Chittaranjan Mahato vs The State Of Jharkhand
2021 Latest Caselaw 3924 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Criminal Revision No.352 of 2017
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Chittaranjan Mahato ... ... Petitioner Versus

1. The State of Jharkhand

2. Smt. Arati Mahato ... ... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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     For the Petitioner               : None
     For the State                    : Mr. Pankaj Kumar, A.P.P.
     For the O.P. No.2                : Mr. Sanjay Kumar, Adv.

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The matter was taken up through Video Conferencing. Learned counsel for the opposite parties had no objections with it and submitted that the audio and video qualities are good.

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th 03/Dated: 20 October, 2021

On repeated calls nobody has appeared on behalf of the petitioner. Counsels for the opposite parties are present. The instant revision application has been filed against the impugned judgment dated 11.01.2017 passed in Misc. Case No.176 of 2012 by the learned Principal Judge, Family Court, Jamshedpur, Singhbhum East, whereby and whereunder the learned court below has pleased to allow maintenance directing the petitioner to pay a sum of Rs.3,000/- per month each to the opposite party no.2 ( the wife) and her daughter.

From perusal of the pleadings, it appears that the marriage is not in dispute. The court below after considering the material brought on record by both the parties and after interacting with them, has recorded the finding. They have been blessed with a girl-child out of the wedlock. The wife has given resonable cause for not residing with the husband. The court below after assessing the income of the petitioner, has fixed the quantum of maintenance as Rs.3,000/- per month each to the wife and the daughter.

In view of above discussion, this Court does not find any reason to interfere with the impugned order dated 11.01.2017, accordingly, the present revision application being Criminal Revision No.352 of 2017 is, hereby, dismissed.

(Rajesh Kumar, J.)

Amar/-