Citation : 2021 Latest Caselaw 4997 Jhar
Judgement Date : 22 December, 2021
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IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No.509 of 2021
Rajnikant Sharma ...... Petitioner
Versus
1. The State of Jharkhand
2. Archana Kumari ...... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner : Mr. Diwakar Upadhyay, Advocate For the State : Mr. P. D. Agrawal, A.P.P
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The matter was taken up through Video Conferencing. Learned counsel for the party(s) had no objection with it and submitted that the audio and video qualities are good.
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nd 02/Dated: 22 December, 2021
1. The present revision application has been filed against the judgment dated 23.07.2021, passed under Section 125 of the Cr.P.C., by the court of learned Principal Judge, Family Court, Ranchi, in Original Maintenance Case No.350 of 2019, whereby maintenance amount of Rs.8,000/- (Eight thousand) per month in favour of wife/ O.P. No.02 has been awarded.
2. It has been submitted by the learned counsel for the revisionist that the impugned judgment is of dated 23.07.2021 and the present criminal revision application has been filed on 10.09.2021. It has further been submitted by the learned counsel that the revisionist has not received the notice and as such he could not participate in the proceedings in the court below.
3. Be that as it may. In view of the limited submission of the learned counsel for the revisionist, the revisionist is given liberty to approach the court below under Section 126 of the Cr.P.C. If any such petition is filed, the court below is directed to consider the same without being prejudiced by the order of this Court.
4. With the aforesaid liberty, the present criminal revision application stands disposed of.
(Rajesh Kumar, J.) Chandan/-
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