Maniruddin Ansari vs Begam Para Bibi
2021 Latest Caselaw 4232 Jhar

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    IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Cr. Revision No.344 of 2017

    Maniruddin Ansari                         ......      Petitioner

                            Versus
    Begam Para Bibi                           ......   Opp. Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Md. Sajid Yunus, Advocate For the O.P. : Mr. Md. Asadul Haque, Advocate

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The matter was taken up through Video Conferencing. Learned counsel for the parties had no objection with it and submitted that the audio and video qualities are good.

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               th
07/Dated: 17        November, 2021

1. Heard learned counsel for the revisionist and learned counsel for the opposite party.

2. The present revision application has been filed against the judgment dated 23.01.2017, passed under Section 125 of the Cr.P.C., by the court of learned Principal Judge, Family Court, Pakur, in Criminal Miscellaneous Case No.56 of 2013, whereby the maintenance has been awarded in favour of the wife/ opposite party amounting to Rs.1,000/- (One thousand) per month from the date of filing of the application and also directed to pay Rs.500/- per month till the realization of the arrear amount.

3. The only point which has been raised by the learned counsel for the revisionist is that the present revision application is not tenable under Section 125 of the Cr.P.C. On the other hand, learned counsel appearing on behalf of the wife/ opposite party has supported the impugned order stating that the case has been filed in the year 2013 and this point has never been taken earlier and the revisionist has raised this issue before this Court only after filing the present revision application. The issue of the jurisdiction should have been taken at the initial stage and not at this stage.

4. In view of the above discussion and 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 judgment, accordingly the present criminal revision application is, hereby, dismissed.

(Rajesh Kumar, J.) Chandan/-