Suraj Gope vs The State Of Jharkhand
2022 Latest Caselaw 594 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Criminal Revision No.380 of 2020
                                    ----

Suraj Gope                                      ....     ....     Petitioner
                                   Versus
1. The State of Jharkhand
2. Ritu Behera @ Ritu Gope                      ....     ....     Opposite Parties
                                    ----
         CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
                                    ----
For the Petitioner                       : Mr. Vikash Kumar, Adv.
For the State                            : Mrs. Vandana Bharti, A.P.P.
                                    ----

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.

----

st 05/Dated: 21 February, 2022

1. The instant criminal revision application has been filed against the impugned judgment dated 10.01.2020 passed by the learned Principal Judge, Family Court, Seraikella Kharsawan in Original Maintenance No.34 of 2018 whereby and whereunder the application under Section 125 of the Cr.P.C. filed on behalf of the Opposite Party No.2, has been allowed and the revisionist has been directed to pay Rs.3,500/- per month to the opposite party no.2 as maintenance.

2. Having heard the learned counsel for the parties and from perusal of the records, it appears that the marriage is not in dispute. The marriage has been solemnized between the parties on 17.04.2017 at Shitala Mandir, Sakchi, Jamshedpur as per Hindu customs and rites. The wife has alleged harassment due to non-fulfilment of the demand of dowry. The court below has found that the wife has reasonable reason for residing separately from the husband. After interacting with the parties and considering entire parameters, the court below has awarded Rs.3,500/- per month to the opposite party no.2 as maintenance.

3. Considering the materials available on records and quantum of maintenance, this Court does not find any reasonable reason to interfere with the impugned judgment. Accordingly, the present criminal revision application being Criminal Revision No.380 of 2020 stands dismissed.

(Rajesh Kumar, J.)

Amar/-