Sanjay Sao vs The State Of Jharkhand
2022 Latest Caselaw 11 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Criminal Revision No.612 of 2019
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Sanjay Sao                                      ....     ....     Petitioner
                                   Versus
1. The State of Jharkhand
2. Pinki Kumari @ Pinki Devi                    ....     ....     Opposite Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Randhir Kumar, Adv. For the State : Mr. Praveen Kr. Appu, 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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rd 06/Dated:03 January, 2022

1. The instant criminal revision application has been filed against the impugned judgment dated 30.08.2018 passed by the learned Principal Judge, Family Court, Koderma in Original Maintenance Case No.73 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.3,000/- per month to the opposite party no.2 and Rs.2,000/- per month each to the minor children as maintenance.

2. It has been submitted by the learned counsel for the revisionist that the other parameters are not in dispute save and except the quantum of maintenance. Further, it has been stated that the wife and the daughters are residing in the matrimonial home and as such the maintenance amount is nothing but extra income to the wife.

3. From perusal of the impugned judgment, it appears that the relationship between the parties is not in dispute. The court below has considered that the husband is running Orchestra Show and considering the same, the quantum of maintenance has been decided.

4. Considering the materials available on records, this Court does not find any reasonable reason to interfere with the impugned judgment. Accordingly, the present criminal revision application being Criminal Revision No.612 of 2019 stands dismissed.

5. In view of the disposal of the present criminal revision, pending I.A., if any, also stands disposed of.

(Rajesh Kumar, J.)

Amar/-