SRI SANTANU GHOSH Vs. SHILA RANI GHOSH

JUDGEMENT

(1.) Both the revision petitions are of common interest as such both the cases, taken up together for hearing and decision. Accordingly, by a common judgment both the revision petitions are disposed of.

(2.) Heard Mr. S. Lodh, Learned Counsel for the petitioner in connection with Crl. Rev. P. No.61 of 2023 and also heard Mr. Samarjit Bhattacharjee, Learned Counsel for the respondent-wife. Also heard Learned Addl. P.P., Mr. S. Ghosh for the State. Similarly, in the connected case Crl. Rev. P. No.8 of 2024, heard Mr. Samarjit Bhattacharjee, Learned Counsel for the petitioner-wife, Mr. S. Lodh, Learned Counsel for the respondent-husband.

(3.) Before conclusion of the case, let us discuss about the subject matter of the dispute amongst the rival parties for which both the revision petitions are filed before the High Court. The petitioner-wife Shila Rani Ghosh for herself and also on behalf of the minor son Master Anuj Ghosh filed one application under Sec. 125 of Cr.P.C. for granting of monthly maintenance allowance to the petitioner and the minor son at the rate of Rs.15,000.00(fifteen thousand) per month against her husband.