PARTHA SARATHI BANERJEE Vs. KASTURI BASU

JUDGEMENT

(1.) The present revision has been preferred against the Judgment and Order dtd. 6/3/2020 passed by the learned Additional District and Sessions Judge, Fast Track 4th Court, Barasat, North 24 Parganas in Criminal Revision No.34 of 2018 thereby dismissing the same and affirming the order dtd. 30/5/2018 passed by the learned Additional Chief Judicial Magistrate, Bidhannagar, North 24 Parganas in C. Case No.3893 of 2017 under Sec. 23 of the Protection of Women from Domestic Violence Act, 2005 thereby directing the petitioner to pay an interim maintenance of Rs.10,000.00 per month to the opposite party within 10th day of every succeeding English calendar month commencing from the date of filing of the case till the final disposal of the case.

(2.) The petitioner's case is that the petitioner, aged about 32 years is the unfortunate husband of the opposite party herein, who has been subjected to immense mental torture and harassment by the opposite party by way of a malafide application of domestic violence based on fabricated allegations and baseless grounds.

(3.) The petitioner states that in 2017, the petitioner's father had placed an advertisement for the petitioner's marriage in "Bengali matrimony" where they came across the profile of the opposite party. Thereafter, the petitioner's father had contacted the opposite party's father who claimed to be a professor at the Indian Statistical Institute, Baranagar and requested that the petitioner and the opposite party should be allowed to communicate by telephone for further development.