Khunilal Gope vs The State Of Jharkhand
2021 Latest Caselaw 4679 Jhar

Citation : 2021 Latest Caselaw 4679 Jhar
Judgement Date : 8 December, 2021

Jharkhand High Court

Khunilal Gope vs The State Of Jharkhand on 8 December, 2021

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cr. Rev. No. 430 of 2018
               Khunilal Gope                                   ...           ... Petitioner
                                             Versus
              1. The State of Jharkhand
              2. Parwati Devi                                  ...            ... Opp. Parties.
                                                 ---

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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               For the Petitioner         : Mr. A.K. Trivedi, Advocate
               For the State              : Mr. Tapas Roy, APP
               For the O.P. No.2         : Mrs. Aanya, Advocate
                                                 ---

The matter was taken up through Video Conferencing. Learned counsel for the parties had no objections with it and submitted that the audio and video qualities are good.

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05/08.12.2021: Heard the parties.

This criminal revision has been filed by the revisionist against the judgment dated 25.08.2014 passed by learned Principal Judge, Family Court, Dhanbad in Criminal Misc. Case No.26 of 2008 by which application filed by Opp. Party No.2 under Section 127 Cr.P.C. has been allowed by directing the revisionist to give Rs.5000/- per month to the wife, as maintenance from the date of the order i.e. August, 2014 passed in Cr. Misc Case No.5 of 2005.

It has been submitted by the counsel for the revisionist that during pendency of the present criminal revision, the husband/revisionist has retired from the service and as such, impugned order needs to be modified.

In view of the change in the circumstances, present criminal revision is disposed of, giving liberty to the revisionist to file further petition under Section 127 Cr.P.C. before the court below.

If any such petition is filed, the court below is directed to dispose of the same as soon as possible, without being prejudiced by the order of this Court.

Pending I.A. stands disposed of.

(Rajesh Kumar, J.)

Ravi/-