ANAND VIKRAM Vs. SHALINI SINHA

JUDGEMENT

(1.) Learned counsel for the appellant has produced a copy of the order dtd. 10/11/2022 passed in C.R. Case No. 37 of 2017(CIS No. 78 of 2018 and J.O No. WB00946) by the learned Judicial Magistrate, Haldia, Purba Medinipur, West Bengal. He submits that the C.R. case instituted by the appellant under Sec. 417 and 34 of the I.P.C has been dismissed for non-prosecution. Therefore, there remains no other criminal or civil case being prosecuted by the appellant against the respondents. Learned counsel for the appellant further submits that the schedule for expansion of visitation rights granted by the learned Family Court may be accordingly worked out.

(2.) The instant matter is before us on I.A. No. 8997 of 2022 filed by the appellant father for enhancement of visitation rights of minor children residing with the mother. Reference may be made to the order dtd. 26/9/2022, which reads as under:

(3.) In terms of the interim order dtd. 26/9/2022, appellant has withdrawn the criminal case, as is taken note of in the opening paragraph of this order. The visitation rights, as expanded by the order dtd. 26/9/2022 shall now commence from the month of December, 2022.