Md. Mobin vs The State Of Jharkhand
2021 Latest Caselaw 4209 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Criminal Revision No.810 of 2017
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Md. Mobin                                   .... .... Petitioner
                              Versus
1. The State of Jharkhand
2. Sajji Bibi @ Sajida Bibi                 .... .... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Manoj Kr. Sah, Adv.

For the State                        : Mr. Rajesh Kumar, A.P.P.
For the O.P. No.2                    : Mrs. J. Mazumdar, Adv.
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              th
07/Dated: 16 November, 2021

1. The instant criminal revision application has been filed against the impugned judgment dated 04.05.2017 passed by the learned Principal Judge, Family Court, Sahibganj in Original Maintenance Case No.75 of 2015 whereby and whereunder the petitioner has been directed to pay Rs.500/- per month to the opposite party no.2 and Rs.1,000/- per month to the minor daughter namely Nasrin Khatoon.

2. It has been submitted by the learned counsel for the revisionist that the marriage has been solemnized between the parties about 14 years back as per Muslim Rites and Customs and out of their wedlock, a female child (Nasrin Khatoon) was born who is now aged about 12 years. Further, it has been submitted that the petitioner is physically and mentally weak person and he is a labourer and earns only Rs.150-200/- per day anyhow and also he does not do the work daily owing to his health conditions.

3. Learned counsel for the State and the opposite party no.2 have submitted that the wife has been living separately for nine years and she has also to take care of her minor daughter (Nasrin Khatoon) who is aged about 12 years.

4. Considering the quantum of maintenance and materials available on record, this Court does not find any reasonable reason to interfere with the impugned order dated 04.05.2017 passed by the learned Principal Judge, Family Court, Sahibganj in Original Maintenance Case No.75 of 2015. Accordingly, the present revision application being Criminal Revision No.810 of 2017 is, hereby, dismissed.

(Rajesh Kumar, J.)

Amar/-