JHANTU MONDAL Vs. ANIL KR CHATTOPADHYAY

JUDGEMENT

(1.) Affidavit -in -reply filed on behalf of the Petitioner, Jhantu Mandal be kept with the record. Copy served.

(2.) The Criminal revisional application being C.R.R.307 of 2010 is taken up for hearing.

(3.) The Challenge in this revisional application is to the order dated 11.1.2010 passed by the learned Judicial Magistrate, 2nd Court, Diamond Harbour, South 24 -Paraganas in Misc. Case No. 450 of 2004 under Sec. 125 of the Code of Criminal Procedure whereby the Petitioner was directed to pay Rs. 5,000/ - per month towards maintenance of the opposite parties No. 2 and 3, the parents. The order was passed ex -parte. This Court while passing an order of interim stay dated 5.2.2010 directed the Petitioner Jhantu Mondal to go on paying a sum of Rs. 2,000/ - each per month to the opposite parties No. 2 and 3 as their monthly maintenance till the revisional application is disposed of.