Rinku Kumar Turi vs Babita Devi
2023 Latest Caselaw 2439 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 Cr. Revision No. 1056 of 2018
      Rinku Kumar Turi                            ...... Petitioner
                            Versus
      Babita Devi                                 ...... Opp. Party
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Yogesh Modi, Advocate For the O.P : Mr. Suraj Prakash, Advocate

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th 05/Dated: 24 July, 2023 Learned counsel for the petitioner has submitted today that he will appear in this case and assist this Court on point of legality and propriety of the impugned judgment.

Learned counsel for the O.P. No.2 has submitted that till date nothing has been paid by the petitioner to the opposite party.

Under the circumstances, the learned court below is directed to ascertain the properties of the petitioner and his brother through the concerned Police Station.

The Superintendent of Police, Giridih is also directed to issue necessary direction to the Officer-in-Charge of the concerned Police Station, District-Giridih to ascertain the properties of the petitioner and his family members within four weeks where the petitioner resides and the said report must be submitted by the concerned Officer-in-Charge, District-Giridih before the learned court below i.e. Additional Principal Judge, Family Court, Dhanbad.

Put up this case on 24.08.2023.

Let a copy of this order be sent by FAX in the office of the Superintendent of Police, Giridih.

(Sanjay Prasad, J.) Saket/-