Rajendra Vishwakarma vs The State Of Jharkhand
2022 Latest Caselaw 4428 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr. Revision No. 964 of 2009
            Rajendra Vishwakarma                                  ..... Petitioner
                                          Versus
            1. The State of Jharkhand
            2. Nutan Sharma                                  ..... Opp. Parties
                                          ---------

CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

---------

For the Petitioner : Mr. Jai Shankar Tripathi, Advocate For the Opp. Parties : Ms. Mahua Palit, APP

--------

09/ 04.11.2022 Heard learned counsel for the parties.

2. The instant criminal revision application is directed

against the judgment dated 25th May 2009, passed by learned

Principal Judge, Family Court, Dhanbad, whereby the M.P. Case No.

127 of 2007 filed by the opposite party no.2 has been allowed ex parte

under Section 125 Cr. P.C. and the petitioner was directed to pay a

sum of Rs. 5,000/- (Five thousand) per month to the O.P. No.2-Nutan

Sharma as maintenance since the date of filing of the application

dated 24.04.2007.

3. Mr. Jai Shankar Tripathi, learned counsel for the petitioner

submits that as per his instruction the petitioner was regularly paying

maintenance to the O.P. No.2 till March, 2022. Thereafter, the O.P.

No.2 got married with somebody; thereafter, he stopped paying the

maintenance, as such, upon instruction, learned counsel for the

petitioner does not want to press this application.

4. In view of the aforesaid submission, the instant

application is disposed of as not pressed.

(Deepak Roshan, J.)

Pramanik/