Mrs. Anjali Sinha vs Unknown
2021 Latest Caselaw 5011 Cal

23.09.2021

Rakib (PA) IN THE HIGH COURT AT CALCUTTA CRIMINAL REVISIONAL JURISDICTION APPELLATE SIDE (Through Video Conference)

CRR 3120 of 2012

In the matter of : Mrs. Anjali Sinha ......petitioner.

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

The present revisional application was preferred

against judgment dated 27.06.2012 passed by the learned

Additional Chief Judicial Magistrate, Barrackpore, North 24-

Parganas, in M. Case no. 453 of 2011 (T.R. no. 216 of 2011)

under Section 125 of the Code of Criminal Proceeding.

The order dated 27.06.2012 reflected that the learned

ACJM, Barrackpore on an appreciation of the evidence so

placed by both the parties was pleased to come to a finding

that the applicant/wife was entitled to receive maintenance

and accordingly allowed the application under Section 125

of the Cr.P.C. awarding a sum of Rs.3,000/- per month to

be paid to the wife from the date of filing of the case. By the

same order the learned Magistrate was pleased to allow the

husband to liquidate the arrears in thirty equal instalments.

Having regard to the order passed by the learned

Magistrate which was based on cogent reasoning, I am of

the view that no interference is called for at this belated

stage.

Accordingly, CRR 3120 of 2012 is dismissed.

Pending application, if any, 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.)