Md. Israr vs The State Of Jharkhand
2021 Latest Caselaw 4690 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Rev. No. 434 of 2018
              Md. Israr                                       ...           ... Petitioner
                                            Versus
             1. The State of Jharkhand
             2. Sabnam Bano                                   ...            ... Opp. Parties.
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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              For the Petitioner         : Mr. Asif, Advocate
              For the State              : Mr. B.N. Ojha, APP
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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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07/08.12.2021: Heard the parties.

This criminal revision has been filed by the revisionist against the judgment dated 29.11.2017 passed by learned Principal Judge, Family Court, West Singhbhum at Chaibasa in Original Maintenance Case No.32 of 2015 by which application filed by Opp. Party No.2-wife has been allowed by directing the revisionist to give Rs.4,000/- per month to the wife, as maintenance.

It has been submitted by the counsel for the revisionist that due to change in the circumstances, the revisionist has lost his business and he is not earning at present. In view of reduced earning and the capability of the husband, the impugned judgment needs to be modified.

In the view of limited submission, present criminal revision is disposed of, giving liberty to the revisionist to file petition under Section 127 Cr.P.C.

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. for limitation stands disposed of.

(Rajesh Kumar, J.)

Ravi/-