Citation : 2022 Latest Caselaw 956 Jhar
Judgement Date : 9 March, 2022
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IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No.46 of 2021
Kaleshwar Mahato ...... Petitioner
Versus
1. The State of Jharkhand
2. Jhunia Devi ...... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner : Mr. Suraj Singh, Advocate
For the State : Mr. S. P. Jha, 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 03/Dated: 09 March, 2022
1. Heard learned counsel for the revisionist and learned A.P.P.
2. The present revision application has been filed against the judgment dated 21.12.2020, passed under Section 125 of the Cr.P.C by the court of learned Additional Principal Judge, Additional Family Court, Dhanbad in Original Maintenance No.312 of 2018, whereby the maintenance amount of Rs.3,000/- (Three thousand) per month in favour of the wife/ O.P. No.02 has been awarded.
3. Having heard learned counsel for the parties and on perusal of the impugned judgment, it appears that the revisionist himself has declared as husband of O.P. No.02 in the Ration Card and in other documents. The court below has considered the entire materials brought on record in detail and accordingly the finding of marital relationship has been given. Considering the other factors, a meager amount of Rs.3,000/- per month as maintenance has been awarded in favour of the wife.
4. I do not find any reasonable reason to interfere with the impugned judgment. Accordingly, the present criminal revision application is, hereby, dismissed.
(Rajesh Kumar, J.) Chandan/-
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