Set. Sunita Mahl Oo. Petifieorer vs Unknown
2021 Latest Caselaw 1243 Jhar

 

IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Revision No.o34 of 2016
Set. Sunita Mahl oo. Petifieorer
Versus
i The Stee of Tharshand
2. Anis Chandra Toppe .. Oppasite Parties
(Through Vil 3

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHERHAR

For the Petitioner - Mr. Vigay Shnakar Prasad, Advocate
Por the Mate > Mr PRO Appu, APP

Order No, O6/Dated 12" March, 2421

 

The petitioner is agarieved of the Judgment dated 07.05.2016 pagsed

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in Original Maintenance Case N 2018 by the learmed Principal Judge,
Pamily Court, Latelar.

The learned Principal Judge, Farily Court, Latchar has held that the
applicant coukkl net prove her mariage with Anish Chandra Voppo and
maintenance ean not be claimed by a de faere wife whose marriage was vold
ah Partie,

This criminal revision petition was filed on 19.08.2016 and inspite of
onportunidies granted by the learned Joint Registrar Gudicial) on 18.07 2016
and by the learned Registrar General on 26.08.2016, the defects pointed out
hy the Registry were not removed.

Yhe matter was listed on 15.05.2017 before the Court and time ull

09.06.2017

was granted te the petitioner fir removing the detecis

FS ot,

That was not done and, accordingly, criminal rewisian petition was

dismi

Cr MUP No.211s of 2017 was fled by the petitioner for restoration of criminal revision petition but on 13.10.2017 ne ene appeared on ber behall and, aceordingly, Cr MUP Neild af 2017 was dismussed in detaclt. Cy MP Ne. 3319 of 2017 was filed for restoration of Cr MP Na. Ziis of "81? and wide order dated 20.08. 2018 Cr M.P No, 3319 of 201 was

eteaseer axe ranoarniertie g's RAP AI fay FP Syst SER allowed and consequently Cr MP Mol2iis of 2OD% was resiot red fo HS

original fle. Thereafier, vide order dated 01.12.2020 passed in Cr MAP No.2iis ef 2017 the revision petition was restared to its original le.

Yoday, Mr Viiey Shanker Prasad, the learned counsel for the

cs four weeks' tire for removing the defects. Normally, ar such default no indulgence would have been granted by the Court. However, considering the patent legality in the fudigment passed Oviginal Maintenance Case No.S6 of 2015, tvo weeks' further time is wranted to the learned counsel for the petitioner for removing the defects, Post ifis matter are 16.04.202 | under the heading "For Admission",

Sidi (ybree Chandrashekharnd)

sects itt RAT