AJIT KUMAR NAYAK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this criminal revisional application the legality, propriety and correctness of the order dtd. 17/10/2019 as passed in AC 1930 of 2016 by the learned Judicial Magistrate, 7th Court, Alipore, South 24 Parganas and the judgment and order dtd. 23/2/2024 as passed in Criminal Appeal No.250 of 2019 by the learned Additional Sessions Judge, Fast Track 2nd Court, Alipore, South 24 Parganas are assailed.

(2.) By the impugned order dtd. 17/10/2019 the learned Judicial magistrate while disposing an application under Sec. 23 of the Protection of Women from Domestic Violence Act, 2005 (hereinafter referred to as the said Act in short) directed the respondent no.1 / revisionist to pay Rs.5000.00 per month to the aggrieved person / opposite party no.2 herein and also passed an order of protection for her peaceful stay at her shared household, particulars of which has been mentioned in the said order.

(3.) The respondent of the said case being AC 1930 of 2016 unsuccessfully challenged the said order dtd. 17/10/2019 before the First Appellate Court which affirmed the said order dtd. 17/10/2019 by its impugned judgment and order dtd. 23/2/2024.