Birendra Mishra And Anr vs The State Of Jharkhand And Anr
2022 Latest Caselaw 2929 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Criminal Revision No. 1017 of 2016

Birendra Mishra and Anr.                                      .... . Petitioners
                                    Versus
The State of Jharkhand and Anr.                          ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioners   : Ms. Rishi Bharti, Advocate
For the State         : Mr.Abhay Kumar Tiwari, APP
For OP No. 2          : Ms. Kumari Sugandha, Amicus
                               -------

th Order No. 16 /Dated: 29 July 2022

Ms. Rishi Bharti, the learned counsel for the petitioners has referred to the judgment in "Padmja Sharma v. Ratan Lal Sharma" 2000 (2) Supreme 653 to lay support to her submission regarding enhancement in the maintenance amount.

Ms. Kumari Sugandha, the learned Amicus relies on the judgments in "Vijaya Manohar Arbat Dr. (Mrs.) v. Kashirao Rajaram Sawai & Anr." (1987) 2 SCC 278 and "Smt. Kuni Dei @ Kuni Behadi v. Pabitra Mohan Behadi & Anr." 2013 SCC OnLine Ori 219.

For further consideration, post the matter on 26th August 2022 under the same heading.

(Shree Chandrashekhar, J.) sudhir