Kanhailal Saw vs The State Of Jharkhand & Ors
2023 Latest Caselaw 2606 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Revision No. 99 of 2023

        Kanhailal Saw                                  .....   ... Petitioner
                                  Versus
        The State of Jharkhand & Ors.              .... .... Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner : Mr. Nawin Kumar, Advocate For the State : Mr. Sardhu Mahto, Advocate

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04/3rd August, 2023

1. This criminal revision has been preferred on behalf of the petitioner against the judgment dated 21st September, 2022 passed by the learned Principal District Judge, Ramgarh in Original Maintenance Case No.31 of 2016, whereby and whereunder the petitioner has been directed to pay the maintenance amount of Rs.10,000/- per month to O.P. No.2 and Rs.5,000/- to O.P. No.5, the unmarried daughter.

2. Mr. Vikash Anand, Advocate has submitted that he has to file Vakalatnama on behalf of the O.P. Nos.2 to 5, therefore, two weeks' time may be granted for the same.

3. The time, as prayed for, is granted.

4. This criminal revision is admitted.

5. Call for the Lower Court Records from the court concerned.

6. List this case for hearing on 24th August, 2023.

(Subhash Chand, J.) Rohit