Shakuntala Pramanik vs The State Of West Bengal & Anr
2021 Latest Caselaw 5061 Cal

                              (Through Video Conference)
24.09.2021

serial no. 1

Dd /Aloke CRR 191 of 2010

Shakuntala Pramanik Vs.

The State of West Bengal & Anr.

The criminal revision under Sections 401 and 482 of the Criminal Procedure Code is listed today for hearing.

It appears from the record that the petitioner served copy of the application for revision upon the opposite party nos. 1 and 2 and filed an affidavit-of-service.

On call, none appears for the petitioner nor for the opposite party nos. 1 and 2.

Perused the application for revision and the impugned judgment and order dated 23.11.2009 passed by learned Additional Chief Judicial Magistrate, Diamond Harbour, South 24-Parganas in M Case No. 132/2007/TR No. 87/ 2007.

The revision has been filed by the petitioner/wife challenging the judgment and order in the above case under Section 125 of the Criminal Procedure Code, whereby the petitioner's prayer for maintenance by herself and her two minor daughters was disallowed on the ground that the petitioner/wife's financial condition was better than her husband as she had enough means to construct a two storied house over her husband's landed property.

The impugned order, however, does not cite any reason as to why maintenance was disallowed to the minor daughters aged 15 years and 13 years at the relevant time.

Under such circumstances, petitioner is directed to take appropriate steps and advance her submissions before this Court.

Let the matter be adjourned and fixed for hearing two weeks after Puja Vacation.

(Ananda Kumar Mukherjee, J)