Jagarnath Rawani vs The State Of Jharkhand
2021 Latest Caselaw 4689 Jhar

Citation : 2021 Latest Caselaw 4689 Jhar
Judgement Date : 8 December, 2021

Jharkhand High Court

Jagarnath Rawani vs The State Of Jharkhand on 8 December, 2021

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Criminal Revision No.397 of 2018
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Jagarnath Rawani .... .... Petitioner Versus

1. The State of Jharkhand

2. Sarita Devi .... .... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Lalit Yadav, Adv.

For the State                            : Mr. Arup Kr. Dey, A.P.P.
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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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th 05/Dated: 08 December, 2021

1. The instant criminal revision application has been filed against the impugned judgment dated 24.01.2018 passed by the learned Principal Judge, Family Court, Deoghar in Criminal Misc. Case No.129A of 2013 whereby and whereunder the application under Section 125 of the Cr.P.C. filed on behalf of the opposite party no.2, has been allowed and the revisionist has been directed to pay Rs.3,000/- per month to the opposite party no.2/the wife as maintenance.

2. It has been submitted by the learned counsel for the revisionist that the other parameters are not in dispute and only quantum of maintenance has been disputed.

3. Having heard the counsel for the revisionist and from perusal of the records, it appears that after interacting with the parties and considering the entire parameters, the court below has awarded Rs.3,000/- per month to the opposite party no.2/the wife as maintenance.

4. 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.397 of 2018 stands dismissed.

5. The revisionist is at liberty to approach the court below under Section 127 of the Cr.P.C., if any change of circumstances has taken place in the present case.

(Rajesh Kumar, J.)

Amar/-