MADHUMATI MITRA,J. - (1.) Both the criminal Revisional Applications have been preferred challenging the same order dated 30.06.2018 passed by the Learned Additional Sessions Judge, Fast Track 2nd Court, Purulia in Criminal Revision no.21 of 2016.
(2.) By the impugned order Learned Judge has allowed the Revisional application being No.21 of 2016 in part on contest. The husband has been directed to pay a sum of Rs.5,000/- (Rupees Five Thousand) per month to the wife and a further sum of Rs.3000/- per month for the minor child of the parties towards maintenance from the date of application i.e. on 19.03.2015. The husband has also been directed to pay the arrears maintenance amount at the earliest and preferably within twenty four months from the date of the impugned judgment and order.
(3.) The petitioner being the husband of the opposite party/wife has preferred CRR No. 1410 of 2019 under Section 482 of the Code of Criminal Procedure challenging the judgment and order in Criminal Revision No.21 of 2016. On the other hand, the wife has also challenged the same judgment and order by preferring another application under Section 401 read with Section 482 of the Code of Criminal Procedure. That application has been registered as CRR No.143 of 2019. ;