Janardan Pramanik vs Unknown
2021 Latest Caselaw 5342 Cal

04.10.2021

Rakib (PA) IN THE HIGH COURT AT CALCUTTA CRIMINAL REVISIONAL JURISDICTION APPELLATE SIDE (Through Video Conference)

CRR 1489 of 2011

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

In the matter of : Janardan Pramanik ...Petitioner.

The revisional application was preferred challenging

the judgment and order dated 05th March, 2011 in Criminal

Motion No. 04 of 2010 wherein the learned Additional

Sessions Judge, 1st Court, Suri, Birbhum was pleased to

affirm the order dated 05.09.2009 passed by the learned

Chief Judicial Magistrate, Birbhum in Misc. Case No. 193 of

2007.

Record of the revisional application reflects that till

date none represent the petitioner before this Court and the

revisional application has been pending for more than 10

years. The subject matter of challenge relate to an order of

interim maintenance of Rs.750/- per month and Rs.500/-

per month awarded to the wife and the minor son

respectively.

Having regard to the quantum of award for the

purpose of interim maintenance, I am of the view that no

interference is called for having regard to the present cost of

living and the stage at which the order was passed by the

learned Magistrate and subsequently affirmed by the

learned revisional Court (being the Sessions Court).

Accordingly, CRR 1489 of 2011 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.)