Pankaj Dutt Dev vs The State Of Jharkhand
2022 Latest Caselaw 366 Jhar

                                  -1-

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No.1492 of 2017
                             With
                     I.A. No.5394 of 2021
                             With
                     I.A. No.7091 of 2021

       Pankaj Dutt Dev                          ......      Petitioner

                             Versus
       1.    The State of Jharkhand
       2.    Sneha Priyadarshani                ......   Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Jawahar Sah, Advocate For the State : Mr. Azeemuddin, A.P.P

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

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                th
07/Dated: 09         February, 2022

1. The present revision application has been filed against the judgment dated 13.09.2017, passed under Section 125 of the Cr.P.C., by the court of learned Additional Principal Judge, Additional Family Court, Dhanbad, in Maintenance Petition No.80 of 2015, whereby maintenance amount of Rs.10,000/- (Ten thousand) per month in favour of wife/ O.P No.02 has been awarded along with the litigation cost of Rs.3,000/-.

2. It has been submitted by the learned counsel for the revisionist that the matter has been settled between the parties and as such he seeks permission to withdraw the present revision application.

3. Learned A.P.P is present.

4. In view of the submission of learned counsel for the revisionist, the present criminal revision application stands dismissed as withdrawn.

5. Pending, I.A. Nos.5394 and 7091 of 2021 stand disposed of.

(Rajesh Kumar, J.) Chandan/-