Prem Kumar Gupta vs Neelam Devi
2021 Latest Caselaw 4211 Jhar

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      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No.738 of 2017

       Prem Kumar Gupta                                ......        Petitioner
                                   Versus
       1.   Neelam Devi
       2.   Ayushi Raj @ Lali                          ......    Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Anil Kumar Sinha, Advocate : Ms. Nirupama, Advocate For the O.Ps. : Mr. Niraj Kumar, Advocate

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                 th
05/Dated: 16          November, 2021

1. Heard learned counsel for the petitioner and learned counsel for the opposite parties.

2. The present revision application has been filed against the judgment dated 07.04.2017, passed under Section 125 of the Cr.P.C., by the court of learned Judicial Magistrate, 1 st Class, Ramgarh, in Maintenance Case No.32 of 2013, corresponding to T.R. No.173 of 2017, whereby the maintenance has been awarded in favour of wife/ O.P No.01 amounting to Rs.7,000/- (Seven thousand) per month and Rs.3,000/- (Three thousand) per month to the minor daughter/ O.P. No.02.

3. Learned counsel for the revisionist has only raised the issue regarding the quantum of maintenance amount and other parameters of the impugned order are not in dispute.

4. From perusal of the impugned order, it appears that the wife has made allegation of harassment due to non-fulfillment of demand of dowry. The revisionist is a Constable in I.T.B.P, Ladakh and on considering the above facts, the court below has granted the maintenance amount of Rs.7,000/- (Seven thousand) per month in favour of wife/ O.P No.01 and Rs.3,000/- (Three thousand) per month in favour of the minor daughter/ O.P. No.02, which cannot be said to be unreasonable.

5. Considering the quantum of the maintenance amount and the findings recorded by the court below, I do not find any reasonable reason to interfere with the impugned order, accordingly the present criminal revision application is, hereby, dismissed.

(Rajesh Kumar, J.) Chandan/-