Md. Atiq @ Md. Atik vs The State Of Jharkhand And Anr
2021 Latest Caselaw 2046 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI

                            Cr. Revision No. 391 of 2012

                     Md. Atiq @ Md. Atik               ...  ...  Petitioner
                                         Versus
                     The State of Jharkhand and Anr. ...  ...   Opp. Parties
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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Through: Video Conferencing

06/24.06.2021

1. Learned counsel for the petitioner Mr. Naresh Prasad Thakur is present.

2. Learned counsel for the opposite party No.-2 Ms. Shail Lakra is also present.

3. Learned counsel for the opposite party-State Mr. Ravi Prakash is also present.

4. Learned counsel for the petitioner has placed the impugned judgments and has submitted that the petitioner is an employee of Central Coalfields Limited (CCL) and he has been giving the maintenance amount to the opposite party No.- 2 in terms of the order passed by the learned Principal Judge, Family Court, Bokaro under Section 127 of Code of Criminal Procedure and an affidavit to that effect has been filed vide affidavit dated 05.04.2021.

5. The learned counsel for the petitioner seeks adjournment to obtain instructions from his client.

6. Accordingly, the matter is adjourned and is directed to be posted on 06.07.2021.

(Anubha Rawat Choudhary, J.) Mukul