Samarjeet Sarkar vs Unknown
2021 Latest Caselaw 4004 Cal

D/L50.                             C.R.R. No.83 of 2013
July 29,                          (Via Video Conference)
2021
  Bpg.

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


           In the matter of : Samarjeet Sarkar.              ...petitioner.


                    Mr. Rabi Sankar Chattopadhyay,
                    Mr. Uday Sankar Chattopadhyay,
                    Ms. Snigdha Saha,
                    Mr. Santanu Maji,
                    Mr. Pronay Basak.
                                 ...for the petitioner.

                       The present revisional application has been preferred

            against the judgment and order passed by the learned Sessions

            Judge, Jalpaiguri in Criminal Revision No.31 of 2011 wherein the

            learned revisional court was pleased to affirm the order dated

            30.04.2011 passed by the learned Chief Judicial Magistrate,

            Jalpaiguri.

                       The records of the revisional application reflect that a co-

            ordinate Bench of this Court by an order dated 08.02.2013 was

            pleased to modify the quantum of interim maintenance and directed

            the petitioner to pay maintenance at the rate of R.1,000/- to the

            wife and the two daughters each (aggregating Rs.3,000/ per month).

                       Having regard to the fact that the revisional application

            has been pending for more than eight years and the quantum so

            considered by the co-ordinate Bench after assessing the pension

            which was being received by the petitioner, I am of the view that no

            further modification of the consideration in respect of the quantum
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is required to be made.        As such, the interim order dated

08.02.2013

is made absolute.

The revisional application being CRR 83 of 2013 is partly

allowed.

Pending application, if any, is 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.)