LAWS(CAL)-2022-8-74

SUSMITA PAL Vs. STATE OF WEST BENGAL

Decided On August 25, 2022
Susmita Pal Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) This appeal is at the instance of the Writ petitioner challenging the order of the Learned Single Judge dtd. 30/6/2022, whereby W.P.A. No. 10362 of 2022 (Susmita Pal -Vs-The State of West Bengal and Ors.) has been disposed of with certain directions.

(2.) The facts of the case are that the petitioner herein the wife and the private respondent no.7 herein the husband registered their marriage on 25/7/2011 at Andaman and Nicobar Islands. Thereafter solemnized their marriage on 24/2/2012 at Chandannagar, Hooghly, West Bengal. On 6/1/2015 the petitioner gave birth to a female child born in the wedlock in G B Panth Hospital at Port Blair.

(3.) The petitioner in the year 2015 obtained a job at a private Airline. Thus, shifted from her matrimonial house along with her minor daughter to Brijgunj where her parents resided. Thereafter, during the petitioner's job at the private Airline, the petitioner left for Chennai leaving the minor daughter in Brijgunj with the petitioner's parents.