Sri Gopal Banik vs Smt. Shila Das @ Banik & Anr
2021 Latest Caselaw 5348 Cal

D/L26. C.R.R. No.3311 of 2012 October 4, (Via Video Conference)

Bpg.

In Re: An application under Section 397/401, read with Section 482 of the Code of Criminal Procedure, 1973.

Sri Gopal Banik Versus Smt. Shila Das @ Banik & Anr.

The revisional application was preferred in respect of the

judgment and order dated July 5, 2012 passed by the learned

Judicial Magistrate, 3rd Court, Ranaghat, Nadia, in connection with

Miscellaneous Case No.216 of 2006 in an application under Section

125 of the Code of Criminal Procedure. By the said order, the

learned Magistrate was pleased to award a sum of Rs.2,000/- per

month as maintenance to the wife.

Having regard to the quantum, which was awarded by

way of maintenance and the cost of living to survive, I am of the

view that no interference is called for by this Court at this stage.

Learned Magistrate after assessing the evidence and by adhering to

the relevant provisions of law has passed this order. Thus, no

interference is called for.

Accordingly, CRR 3311 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.)