SUSANTA NASKAR Vs. STATE

JUDGEMENT

(1.) Let the Power filed today in Court on behalf of the petitioner by Mr. Lakshmi Nath Bhattacharya, the learned advocate with the endorsement No Objection be kept on record. A sum of Rs. 5,000/- was awarded in favour of the opposite party no. 2/wife in connection with a proceeding under Section 125 of the Code of Criminal Procedure. Against the said order, the petitioner/husband preferred a criminal revision before the Sessions Court and having lost there has moved this criminal revision.

(2.) Heard the learned Counsel appearing for the respective parties. Perused the impugned order and the other materials on record.

(3.) Admittedly, this is a second revision. In view of the specific statutory bar contained in Section 397 (3) of the Code of Criminal Procedure, the entertainment of the second revision at the instance of the self-same party is prohibited unless it is found that the order impugned is manifestly illegal and brings out a situation which is completely an abuse of the process of the Court.