Priyanka Bhakta vs Anirban Bhakta
2023 Latest Caselaw 449 Cal

                 IN THE HIGH COURT AT CALCUTTA
                CRIMINAL REVSIONAL JURISDICTION
                          APPELLATE SIDE


The Hon'ble JUSTICE BIBEK CHAUDHURI


                           CRR 4686 of 2022

                            Priyanka Bhakta
                                  -Vs-
                            Anirban Bhakta

     For the Petitioner:        Ms. Trisha Rakshit, Adv.


     For the Opposite Party:



Heard on: 16th January, 2023.
Judgment on: 16th January, 2023.

BIBEK CHAUDHURI, J. : -


1.

This is an application for expeditious disposal of Misc. Case No. 12

of 2021 arising out of an application under Section 125 of the Cr.P.C.

filed by the petitioner pending before the Learned Judicial Magistrate, 2nd

Court, Barrackpore.

2. It is submitted by the learned advocate for the petitioner that

marriage of the parties was registered on 5th May, 2008 under the Hindu

Marriage Act and out of the wedlock a female child was born on 25th

February, 2012. The petitioner was tortured by her in-laws for demand of

dowry and abused her with filthy languages. She was compelled to make

a written complaint before the local gram panchayat which was later

resolved. The opposite party is having extramarital affair and deserted the

petitioner and her child. Finding no other alternative, the petitioner filed

an application under section 125 being no. Misc. case 241 of 2013 where

the petitioner was granted interim maintenance of Rs. 6000 by an order

dated 21st April, 2014. Thereafter the case was dismissed for non-

prosecution in the year 2019. The petitioner on September, 2021 filed an

application under section 125(3) Cr. P.C. and the learned court below

granted several adjournments. The next date of hearing has been fixed on

1st April, 2023.

3. Under such circumstances, petitioner has prayed for expeditious

disposal of the case.

4. In view of such circumstances, the instant revision is disposed of

directing the Learned Court below to dispose of the case as expeditiously

as possible.

5. With the above direction the instant revision is disposed of.

(Bibek Chaudhuri, J.)