Bahadur Mahto vs State Of Jharkhand
2021 Latest Caselaw 3520 Jhar

                          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     Criminal Revision No.655 of 2018
                                              ....

                 Bahadur Mahto                                        ....     Petitioner
                                              Versus
                1. State of Jharkhand
                2. Aado Devi
                3. Sudha Kumari
                4. Rabri Kumari                                        .... Opposite Parties
                                              ....
                CORAM:            HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Petitioner               : Mr. Lalit Yadav, Adv.
                For the State                    : Mr. Praveen Kr. Appu, APP
                For the O.P. No.2                : Mr. Niranjan Kumar, Adv.
                                                 ....

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

06/21.09.2021 The instant application has been filed against the order dated 06.09.2017 passed by the learned Principal Judge, Family Court, Deoghar in Cr. Misc. Case No.48 of 2016.

It has been submitted by learned counsel for the petitioner that the petitioner has not been given opportunity and the order in question is ex-parte.

Heard learned counsel for the revisionist/husband in detail, the salary slip is on record which cannot be disputed. The report of the Circle Officer also suggests that the husband has not disputed the income from the landed property. The court below after considering the judgment of the Apex Court has awarded 25% of the income of this petitioner as maintenance, which is quite rational and Rs.2,500/- per month each to two unmarried daughters.

It has been submitted that one of the daughter has already got married. In view of above submission, the present criminal revision stands disposed of giving liberty to the husband/revisionist to file a petition under Section 127 of the Cr.P.C. taking plea that one of the daughter has already got married.

With the aforesaid liberty, present revision stands disposed of.

(Rajesh Kumar, J.) Shahid/