TRIPTI GOSWAMI (GHOSH) Vs. BAPPA GHOSH

JUDGEMENT

(1.) Criminal Appeal No.47 of 2020 was filed by the present petitioner assailing an order passed by the learned Judicial Magistrate, 10th Court, Alipore in a proceeding under sec. 23 of the Protection of Women from Domestic Violence Act (hereafter described as the said Act) being A.C. Case No.2634 of 2016.

(2.) While disposing of an application under Sec. 23 of the said Act the learned Magistrate did not feel it necessary to pass any order as to monetary relief in favour of the petitoner. Subsequently, the petitioner's appeal was dismissed on contest by the learned Sessions Judge, South 24 Parganas at Alipore.

(3.) The petitioner has assailed the judgment passed by the Court of Appeal in Criminal Appeal No.47 of 2020 affirming the order dtd. 19/9/2019 passed by the learned Judicial Magistrate, 10th Court at Alipore in an application under Sec. 23 of the said Act.