Abdul Ghani, J. - (1.) Petitioner Sri Surjendu Bikas Pramanik by filing an application under Sec. 401 read with Sec. 482 of the Code of Criminal Procedure (hereinafter referred to as Cr.P.C.) has prayed for setting aside the order dated 8.9.2008, passed by the learned Sessions Judge -in -Charge, Paschim Medinipur in connection with Criminal Misc. Case No. 1209 of 2008.
(2.) Having perused the materials on record it could be detected that the learned Sessions Judge -in -Charge, Paschim Medinipur while disposing of an application under Sec. 438 of the Cr.P.C. was pleased to pass an order of anticipatory bail to the present petitioner on condition that the applicant should have to pay monthly maintenance of Rs. 1500/ - to his wife by sending the same as per the wife 's address by registered money order or to deposit the said money before the learned Court below on proper receipts with further direction to restore the relationship of husband and wife.
(3.) Being aggrieved by and dissatisfied with the order impugned, the present applicant has come up before this Court seeking redress as indicated above.;