Richa Pandey vs Gautam Tiwari
2022 Latest Caselaw 936 Jhar

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      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No.1309 of 2019

       Richa Pandey                                 ......      Petitioner
                                  Versus
       Gautam Tiwari                                ......   Opp. Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Ms. Rishi Bharti, Advocate For the State : Ms. Anuradha Sahay, A.P.P

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

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                   th
07/Dated: 09            March, 2022

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

2. The present revision application has been filed by the wife against the judgment dated 26.07.2019, passed by the court of learned Principal Judge, Family Court, Ranchi in Original Maintenance Case No.05 of 2018, whereby the application filed under Section 125 of the Cr.P.C for grant of maintenance has been rejected.

3. It has been submitted by the learned counsel for the revisionist that the wife has the reasonable reason for not residing with the husband, but the court below has considered the wrong facts and accordingly the wrong finding has been recorded.

4. Having heard learned counsel for the revisionist and on going through the impugned judgment, this Court finds that the court below has considered the entire materials brought on record by the parties. The court below has also made several attempts for mediation and the attitude and statement of the wife has been taken care of. There are various litigation between the parties. After considering the same in details and discussing the same, the court has found that it is the wife who does not want to live with the husband without any reasonable reason.

5. Considering the reasons assigned by the court below, which is based upon the materials, I find no reasonable reason to interfere with the impugned judgment. Accordingly, the present criminal revision application is, hereby, dismissed.

(Rajesh Kumar, J.) Chandan/-