TARUN CHANDRA DAS Vs. BHANJANA KALITA

JUDGEMENT

(1.) Correctness or otherwise of the judgment and order dtd. 6/9/2021, passed in Criminal Revision No. 17/2019, by the learned Additional District Judge, Bilasipara by which the learned Additional District Judge, Bilasipara has affirmed the judgment and order dtd. 4/10/2019 passed in Misc. Case No. 244/2017 by the learned Sub-Divisional Judicial Magistrate(M), Bilasipara under Sec. 125 of the Code of Criminal Procedure, 1973 granting maintenance to the respondent, namely, Smti Bhanjana Ka/ita, is put to challenge in this petition under Sec. 482 of the Cr.P.C. by the petitioner, namely, Shri Tarun Chandra Das.

(2.) It is to be noted here that vide impugned judgment and order dtd. 4/10/2019 in Misc. Case No. 244/2017, the learned Sub-Divisional Judicial Magistrate(M), Bilasipara has directed the petitioner to pay a sum of Rs.5000.00 (Rupees five thousand) per month to the respondent under Sec. 125 of the Cr.P.C.

(3.) The factual background leading to filing of the present petition is briefly stated as under: