Shahid Ansari vs The State Of Jharkhand
2021 Latest Caselaw 4691 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Criminal Revision No.298 of 2018
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Shahid Ansari                                 .... .... Petitioner
                               Versus
1. The State of Jharkhand
2. Tabassum Parween                           .... .... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Arun Kumar, Adv. For the State : Mr. Vikash Kishore, A.P.P. For the O.P. No.2 : Mr. Pratiush Lala, Adv.

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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 03/Dated: 08 December, 2021

1. The instant criminal revision application has been filed against the impugned judgment dated 30.01.2018 passed by the learned Principal Judge, Family Court, Dhanbad in Original Maintenance Case No.40 of 2016 whereby and whereunder the application under Section 125 of the Cr.P.C. filed on behalf of the opposite party no.2/the wife, has been allowed and the revisionist has been directed to pay Rs.4,000/- per month to the opposite party no.2 as maintenance.

2. It has been submitted by the learned counsel for the revisionist that there is change of circumstances and the earning of the husband has been reduced and as such the impugned judgement requires modification.

3. In view of above submission, the present revision application being Criminal Revision No.298 of 2018 stands disposed of giving liberty to the revisionist to approach the court below under Section 127 of the Cr.P.C.

4. The court below is directed to decide the issue without being prejudiced to the order of this court, if any such petition is filed.

(Rajesh Kumar, J.)

Amar/-