Babita Verma & Anr vs The State Of Jharkhand & Anr
2023 Latest Caselaw 964 Jhar

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Cr. Revision No. 1002 of 2007
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Babita Verma & Anr. ..... Petitioners Versus The State of Jharkhand & Anr. ..... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Mr. Raj Nandan Chatterjee, Adv.

Mr. Ram Badan Choudbey, Adv.

For the State : Mr. Shiv Shankar Kumar, APP For the O.P No. : Mr. Kalyan Banerjee, Adv.

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11/Dated: 27th February, 2023 Heard learned counsel for the parties.

2. This revision application is directed against the judgment dated

09.11.2006 passed by learned Principal Judge, Family Court,

Dhanbad, in M.P.Case No. 194 of 2004; whereby the leaned Family

court, Dhanbad has been pleased to direct the O.P. No.2 to pay Rs.

500/- per month to petitioner no.1 and for petitioner no.2 minor

daughter of the petitioner since 18.08.2004 i.e. since the date of

filing of this case.

2. After some argument, learned counsel for the petitioner seeks

permission to withdraw this case and take appropriate remedy under

Code of Criminal Procedure itself.

3. Mr. Kalyan Banerjee, learned counsel for the O.P. No.2 does

not have any serious objection.

4. In view of the aforesaid submission made before this court, the

instant criminal revision application is dismissed with the liberty as

prayed for.

(Deepak Roshan, J.)

Amardeep/