Ashok Kumar Sahu vs State Of Jharkhand
2021 Latest Caselaw 1295 Jhar

            IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr. M.P. No. 545 of 2012

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Ashok Kumar Sahu, s/o late Ram Sahu, resident of Jonha School More, PO-Jonha, PS Angara, District Ranchi ..... Petitioner

-- Versus --

1.State of Jharkhand

2.Archana Devi, w/o Ram Sahu

3.Puja Kumar Sahu, d/o Ram Sahu

4.Pinki Kumari, d/o Ram Ahu

5.Preyesh Kumar Sahu, s/o Ram Sahu All residents of village Jonha School More, PO and PS Angara, District Ranchi ...... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- ---

       For Resp.-State    :- APP
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7/15.03.2021       None appears for the petitioner. The learned counsel

appears for the respondent State.

This criminal miscellaneous petition has been heard through

Video Conferencing in view of the guidelines of the High Court taking into

account the situation arising due to COVID-19 pandemic. None of the

parties have complained about any technical snag of audio-video and

with their consent this matter has been heard.

The original status report has been received in which it has

been informed that Original Maintenance Case No.22 of 2010 filed by

Archna Devi has already been disposed of on 28.03.2016 whereby the

Opposite Parties were directed to give Rs.8,000/- per month to the

applicants jointly as maintenance as well as education of the applicant

nos. 2 to 4 from the date of passing of the judgment. The opposite party

was further directed to pay the maintenance by 10th calendar day of

succeeding month.

In view of the said status report, this Cr. M.P. is dismissed

as infructuous.

Dismissed as infructuous.

( Sanjay Kumar Dwivedi, J) SI/