Triloki Chandra Mandal @ Trilok ... vs State Of Jharkhand
2022 Latest Caselaw 478 Jhar

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      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No.1343 of 2019

       Triloki Chandra Mandal @ Trilok Chandra Mondal
       @ Tilak Chand Mandal               ......    Petitioner
                               Versus

       1.   State of Jharkhand
       2.   Tupli Devi                         ......   Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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       For the Petitioner      : Mr. A. K. Trivedi, Advocate
       For the State           : A.P.P
       For the O.P No.02       : Mr. Kalyan Banerjee, Advocate
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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
05/Dated: 15           February, 2022

1. The present revision application has been filed against the judgment dated 01.07.2019, passed under Section 125 of the Cr.P.C by the court of learned Additional Principal Judge, Additional Family Court, Dhanbad in Original maintenance Case No.181 of 2017, whereby the maintenance amount of Rs.5,000/- (Five thousand) per month in favour of wife/ O.P. No.02 and Rs.5,000/- (Five thousand) per month in favour of the minor daughter, till her marriage or getting employed, has been awarded.

2. At the very outset, learned counsel for the revisionist seeks permission to withdraw the present criminal revision application with a liberty to approach the court below under Section 127 of the Cr.P.C as there is change in the circumstance.

3. Learned A.P.P and learned counsel for the wife are present.

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of the submission of learned counsel for the revisionist, the present criminal revision application stands dismissed as withdrawn with the liberty aforesaid.

(Rajesh Kumar, J.) Chandan/-