Anshuman Sharma vs The State Of Jharkhand
2022 Latest Caselaw 688 Jhar

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      Cr. Revision No. 616 of 2020
                                            ....

               Anshuman Sharma                                     ....    Petitioner
                                            Versus
              1. The State of Jharkhand
              2. Sathi Bhandari                                    .... Opp. Parties
                                            ....
               CORAM:           HON'BLE MR. JUSTICE RAJESH KUMAR

               For the Petitioner              : Mr. Shekhar Prasad Sinha, Adv.
               For the State                   : APP
               For the O.P. No.2               : Mr. Saibal Kr. Laik, Adv.
                                               ....

The matter was taken up through Video Conferencing. Learned counsel for the revisionist had no objection with it and submitted that the audio and video qualities are good.

....

05/24.02.2022 This revision application has been filed against the judgment dated 18.06.2020 passed by the learned Addl. Principal Judge, Addl. Family Court, Dhanbad in Original Maintenance No.265 of 2018, whereby the petitioner has been directed to pay maintenance of Rs.6,000/- per month to the wife and Rs.4,000/- per month to the minor son.

The revisionist has challenged the impugned judgment stating that the wife has left the matrimonial home without any rhyme and reason and as such she is not entitled for maintenance.

On the other hand, learned counsel for the wife has supported the order of maintenance and submitted that the husband is not ready to keep the wife with him. In fact, the husband has filed a divorce petition against the wife.

Having heard learned counsel for the parties. From perusal of record, it appears that the marriage is not in dispute. The evidence has been brought on behalf of the husband that the marriage has been performed by kidnapping of the husband. Thus, the husband is not happy with the marriage. Further, they have been blessed with one child. Thus, the marriage is not in dispute. Wife earns nothing and as such she is unable to maintain herself and the minor child. The husband is a BSF Personnel and getting salary of Rs.40,000-50,000/- per month.

In view of above fact and considering the quantum of maintenance, this Court finds no reasonable reason to interfere with the judgment of the court below, accordingly, the present criminal revision is, hereby, dismissed.

(Rajesh Kumar, J.)

Shahid/