NIRMALENDU DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) In this revisional application the petitioner has assailed the Judgment and Order dated 13.09.2017 passed by the learned Additional District and Sessions Judge, Sealdah, South 24 Parganas in Criminal Appeal being No. 24 of 2017 affirming the order dated 25.05.2017 passed by learned Judicial Magistrate, Sealdah in complaint case no. 812 of 2010 under the Protection Women From Domestic Violence Act, 2005.

(2.) Pith and marrow of the case is that the opposite party no. 2 as an applicant filed application under Sections 12 and 23(2) of The Protection of Women from Domestic Violence Act, 2005 (in short D.V. Act, 2005) before the Court of learned Additional Chief Judicial Magistrate, Sealdah which was registered as Complaint Case No. 812 of 2010 against the petitioner and one Gouri Das nee Giri.

(3.) The application under Section 23(2) of D.V Act, 2005 was allowed by order dated 27.07.2011 granting interim monetary relief to the opposite party @ Rs. 2000/per month.