Raju Bhowmik vs Unknown
2021 Latest Caselaw 3816 Cal

D/L.21                            C.R.R. No.3487 of 2012
July 15,

   Bpg.

In Re : An application under Section 401 read with Section 482 of the Code of Criminal Procedure;

In the matter of : Raju Bhowmik. ...petitioner.

The present revisional application has been preferred

against the judgment and order dated 19.9.2012 passed by the

learned Judicial Magistrate, 2nd Court, Tamluk, Purba Medinipur

wherein the learned Magistrate in Misc. Case No.336 of 2008 (TR

No.874 of 2008) was pleased to award maintenance of RS.1500/-

per month to the wife and Rs.1,000/- per month to the minor son in

a case under Section 125 of the Code of Criminal Procedure.

Having regard to the quantum of maintenance awarded

by the learned Magistrate, I am of the view that the same is in

consonance with the cost of living and, as such, do not call for

interference of this Court.

Accordingly, CRR 3487 of 2012 is dismissed.

Pending application, if any, is consequently disposed of.

Interim order, if any, is hereby vacated.

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

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)