Smt. Seuli Maity vs Unknown
2021 Latest Caselaw 4830 Cal

    24
14.09.2021

rrc

CRR 1784 of 2021 In re : An application under Section 401 and Section 482 of the Code of Criminal Procedure, 1973.

In the matter of : Smt. Seuli Maity ..... petitioner Mr. Rajib Kumar Acharyya Mr. Bijoy Bag Mr. Banshi Badan Maity .....For the petitioner

This is an application for expeditious hearing of Misc. Case

No. 338/2018 under Section 125 of the Code of Criminal

Procedure, 1973, pending before the learned Judicial Magistrate,

3rd Court at Tamluk.

It appears that the petitioner's application for maintenance

has not yet been disposed of though the learned Magistrate in the

Court below has fixed the date for evidence on different occasions.

An application for maintenance requires to be heard

expeditiously.

In view of that, this revisional application is disposed of with

a direction upon the learned Magistrate in the Court below to

consider the prayer of interim maintenance of the petitioner in the

light of the judgment reported at 2020 (4) Crimes 291 (SC)

(Rajnesh v. Neha) and dispose of the same within a period of four

months from date.

With the aforesaid observation, this revisional application

being CRR 1784 of 2021 is disposed of.

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

downloaded from the official website of this Court.

(Kausik Chanda, J.)