Ali Hussain vs The State Of Jharkhand & Ors
2023 Latest Caselaw 2882 Jhar

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Revision No.692 of 2023

        Ali Hussain                                   .....   ... Petitioner
                                  Versus
        The State of Jharkhand & Ors.         .... .... Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner : Mr. Parambir Singh Bajaj, Advocate For the State : Mr. Pankaj Kumar, P.P.

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04/14th August, 2023

1. The present criminal revision has been preferred against the judgment dated 18th May, 2023 passed by the learned Additional Principal Judge, Additional Family Court, Bermo at Tenughat in Original Maintenance Case No.43 of 2020 under Section 125 Cr.P.C., whereby and whereunder the petitioner was directed to pay Rs.3,000/-per month to Opposite Party No.2 and Rs.2,000/- per month to Opposite Party No.3 as maintenance amount from the date of filing of the application.

2. Admit.

3. Issue notice to the Opposite Party Nos.2 and 3 under registered cover with A/D as well as by ordinary process for which requisites etc. must be filed within a period of one week.

4. List this case on 4th September, 2023.

(Subhash Chand, J.) Rohit