Kashinath Das vs Unknown
2021 Latest Caselaw 5060 Cal

24.09.2021

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

CRR 3227 of 2012

In the matter of : Kashinath Das .....petitioner.

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

The revisional application was preferred against the

judgment and order dated 20.08.2011 passed by the

learned Judicial Magistrate, Uluberia in Miscellaneous Case

No. 262 of 2009. By the order dated 20.08.2011 the Learned

Judicial Magistrate, 1st Court, Uluberia was pleased to allow

the application under Section 125 of the Code of Criminal

Procedure and directed the opposite party/husband to pay a

sum of Rs. 1,000/- by way of maintenance from the date of

passing of the judgment.

Having regard to the meagre amount so awarded by

way of maintenance. I am of the view that no interference is

called for.

As such, the Revisional Application being CRR 3227

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.)