Amit Kumar vs The State Of Jharkhand
2021 Latest Caselaw 4508 Jhar

Citation : 2021 Latest Caselaw 4508 Jhar
Judgement Date : 30 November, 2021

Jharkhand High Court

Amit Kumar vs The State Of Jharkhand on 30 November, 2021

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      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No.1060 of 2017

       Amit Kumar                                ......      Petitioner
                                Versus
       1.       The State of Jharkhand
       2.       Shyamli Gorain
       3.       Tusar Mandal                     ......   Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. R. K. Gupta, Advocate For the State : Mr. Saket Kumar, A.P.P

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06/Dated: 30th November, 2021

1. The present revision application has been filed against the judgment dated 13.06.2017, passed under Section 125 of the Cr.P.C., by the court of learned Principal Judge, Family Court, Dumka, in Original Maintenance Petition No.85 of 2014, whereby the maintenance of Rs.2,500/- (Two thousand five hundred) per month has been awarded in favour of the wife/ O.P. No.02 and Rs.500/- (Five hundred) per month has been awarded in favour of the minor son from the date of filing of the application.

2. Heard learned counsel for the revisionist and learned A.P.P.

3. Other parameters of the impugned judgment has not been disputed save and except the quantum of maintenance. It has been submitted by the learned counsel for the revisionist that the husband is not capable of maintaining her wife rather he earns nothing.

From perusal of the impugned order, it appears that the husband has brought on record the income tax returns and other documents and considering those documents, the quantum of maintenance has been decided and meager amount of Rs.2,500/- per month as maintenance has been awarded in favour of the wife and Rs.500/- per month to the minor son.

4. Considering the above facts, I do not finds any reasonable reason to interfere with the impugned judgment. Accordingly, the present criminal revision application is, hereby, dismissed.

(Rajesh Kumar, J.) Chandan/-