Khirod Gope vs The State Of Jharkhand
2021 Latest Caselaw 4510 Jhar

                          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                        Cr. Revision No. 759 of 2018
                                              ....

                 Khirod Gope                                         ....     Petitioner
                                              Versus
                1. The State of Jharkhand
                2. Deepa Devi                                         .... Opp. Parties
                                              ....
                 CORAM:           HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Petitioner            : Mr. Abhishek Singh, Adv.
                For the State                 : Mr. Suraj Verma, APP
                For the Opp. Party No.2       :
                                              ....
04/30.11.2021             It has been submitted by Mr. Abhishek Singh, learned counsel appearing

on behalf of the revisionist that on instruction of the conducting lawyer, he is arguing this case.

This criminal revision application has been filed against the judgment dated 13.03.2018 passed by the learned Addl. Principal Judge, Addl. Family Court, Dhanbad in Original Maintenance No.205 of 2017, whereby the petitioner has been directed to pay maintenance of Rs.2,000/- per month to the opposite party No.2 and Rs.1,000/- each per month to two children.

The other parameters are not in dispute save and except the quantum of maintenance.

Having heard learned counsel for the revisionist and learned counsel for the State and on perusal of the impugned judgment, it appears that the court below has considered the evidence on record and assessed the income of the revisionist and maintenance amount has been fixed.

In view of above fact, quantum of maintenance is not excessive rather it is rational. This Court finds no reasonable reason to interfere the judgment of the court below, accordingly, the present criminal revision is, hereby, dismissed.

In view of disposal of the main case, I.A. No.7879 of 2018 also stands disposed of.

(Rajesh Kumar, J.) Shahid/