Md. Junaid Idrisi @ Md. Junaid vs The State Of Jharkhand
2022 Latest Caselaw 615 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr. Rev. No. 1395 of 2019
             Md. Junaid Idrisi @ Md. Junaid                          ...          ... Petitioner
                                            Versus
             1. The State of Jharkhand
             2. Jinat Kaushar                                        ...           ... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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             For the Petitioner         : none
             For the State              : Mr. Manoj Kumar Mishra, A.P.P.
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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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08/22.02.2022: On repeated calls, nobody appears on behalf of the petitioner.

Order dated 15.02.2022 reads as under:

"None appears for the revisionist.

Counsel for the State is present.

The case is still under defect. Although the case has been filed on 17.10.2019 against the judgment dated 05.02.2019 passed by learned Principal Judge, Family Court, Bokaro in Original Maintenance Case No.42 of 2017 by which application filed under Section 125 Cr.P.C. by the Opp. Party No. 2 has been allowed by directing the revisionist to give Rs.30000/- per month to the wife as maintenance.

Twice time has been granted by the Lawazima Boards and by this Court. Still defects have not been removed. Even impugned judgment has not been brought on record.

Considering the above, as a last chance, list this case in the next week.

It is made clear that if on the next date, the case is not pressed, the same may be dismissed".

In view of the non-appearance of the counsel for the revisionist, present criminal revision stands dismissed.

(Rajesh Kumar, J.)

Ravi/-