Subrata Sarkar vs Shyamali Sarkar
2021 Latest Caselaw 4829 Cal

14.09.2021 item No.30 n.b.

ct. no. 34

CRR 2423 of 2012

(via video conference)

Subrata Sarkar

-Vs-

Shyamali Sarkar

The revisional application was preferred at the instance of the petitioner/husband being aggrieved by the Judgment and order passed by the Judicial Magistrate, 4 th Court, Krishnanagar, Nadia in case no. M.R. Case No. 343(IV) of 2011 under Section 125 of Criminal Procedure Code.

Record reflects that the ld. Magistrate by the said Judgment and order was pleased to award Rs. 1000/- to the wife and Rs.500 per month to the child, aggregating to a sum of Rs.1500/- per month.

Having regard to the quantum which has been awarded by the learned Magistrate, I am of the view no interference is called for.

CRR 2423 of 2012 is dismissed. Interim order, if any, is hereby vacated. All pending connected applications, if any, are 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.)