Sanjaymoni Das vs The State Of West Bengal & Anr
2021 Latest Caselaw 4956 Cal

D/L 34                              C.R.R. No.2972 of 2012
September                           (Via Video Conference)
21, 2021
   Bpg.

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

Sanjaymoni Das Versus The State of West Bengal & Anr.

The revisional application has been preferred against the

judgment and order dated July 25, 2012 passed by the learned

Additional Sessions Judge, 6th Court, Paschim Medinipur wherein

the learned court was pleased to dismiss the revisional application

and affirmed the judgment and order dated 28.09.2010 passed by

the learned Judicial Magistrate, Jhargram in M.R. Case No.45 of

2007 under Section 125 of the Code of Criminal Procedure.

The order of the learned Magistrate reflects that on an

appreciation of the evidence, the learned court arrived at a finding

of awarding maintenance, thereby granting Rs.1500/- per month to

his wife and Rs.1,000/- per month each to the two minor child,

aggregating to a sum of Rs.3500/- per month to be paid by the

present petitioner.

Having regard to the reasons so assigned by the learned

Judicial Magistrate as also the learned revisional court, I am of the

view that no interference is called for.

Accordingly, CRR 2972 of 2012 is dismissed.

Pending application, if any, is consequently disposed of.

Interim order, if any, is hereby vacated.

The opposite party/wife will be at liberty to take out an

appropriate application before the learned Magistrate for recovery of

the arrears.

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

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)