CRR/3260/2000
2023 Latest Caselaw 4873 Cal

08.08.2023

cm CRR 3260 of 2000

In Re : Sipra Chakraborty.

.... for the petitioner.

None appears for the parties.

The instant revisional application has been filed for

setting aside and/or quashing the order dated 22.11.2000

passed by the Sub-Divisional Judicial Magistrate,

Barrackpore in the M-Case No. 168 of 1993.

The impugned order states as follows:

"The O.P. is present on call. The petitioner files hajira.

The Judgment delivered in open court and it was written in

separate sheet. The application u/s 125 of Cr. P.C. is allow on

contest in without cost. The petitioner is entitled to get Rs.

300/- towards maintenance cost from O.P. and order effect

from the date of filing the petitioner of the case".

The intent of this order must have expired and

accordingly this court does not find to interfere with the

impugned order as such the revisional application is

dismissed.

Copy of the order be sent to the trial court for

compliance.

(Ananya Bandyopadhyay, J.)