KRISHNA KUNDU Vs. PUJA KUNDU MUKHERJEE

JUDGEMENT

(1.) The present revision has been preferred praying for setting aside of order no. 15 dtd. 30/11/2022 passed by learned Additional Sessions Judge, Fast Track Court, Siliguri in connection with Criminal Revision No. 30 (12) of 2020 (CIS No. 30 of 2020).

(2.) The petitioner's case in short is that the petitioner got married with the opposite party on 20/5/2010 and after their marriage the petitioner and the opposite party started to lead their conjugal life at their matrimonial house at Bairagi Para, Mohit Nagar, Assam More, Police Station-Kotwali, District - Jalpaiguri and since the solemnization of marriage the opposite party was reluctant to stay at her matrimonial house and as a result in the month of April 2011 the petitioner was forced by the opposite party to leave his parental house and shift to a rented house in Siliguri. Out of their wedlock the opposite party gave birth to a male child on 30/10/2013.

(3.) The petitioner/husband states that since the inception of the marriage the petitioner was subjected to tremendous mental and physical torture by the opposite party and on 23/3/2020 the petitioner was forced to leave the rented house in Siliguri along with his minor son and come back to his house at Bairagi Para, Mohit Nagar, Assam More, Police Station- Kotwali, District- Jalpaiguri.