Manoj Kumar Das vs The State Of Jharkhand
2022 Latest Caselaw 957 Jhar

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      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No.55 of 2021

       Manoj Kumar Das                                 ......        Petitioner
                                  Versus

       1.       The State of Jharkhand
       2.       Seema Dutta @ Seema Das
       3.       Akash Kumar Das                        ......     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 : Ms. Vandana Bharti, 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. It has been submitted by the learned counsel for the revisionist that the impugned judgment dated 18.02.2020, passed under Section 125 of the Cr.P.C by the court of learned Principal Judge, Family Court, Ranchi in Original Maintenance Case No.379 of 2019, is an ex-parte order. The revisionist has not got an opportunity to place his case before the court below. He could not approach this Court within time due to COVID-19 situation.

3. Considering the above facts and the mandate of the Hon'ble Apex Court regarding the limitation, the present criminal revision application is, hereby, disposed of giving liberty to the revisionist to approach the court below under Section 126 of the Cr.P.C. If any such petition is filed, the court below is directed to consider the same in accordance with law.

(Rajesh Kumar, J.) Chandan/-