Himadri Shakhar Bera vs Unknown
2023 Latest Caselaw 6202 Cal

14.09.2023

cm

CRR 3823 of 2011

In the matter of : Himadri Shakhar Bera.

.... petitioner.

Mr. Bidyut Kumar Roy Ms. Sima Biswas ..... for the State.

None appears for the petitioner.

The learned advocate for the State is present.

The instant revisional application has been filed against the judgment

and order dated 16th April, 2010 passed by the learned Judicial

Magistrate, 1st Court, Tamluk in Misc. Case No. 375 of 2003 directed the

petitioner/husband to pay maintenance under Section 125 of the Code of

Criminal Procedure to the tune of Rs. 1500/ per month from the date of

passing of such order.

Perused the contentions of the petition as well as impugned order, the

marriage between the parties is not disputed and the opposite party

No.1/wife has been legally entitled to the maintenance claimed.

Perused the petition as well as the impugned order, this court does

not find any infirmity or impropriety in the impugned order. Accordingly,

this court is not inclined to interfere with the same.

Under such circumstances, the instant revisional application is

dismissed.

Copy of the order be communicated to the trial court for information.

(Ananya Bandyopadhyay, J.)