Ravi Verma @ Ravi Kumar vs The State Of Jharkhand
2022 Latest Caselaw 4752 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Criminal Revision No.1226 of 2022
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Ravi Verma @ Ravi Kumar ... Petitioner

-Versus-

         1. The State of Jharkhand
         2. Reeta Devi                              ...      Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Jawed Sultan, Advocate For the State : Mrs. Shweta Singh, A.P.P

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Order No.02 Dated 28th November, 2022

Learned counsel for the petitioner is directed to implead the State of Jharkhand as Opposite Party No.1 in this case and serve a copy of this Criminal Revision Application in the office of the learned Advocate General.

Learned counsel for the petitioner has submitted that the petitioner is ready to deposit 50% of the maintenance amount within fifteen (15) days and also deposits of 50% of the current maintenance amount from the next months.

Issue notice upon the Opposite Party No.2 by registered cover with A/D as well as under ordinary process, for which requisites etc., must be filed within a period of one week from today.

Call for the scanned copies of the Lower Court Records from the court concerned.

Accordingly, put up this case on 21.12.2022. Under the circumstances, if the petitioner shall deposit 50% of the maintenance amount within fifteen (15) days and also deposits of 50% of the current maintenance amount from the next month, the operation of the impugned judgment shall remain stayed till 21.12.2022.

(Sanjay Prasad, J.) Raja/-