VISHAL SHAH Vs. MONALISHA GUPTA

JUDGEMENT

(1.) Leave granted.

(2.) The instant appeal is directed against the judgment and order dtd. 25/1/2023, passed by the High Court of Calcutta in Criminal Revision being CRR No. 135 of 2023, whereby the High Court dismissed the said Criminal Revision filed by the authorized representative of the appellant The appellant is the husband of the respondent. For short, 'appellant', i.e., his sister, and affirmed the order dtd. 15/9/2022, passed by the learned Judicial Magistrate, Howrah [[Hereinafter, being referred to as 'trial Court'], in Miscellaneous Case No. 440 of 2022 arising out of Criminal Case No. 446C of 2020. Learned trial Court vide order dtd. 15/9/2022, had directed the competent authorities to start the extradition process against the appellant.

(3.) The facts in a nutshell are that the marriage between the appellant and respondent was solemnized on 19/2/2018, as per Hindu rites and ceremonies. In March, 2018, the couple moved to the United States of America ('USA'), where the appellant has been working as a Software Engineer since 2014.