Bablu Paswan vs Anjana Kumari
2022 Latest Caselaw 685 Jhar

Citation : 2022 Latest Caselaw 685 Jhar
Judgement Date : 24 February, 2022

Jharkhand High Court

Bablu Paswan vs Anjana Kumari on 24 February, 2022

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr. Rev. No. 1004 of 2019

                  Bablu Paswan                                      ...           ...    Petitioner
                                              Versus
                  Anjana Kumari                                     ...             ... Opp. Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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              For the Petitioner        : Mr. P.K. Mukhopadhyay, Advocate
              For the O.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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07/24.02.2022: This criminal revision has been filed by the revisionist against the judgment dated 25.03.2019 passed by learned Principal Judge, Family Court, Dhanbad in Maintenance Alt. Case No.38 of 2017 whereby application filed by the Opp. Party under Section 127 Cr.P.C. has been allowed, by directing the revisionist- husband to pay maintenance of Rs.7,000/- per month to Opp. Party from Rs.2500/- per month.

Other factors are not in dispute save and except the quantum of maintenance.

Since the matter has been proceeded ex-parte, the evidence could not be adduced by the revisionist. The husband is an employee of Bokaro Steel Plant and is getting salary of Rs.60,000 to 70,000/- per month. There is 36 days delay in preferring present criminal revision.

At this stage, learned counsel for the revisionist seeks permission to withdraw this criminal revision with a liberty to file petition under Section 127 Cr.P.C. before the court below, as the wife has contracted another marriage.

In view of factual aspect and the prayer of the revisionist, this criminal revision is disposed of with the liberty aforesaid.

If any such petition is filed, the court below is directed to dispose of the same as soon as possible, without being prejudiced by the order of this Court.

Pending I.A. for limitation stands disposed of.

(Rajesh Kumar, J.)

Ravi/-