for.

Accordingly, CRR 515 of 2012 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.)