Santosh Maan vs Ankita Devi
2021 Latest Caselaw 4304 Jhar

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      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No.1195 of 2017

       Santosh Maan                                 ......      Petitioner
                                Versus
       1.    Ankita Devi
       2.    The State of Jharkhand                 ......   Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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       For the Petitioner       : None
       For the State            : Mr. Sardhu Mahto, A.P.P
       For the O.P. No.01       : Mr. Zaid Ahmed, Advocate
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The matter was taken up through Video Conferencing. Learned counsel for the party (s) had no objection with it and submitted that the audio and video qualities are good.

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                  th
03/Dated: 20           November, 2021

1. In spite of repeated calls, nobody appears on behalf of the revisionist.

2. Learned A.P.P and learned counsel for the wife are present.

3. The present revision application has been filed against the judgment dated 14.07.2017, passed under Section 125 of the Cr.P.C., by the court of learned Additional Principal Judge, Additional Family Court, Dhanbad, in Maintenance Petition No.308 of 2015, whereby the maintenance has been awarded in favour of the wife/ O.P. No.01 amounting to Rs.3,000/- (Three thousand) per month and Rs.1,000/- (One thousand) per month to the minor daughter from the date of filing of the application.

4. Heard learned A.P.P and counsel for the wife. On perusal of the record, it appears that the court below has considered every aspects of the matter in detail i.e., factum of marriage, reasons for residing separately by the wife, capacity of the husband to maintain the wife and inability of the wife to maintain herself.

5. Considering the entire materials available on record, 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/-