Praveen Kumar Thakur vs Minu Thakur
2021 Latest Caselaw 4635 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 Criminal Revision No.1157 of 2018
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Praveen Kumar Thakur .... .... Petitioner Versus

1. Minu Thakur

2. Suryans Kumar .... .... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Manish Kumar, Adv.

For the O.Ps.                        : None
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              th
04/Dated: 06 December, 2021

1. The instant criminal revision application has been filed against the impugned judgment dated 12.04.2018 passed by the learned Principal Judge, Family Court, Godda in Original Maintenance Case No.184 of 2016 whereby and whereunder the application under Section 125 of the Cr.P.C. filed by the opposite parties, has been allowed and the revisionist has been directed to pay Rs.10,000/- per month to the opposite party no.1/the wife and Rs.2,000/- per month to the opposite party no.2/minor son as maintenance.

2. It has been submitted that the other parameters are not in dispute only quantum of maintenance has been disputed.

3. From perusal of impugned order it appears that husband/revisionist has performed second marriage. He works in ICICI Bank and also possess landed property.

4. After interacting with the parties and considering the entire materials available on record, the court below has rightly awarded amount of Rs.10,000/- per month to the opposite party no.1/the wife and Rs.2,000/- per month to the opposite party no.2/minor son as maintenance.

5. In view of above discussion, this Court does not find any reasonable reason to interfere with the impugned order. Accordingly, the present criminal revision application being Criminal Revision No.1157 of 2018 stands dismissed.

Pending I.A., if any, stands disposed of.

(Rajesh Kumar, J.)

Amar/-