IN THE MATTER OF SUMAN GHOSH Vs. STATE

JUDGEMENT

(1.) Order dated 30.1.2016 passed by learned Additional Sessions Judge, 2nd Court, Raiganj, Uttar Dinajpur in Criminal Appeal No.51 of 2014 affirming order dated 18.12.2012 passed by learned Judicial Magistrate, 1st Class, Additional Court, Raiganj, Uttar Dinajpur in C.R. No. 292 of 2012 awarding monetary relief to the tune of Rs. 15,000.00 per month along with residence order at the shared household at Sevok Pally, Raiganj, Uttar Dinajpur, in default to arrange for alternative accommodation at a place of choice of the respondent and to pay rent, if necessary, has been assailed.

(2.) The petitioner is the husband of the opposite party no.2 and it appears that the marriage was solemnized between the parties on 9.3.2008. It has been alleged that on the demand of the petitioner and in-laws a sum of Rs. 2.5 Lacs was paid and as further demand of dowry was not met, she was subjected to mental and physical torture.

(3.) It has also been alleged that the petitioner had compelled her to stay in the same room with another person, namely, Koushik Mitra. It is alleged that in 2008 an attempt was made to drown her at the sea in Vishakhapatnam and thereafter she was assaulted and driven out of the matrimonial home on 30.9.2009.