Santosh Kumar vs The State Of Jharkhand
2021 Latest Caselaw 4307 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Rev. No. 1422 of 2017
              Santosh Kumar                                   ...           ... Petitioner
                                            Versus
             1. The State of Jharkhand
             2. Shrity Karn                                   ...            ... Opp. Parties.
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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              For the Petitioner         : Mr. Sharad Kaushal, Advocate
              For the State              : Mr. S.K Roy, APP
              For the O.P. No.2         : Mr. Rohit, Advocate
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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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06/20.11.2021: Heard the parties.

This criminal revision has been filed by the revisionist against the judgment dated 13.08.2015 passed by learned Principal Judge, Family Court, Ranchi in Maintenance Case No.35 of 2015 by which application filed by Opp. Party has been allowed by directing the petitioner to give Rs.10,000/- per month to the wife, as maintenance.

It has been submitted by the counsel for the revisionist that the divorce has taken place between the parties and the wife has solemnized second marriage and as such, she is not entitled for any further maintenance.

In view of the limited submission, present criminal revision is disposed of, giving liberty to the revisionist to file petition under Section 127 Cr.P.C. before the court below for his grievance.

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.

(Rajesh Kumar, J.)

Ravi/-