Sanjay Tigga vs The State Of Jharkhand
2022 Latest Caselaw 1000 Jhar

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      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No.210 of 2021

       Sanjay Tigga                                 ......        Petitioner

                                  Versus

       1.       The State of Jharkhand
       2.       Joshita Jhony Lakra                 ......   Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Ranjan Kr. Singh, Advocate For the State : Ms. Kumari Rashmi, A.P.P

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04/Dated: 10th March, 2022

1. Heard learned counsel for the revisionist and learned A.P.P.

2. The present revision application has been filed against the judgment dated 28.02.2020, passed under Section 125 of the Cr.P.C by the court of learned Principal Judge, Family Court, Ranchi in Original Maintenance Case No.210 of 2018, whereby the maintenance amount of Rs.7,000/- (Seven thousand) per month has been awarded in favour of the wife/ O.P. No.02.

3. The other factors are not in dispute save and except the quantum of maintenance. It has been submitted by the learned counsel for the revisionist that the income of the husband is very meager and the quantum of maintenance awarded is on higher side.

4. Having heard learned counsel for the parties and on going through the impugned judgment, it appears that the husband is a musician and he takes music classes and also from C.D recording, he earns money. Considering the income of the husband, the quantum of maintenance has been decided.

5. For the reasons assigned by the court below and the materials available on record, I find no reasonable reason to interfere with the impugned judgment. Accordingly, the present criminal revision application is, hereby, dismissed.

(Rajesh Kumar, J.) Chandan/-