Raushan Bibi vs Jaseem Ansari
2022 Latest Caselaw 806 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Criminal Revision No.559 of 2017
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Raushan Bibi                                  .... .... Petitioner
                               Versus
Jaseem Ansari                                 .... .... Opposite Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Suraj Kumar, Adv. For the O.P. : Mr. Manoj Kr. No.2, Adv.

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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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nd 04/Dated: 02 March, 2022

1. The instant criminal revision application has been filed against the impugned judgment dated 28.02.2017 passed by the learned Principal Judge, Family Court, Garhwa in Original Maintenance Case No.75 of 2016 whereby and whereunder the application under Section 125 of the Cr.P.C. filed on behalf of the revisionist, has been rejected.

2. After some arguments, learned counsel for the revisionist has submitted that both the parties are Muslim and divorce has taken place between them and as such seeks permission to withdraw the present criminal revision application with a liberty to approach the appropriate forum under Muslim Women (Protection of Rights on Marriage) Act, 2019.

3. Counsel for the State has no objection.

4. Permission is accorded.

5. Accordingly, the present criminal revision application being Criminal Revision No.559 of 2017 stands dismissed with aforesaid liberty.

(Rajesh Kumar, J.)

Amar/-