Vijay Kumar Singh vs Anisha Devi
2022 Latest Caselaw 367 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Criminal Revision No.1302 of 2019
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Vijay Kumar Singh .... .... Petitioner Versus Anisha Devi .... .... Opposite Party

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Rohit Agarwal, Adv.

For the O.P.                           : None
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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 06/Dated: 09 February, 2022

1. The instant criminal revision application has been filed against the impugned judgment dated 16.08.2019 passed by the learned Principal Judge, Family Court, Seraikella Kharsawan in Original Maintenance Case No.19 of 2018 whereby and whereunder the application under Section 125 of the Cr.P.C. filed on behalf of the Opposite Party, has been allowed and the revisionist has been directed to pay Rs.4,000/- per month to the opposite party as maintenance.

2. It has been submitted by the learned counsel for the revisionist that the maintenance amount is being paid and he is not contesting the case. The revisionist/husband is only interested in settlement of the dispute if possible.

3. In view of above submission, issue notice to the opposite party, both under registered cover with A/D as well as ordinary process, for which requisites etc. must be filed within two weeks. The notice shall be issued subject to payment of Rs.10,000/- as ad-interim litigation costs in the court below within four weeks from today, which shall be released in favour of the opposite party/the wife.

If such amount is not deposited within four weeks, the case shall be dismissed without further reference to a Bench.

(Rajesh Kumar, J.)

Amar/-