Humayun Kabir vs Unknown
2022 Latest Caselaw 520 Cal

11.02.2022 S.D.

16. C.R.R. 955 of 2013 (Via Video Conference)

In the matter of: Humayun Kabir ......Petitioner.

On call none appears for the parties.

This petition under Section 482 and 401 of the Cr.P.C. has been filed

by the petitioner challenging the judgment dated 30.6.2012 passed in

Criminal Revision No. 45 of 2011 by learned Additional Sessions Judge,

Rampurhat, Birbhum arising out of the order dated 21.9.2011 passed by

the learned Judicial Magistrate, 1st Court, Rampurhat, Birbhum in Misc.

Case No. 464 of 2008.

On a perusal of the record and the impugned order, it appears that

the petitioner was directed to pay maintenance of Rs.2,000/- to opposite

party no. 1 and Rs.1,000/- to the minor daughter per month.

On consecutive occasions petitioner has remained absent and

appears to be disinclined to proceed.

The revisional application pending for nearly ten years is dismissed

for default.

Let a copy of this order be sent to the Court of learned Judicial

Magistrate, Rampurhat and learned Additional Sessions Judge,

Rampurhat, Birbhum for information and necessary action.

The revisional application is accordingly disposed of.

(Ananda Kumar Mukherjee, J.)