Shamim Ansari vs Gulsan Khatoon
2022 Latest Caselaw 951 Jhar

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      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No.140 of 2020

       Shamim Ansari
       @ Md. Shamim Ansari                          ......        Petitioner
                         Versus

       1.   Gulsan Khatoon
       2.   Sakib Ansari                            ......     Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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       For the Petitioner      : Mr. Kamdeo Pandey, Advocate
       For the O.Ps.           :
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The matter was taken up through Video Conferencing. Learned counsel for the party (s) had no objection with it and submitted that the audio and video qualities are good.

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                 th
06/Dated: 09          March, 2022

1. The present revision application has been filed against the judgment dated 29.11.2019, passed under Section 125 of the Cr.P.C by the court of learned Principal Judge, Family Court, Giridih in Original Maintenance No.150 of 2017, whereby the maintenance amount of Rs.5,000/- (Five thousand) per month in favour of the wife/ O.P. No.02 and Rs.3,000/- (Three thousand) per month in favour of the minor son/ O.P. No.02 has been awarded.

2. After some argument, learned counsel for the revisionist, seeks permission to withdraw the present revision application with a liberty to approach the court below under Section 126/ 127 of the Cr.P.C.

It has been submitted by the learned counsel for the revisionist that during 125 Cr.P.C proceedings in the court below, the revisionist was in custody for some period.

3. In view of the limited submission of the revisionist, the present criminal revision application stands disposed of giving liberty to the revisionist to approach the court below and work out his remedy in accordance with law.

4. Pending interlocutory application, if any, also stands disposed of.

(Rajesh Kumar, J.) Chandan/-