Yugal Kishore Singh vs The State Of Jharkhand
2023 Latest Caselaw 2041 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Revision No. 1225 of 2022
        Yugal Kishore Singh                                   --- --- Petitioner
                                         Versus
        1.The State of Jharkhand
        2.Malti Devi                                  --- --- Opposite Parties
                                                .......

CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR For the Petitioner : Mr. Sanjeev Thakur, Advocate For the O.P. No.2 : Mr. Krishna Murari, Advocate For the State : Mr. Praful Jojo, Advocate

06/10.05.2023 Heard learned counsel appearing on behalf of the petitioner and learned counsel appearing on behalf of the opposite party no.2 on I.A. No. 4356 of 2023.

By way of instant interlocutory application, it is prayed by learned counsel appearing on behalf of the petitioner to convert this application into Criminal Miscellaneous Application (Cr.M.P.) under Section 482 of the Cr.P.C. in view of the fact that the order which has been challenged is an interlocutory order for interim maintenance under Section 125 Cr.P.C.

Learned counsel appearing on behalf of the opposite party opposed the contentions raised on behalf of the petitioner by relying upon the rulings of the learned Division Bench of this court passed in First Appeal No. 18 of 2021, judgment dated 18.04.2022.

In view of the submission advanced on behalf of the learned counsel for the parties, petitioner is at liberty to convert the instant criminal revision application in Cr.M.P.

Let this case be posted after fresh stamp reporting before the appropriate Bench. I.A. No. 4356 of 2023 stands disposed of.

(Navneet Kumar, J.)

A.Mohanty