Anil Kumar Das vs Smt. Mamta Kuamri
2022 Latest Caselaw 271 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Criminal Revision No.227 of 2020
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Anil Kumar Das                                .... .... Petitioner
                               Versus
1. Smt. Mamta Kuamri
2. Suhani Kumari
3. Samiksha Kumari                            .... .... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Shishir Suman, Adv. For the O.Ps. : Mr. Om Prakash Prasad, Adv.

: Mrs. Aanya Singh, Adv.

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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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th 07/Dated: 04 February, 2022

I.A. No.2341 of 2020

1. The present interlocutory application has been filed for condoning the delay of 08 days in filing the present criminal revision application.

2. Considering the reasons assigned in the present interlocutory application, delay in filing the present criminal revision is, hereby, condoned.

3. Accordingly, interlocutory application being I.A. No.2341 of 2020 stands allowed.

Criminal Revision No.227 of 2020

1. The instant criminal revision application has been filed against the impugned judgment dated 14.11.2019 passed by the learned Principal Judge, Family Court, Ranchi in Original Maintenance Case No.212 of 2018 whereby and whereunder the application under Section 125 of the Cr.P.C. filed on behalf of the opposite party nos.1, 2 & 3, has been allowed and the revisionist has been directed to pay Rs.10,000/- per month to the opposite party no.1 and Rs.5,000/- per month each to the opposite party nos.2 and 3 as maintenance.

2. It has been submitted by the learned counsel for the revisionist/husband that the revisionist is ready and willing to keep his wife and daughters with proper care and full dignity. Further, he has proposed to pay Rs.30,000/- to the wife.

3. In view of above proposal of the revisionist and acceptance by the wife, the matter is referred to the Secretary, JHALSA, Nyaya Sadan, Doranda, Ranchi who shall endeavour to mediate between the parties.

Both the parties are directed to appear before the Secretary, JHALSA, Nyaya Sadan, Doranda, Ranchi on 14 February, 2022.

4. The Secretary, JHALSA, Nyaya Sadan, Doranda, Ranchi is directed to submit a report in this regard.

(Rajesh Kumar, J.)

Amar/-