Lalit Mandal vs The State Of Jharkhand
2021 Latest Caselaw 4299 Jhar

Citation : 2021 Latest Caselaw 4299 Jhar
Judgement Date : 20 November, 2021

Jharkhand High Court

Lalit Mandal vs The State Of Jharkhand on 20 November, 2021

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Rev. No. 1399 of 2017
              Lalit Mandal                                    ...          ... Petitioner
                                            Versus
              1. The State of Jharkhand.
              2. Rupa Devi                                    ...            ... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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              For the Petitioner         : Mr. K.K. Ojha. Advocate
              For the State             : Mr. S.K. Roy, APP
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The matter was taken up through Video Conferencing. Learned counsel for the parties had no objections with it and submitted that the audio and video qualities are good.

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08/20.11.2021: Heard the parties.

This criminal revision has been filed by the revisionist against the judgment dated 10.08.2017 passed by learned Principal Judge, Family Court, Pakur in Criminal Miscellaneous Case No.25 of 2015 by which application filed by Opp. Party has been allowed by directing the petitioner to give Rs.3000/- in total per month to the wife and minor son, as maintenance.

It has been submitted by the counsel for the revisionist that there is settlement between the parties and further he has been acquitted in criminal case. It has been further submitted that some payment has been made but that has not been considered by the court below.

After some arguments, learned counsel for the revisionist seeks permission to withdraw this criminal revision with a liberty to file petition under Section 127 Cr.P.C. before the court below for redressal of his grievance.

In view of the limited submission, present criminal revision is permitted to be withdrawn with the aforesaid liberty.

If any such petition is filed, the court below is directed to dispose of the same as soon as possible, without being prejudiced by the order of this Court.

In view of the dismissal of present criminal revision, pending I.A., if any, is also disposed of.

(Rajesh Kumar, J.)

Ravi/-