RAMENDRA KISHORE BHATTACHARJEE Vs. MADHURIMA BHATTACHARJEE

JUDGEMENT

(1.) By means of filing this Criminal Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (Cr.P.C, hereunder) read with Sec. 25(2) of the Protection of Women from Domestic Violence Act, 2005, petitioner Ramendra Kishore Bhattacharjee has sought for modification of the judgment and order dtd. 10/2/2021 passed by this court in Criminal Revision Petition No.36 of 2020 for reducing the amount of monetary relief granted to the petitioner from Rs.15,000.00 to a reasonable sum of money in view of the financial constraints of the petitioner.

(2.) The petitioner has sought for the following reliefs:

(3.) Heard Mr.S.Kar Bhowmik, learned Sr. Advocate, appearing along with Mr. J.Das, learned advocate, for the petitioner. Heard Mr. Raju Datta, learned Advocate appearing for the respondent wife.