Bijay Das vs State Of Jharkhand
2022 Latest Caselaw 954 Jhar

                                   -1-

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No.434 of 2019

       Bijay Das                                    ......           Petitioner
                               Versus

       1.    State of Jharkhand
       2.    Anita Devi                             ......        Opp. Parties
                               ---------

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

---------

For the Petitioner : Mr. Uttam Kumar Das, Advocate For the State : Mr. Suraj Verma, A.P.P

---------

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.

---------

                 th
06/Dated: 09          March, 2022

1. The present revision application has been filed against the judgment dated 11.03.2019, passed under Section 127 of the Cr.P.C by the court of learned Principal Judge, Family Court, Dhanbad in Maintenance Alt. Case No.18 of 2018, whereby the maintenance amount has been enhanced and Rs.12,000/- (Twelve thousand) per month has been awarded in favour of wife/ O.P. No.02.

2. Learned counsel for the revisionist seeks permission to withdraw the present revision application on the instruction of the revisionist.

3. Learned A.P.P has no objection.

4. In view of the submission of the learned counsel for the revisionist, the present criminal revision application stands dismissed as withdrawn.

5. Pending interlocutory application, if any, stands disposed of.

(Rajesh Kumar, J.) Chandan/-