Md. Javed Ansari vs Sagufta Parween
2023 Latest Caselaw 1716 Jhar

                                         1           Cr. Revision No.121 of 2023



               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr. Revision No.121 of 2023

        Md. Javed Ansari
        @ Munna @ Munna Ansari               .....            Petitioner
                          Versus
        Sagufta Parween                      ....               Opp. Party

               CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

        For the Petitioner      :       Mr. Sanjay Prasad, Advocate
        For the O.P.            :       Mr. Abhay Kishore, Advocate
                                    -----

4/24.04.2023 Heard learned counsel appearing on behalf of the petitioner.

Learned counsel Abhay Kishore appearing on behalf of OP No.2 submitted that he will file the vakalatnama on behalf of OP No. 2.

2. It has been submitted on behalf of the petitioner that one I.A. No.2942 of 2023 has been filed on behalf of the petitioner with a prayer to condone the delay of 176 days in filing the present criminal revision application.

3. It has been pointed out that the impugned order dated 10th May 2022 has been passed and the petitioner came to know about the same on 15/1/2023 and thereafter he immediately took steps for obtaining the certified copy of the judgment and then he came to the residence of his advocate for filing the criminal revision application and the delay is not intentional and due to circumstances, which was beyond the control of the petitioner and there is no willful default on behalf of the petitioner in filing the criminal application delayed and if the delay is not condoned the petitioner will suffer irreparable loss, accordingly it is prayed that let the delay in filing the criminal revision application be condoned.

4. The purposed learned counsel appearing on behalf of O.P. No. 2 did not raise any objection.

5. Having heard the parties, perused the record of this case.

6. Accordingly the delay in filing the criminal revision application is hereby condoned and the I.A. No.2942 of 2023 gets disposed of.

7. It is jointly submitted that it is a matrimonial dispute regarding the maintenance between the wife and husband and it is urged on behalf of both the parties that let the matter be referred to the mediation center DLSA, Dhanbad.

8. Accordingly the case is referred to the mediation center, DLSA, Dhanbad for resolving the dispute between the parties amicably and both the parties are directed to ensure their presence before the mediation center, DLSA, Dhanbad on 2nd May 2023 at 8:00 AM.

9. Secretary, DLSA, Dhanbad is directed to depute one good mediator to resolve the dispute between the parties amicably through the process of mediation and send the report before this court after mediation.

10. Let a copy of this order be sent to the Mediation Centre, DLSA, Dhanbad for the needful.

11. Let this case be posted after the receipt of the mediation center report of DLSA, Dhanbad on 15th June 2023.

(Navneet Kumar, J.) R.Kumar