Md. Salim Khan vs Ruhi Khatoon & Anr
2023 Latest Caselaw 4197 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Revision No. 222 of 2023

Md. Salim Khan                                         ..... ......      Petitioner
                                            Versus
Ruhi Khatoon & Anr.                                      .... .... Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner : Mr. Rajesh Bhushan Advocate For the Opp. Party : Mr. Amit Kumar, Advocate

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Order No.06 /Dated: 7th November, 2023 Learned counsel for the petitioner and learned counsel for the State are present.

This Criminal Revision has been preferred against the judgment dated 23.12.2022 passed by the learned Addl. Principal Judge-II, Additional Family Court, Ranchi in Original Maintenance Case No.366 of 2019, whereby the petitioner has been directed to pay maintenance amount of Rs.6000/- per month to the opposite party No.1 and Rs.3000/- per month for opposite party No.2.

Admit.

Office is directed to call for the scanned copy of Lower Court Records.

List this case on 09.01.2024.

(Subhash Chand, J.) Madhav/-