ASIM KUMAR BERA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred against a judgment and order dtd. 21/3/2017 passed by the Learned Additional Session Judge, Fast Track Court, Haldia, Purba Medinipur in Criminal Revision No. 32/2015 whereby the Learned Judge was pleased to allow the revisional application in part on contest against the State and ex parte against the petitioner herein and directed that the opposite party No. 2 herein is entitled to get maintenance from the petitioner herein at the rate of Rs.5000.00 per month and the petitioner was directed to pay the said amount per month with effect from the date of order and also directed that the opposite party no. 2 herein in the event of non payment will be at liberty to recover it by way of execution and that the ordering portion passed by the Learned Judicial Magistrate, Haldia as regards award of maintenance to the minor son passed in the final order and judgment dtd. 26/8/2015 in connection with Misc. Case No. 214 of 2010 shall remain the same and the petitioner herein was directed to go on depositing the same.

(2.) The petitioner's case is that the Petitioner is the husband of the opposite party no. 2 herein and had been a Research Fellow in the Institution of Bio-Science and Bio-tech, Research State of Marry Land, Sadyagrove, U.S.A. The petitioner and the opposite party no.2 here in after their marriage used to reside at 440 North Summit Avenue, Apartment 204, Marry Land U.S.A.

(3.) The opposite party no. 2 is an advocate by profession. A male child was born on 22/8/2006 out of the said wedlock.