UTTAM GHOSH Vs. MOUMITA GHOSH

JUDGEMENT

(1.) The petitioner has preferred the revisional application under Section 401 read with Section 482 of the Code of Criminal Procedure challenging the order dated March 16, 2015 passed by learned Judicial Magistrate, 3rd Court, Malda in connection with M.R. Case no.287 M/2014, by which learned Magistrate directed the petitioner to make payment of interim maintenance at the rate of Rs.8,000/- per month to the opposite party/wife with effect from August 16, 2014.

(2.) CRAN 1949 of 2015 filed by the petitioner for extension of the interim order is dismissed on the ground that the revisional application is taken up for hearing on consent of learned counsel representing both parties.

(3.) The opposite party/wife started a criminal proceeding under Section 125 of the Code of Criminal Procedure against the petitioner/husband praying for interim maintenance at the rate of Rs.35,000/- per month on the ground that the opposite party/wife has been compelled to live in the house of her parents and that she has no independent income for maintenance for her livelihood and that the petitioner/husband, who earns about Rs.70,000/- per month as an engineer in a reputed company, has failed to provide any maintenance to the opposite party/wife.