Shanker Verma @ Shankar Kumar ... vs The State Of Jharkhand
2022 Latest Caselaw 4 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Criminal Revision No.563 of 2019
                                    ----

Shanker Verma @ Shankar Kumar Verma .... .... Petitioner Versus

1. The State of Jharkhand

2. Boby Devi .... .... Opposite Parties

----

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

----

For the Petitioner : Mr. Sanjeev Kumar, Adv. For the State : Mr. Santosh Kr. Shukla, 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.

----

rd 05/Dated:03 January, 2022

1. The instant criminal revision application has been filed against the impugned judgment dated 31.05.2018 passed by the learned Principal Judge, Family Court, Koderma in Original Maintenance Case No.09 of 2017 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.2,000/- per month to the opposite party no.2 and Rs.1,000/- per month to the minor child as maintenance.

2. It has been submitted by the learned counsel for the revisionist that the marriage is not in dispute. Only quantum of maintenance has been disputed making submission that the husband is a labourer and he does not earn sufficient to pay the maintenance amount as awarded by the family court.

3. Having heard the counsel for the revisionist and from perusal of the records, it appears that both the parties had lead evidences and after interacting with the parties and considering the entire parameters, the court below has awarded a meagre amount of Rs.2,000/- per month to the opposite party no.2 and Rs.1,000/- per month to the minor child as maintenance.

4. 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.563 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/-