Sri Kajal Chowdhury vs The State Of West Bengal & Anr
2021 Latest Caselaw 4791 Cal

D/L35. C.R.R. No. 2375 of 2012 September (Via Video Conference) 13, 2021 Bpg.

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

Sri Kajal Chowdhury Versus The State of West Bengal & Anr.

The grievance of the petitioner relates to an order and

judgment dated 09.02.2012 passed by the learned CJM, Barasat in

connection with Misc. Case No.452 of 2011 under Section 127 of

the Code of Criminal Procedure.

Records of the revisional application reflect that the

learned CJM, Barasat was pleased to enhance the interim

maintenance from Rs.1,000/- per month to a sum of Rs.5,000/- per

month.

Having regard to the reasons so assigned by the learned

Magistrate and the fact that the order was passed in the year 2012,

I am of the view that no interference is called for belatedly.

Accordingly, CRR 2375 of 2012 is dismissed.

Pending application, if any, is consequently disposed of.

Interim order, if any, is hereby vacated.

The opposite party will be entitled to recover the arrears

by taking an appropriate application before the learned Magistrate.

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

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)