Padmini Kapoor @ Lavisa @ Padmini ... vs The State Of Jharkhand
2022 Latest Caselaw 804 Jhar

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      Cr. Revision No. 529 of 2020
                                            ....

Padmini Kapoor @ Lavisa @ Padmini Kapoor @ Lavisha .... Petitioner Versus

1. The State of Jharkhand

2. Dhiraj Kapoor .... Opp. Parties ....

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

For the Petitioner : Mr. Ashish Kumar, Adv.

               For the State                   : Mr. P.D.Agarwal, APP
                                               ....

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

....

06/02.03.2022 Heard learned counsel for the revisionist and learned APP.

This revision application has been filed against the judgment dated 29.01.2020 passed by the learned Principal Judge, Family Court, Ranchi in Original Maintenance Case No.159 of 2019, whereby the husband has been directed to pay maintenance of Rs.20,000/- per month to the wife.

After some argument, learned counsel for the revisionist seeks permission to withdraw the present criminal revision.

Permission is granted.

Accordingly, the present criminal revision stands disposed of giving liberty to the revisionist to work out further remedy in accordance with law.

So far as execution of the impugned judgment is concerned, the court below is directed to proceed the matter as expeditiously as possible.

(Rajesh Kumar, J.) Shahid/