Sanjeet Singh @ Sanjeet Kumar Singh vs The State Of Jharkhand And Others .... ...
2023 Latest Caselaw 4298 Jhar

Jharkhand High Court

Sanjeet Singh @ Sanjeet Kumar Singh vs The State Of Jharkhand And Others .... ... on 28 November, 2023

Author: Subhash Chand

Bench: Subhash Chand

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Rev. No.809 of 2022

        Sanjeet Singh @ Sanjeet Kumar Singh                 .....   ... Petitioner
                                   Versus
        The State of Jharkhand and others                     .... .... Opposite Parties
                                      --------

CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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        For the Petitioner                   : Mr. Sabyasanchi, Advocate
        For the State                        : None
        For the OP No.2 & 3                  : None
                                            --------

07/28.11.2023        Learned counsel for the petitioner is present. No one appears on

behalf of the opposite parties.

2. Service of notice to opposite party no.2 and 3 is sufficient on account of refusal and endorsement made by the post-office on the registered post AD which came back.

3. Instant criminal revision has been preferred against the judgment dated 17.06.2022 in Original Maintenance Case No. 20 of 2019 passed by the learned Principle Judge, Family Court Ranchi whereby the petitioner has been directed to pay the maintenance amount of Rs. 27,000/- to the op no.2 and 3.

4. Admit.

5. Office is directed to call for the scanned copy of LCR.

6. List on 23.01.2024.

(Subhash Chand, J.) RKM