SANDIP KUMAR RIT Vs. SOMA RIT

JUDGEMENT

(1.) Nobody appears on behalf of either of the parties on call.

(2.) This instant revisional application under Sec. 401 read with Sec. 482 of the Code of Criminal Procedure, 1973 has been filed by the petitioner/husband challenging the correctness, legality and propriety of order dtd. 11/8/2017 passed by the learned Additional Chief Judicial Magistrate in connection with Misc. Case No. 265 of 2017, thereby the learned Magistrate directed the petitioner to pay interim maintenance to the tune of Rs.8,000.00 per month to his wife and a sum of Rs.7,000.00 per month to his unmarried daughter.

(3.) The relevant facts are necessary for the purpose of disposal of this case as under: