SAYAD AFTABUR RAHAMAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this revision petitioner has challenged the judgment dtd. 14/3/2016, passed by the Additional Chief Judicial Magistrate, Uluberia, Howrah, in Misc. Case No. 343 of 2014 (re-numbered as Misc. Case No.348 of 2015), i.e, a proceeding under Sec. 127 Cr.P.C,1973, initiated by the present petitioner in the Trial Court.

(2.) The background, in brief, of the entire case leading to filing of the present revision may be narrated as follows.

(3.) The petitioner had earlier been directed by the Court to pay monthly maintenance allowance to the tune of Rs.5000.00 to the opposite party no.2 and Rs.3000.00 to the opposite party no.3 being his wife and minor son respectively, in a proceeding under Sec. 125 Cr.P.C, 1973, being Misc. Case No.67 of 2010. The said order of the court was founded upon the fact and reason that the petitioner was a tax practitioner by profession and was earning sufficiently. There were other grounds that the present opposite party no.2 had no independent source of earning for maintenance of herself and the minor child. A comparative discussion was made regarding status of the parties. After considering all these the Court directed the petitioner to pay maintenance as per the terms as mentioned above.