Birsai Oraon vs The State Of Jharkhand
2023 Latest Caselaw 4328 Jhar

Jharkhand High Court

Birsai Oraon vs The State Of Jharkhand on 30 November, 2023

Author: Subhash Chand

Bench: Subhash Chand

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Revision No. 446 of 2023
Birsai Oraon                       ....      ...Petitioner
                     -Versus-
1. The State of Jharkhand
2. Sumitra Devi
3. Amita Kumari
4. Namrata Kumari
5. Manprit Oraon                   ....      ... Opp. Parties
                       With
              Cr. Revision No. 1139 of 2023
1. Sumitra Devi
2. Amita Kumari
3. Namrata Kumari
4. Manpreet Oraon                  ....      ... Petitioners
                     -Versus-
1. The State of Jharkhand
2. Birsai Oraon                    ....      ... Opp. Parties
                      ---------

CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

For the Petitioners : Mr. Birat Kumar, Advocate [in Cr. Revision No. 446 of 2023] : Mr. Arbind Kumar Sinha, Advocate [in Cr. Revision No. 1139 of 2023] For the State : Mr. Praful Jojo, A.P.P. [in Cr. Revision No. 446 of 2023] : Mr. Shailesh Kumar Sinha, A.P.P. [in Cr. Revision No. 1139 of 2023] For the O.P.No.2 to 5 : Mr. Arbind Kumar Sinha, Advocate [in Cr. Revision No. 446 of 2023]

---------

Order No. 04/ dated 30.11.2023

The learned Counsel for the petitioner is directed to serve the copy of the petition along with the relevant document to the learned Counsel for the O.P.No. 2 to 5 during the course of the day.

2. The learned Counsel Mr. Birat Kumar on behalf of petitioner

and on behalf of O.P.No.2 to 5, learned Counsel and on behalf of

State, learned A.P.P. are present.

2. The instant Cr. Revision has been preferred against the

Judgment dated 08.02.2023 passed by the learned Principal

Judge, Family Court, Gumla in Original Maintenance Case No. 58

of 2022 whereby the learned court-below had directed the

petitioner to pay the maintenance amount of Rs. 4,000/- per

month to O.P.No.2 and Rs. 2,000/- each to O.P.No. 3, 4 & 5.

The instant Interlocutory Application has been preferred to

condone the delay of 106 days in preferring this Cr. Revision

against the impugned Judgment on the ground that the petitioner

could not arrange the fund to challenge the impugned order by

way of Cr. Revision.

2. The grounds shown is found sufficient.

3. The delay in preferring this Cr. Revision is hereby condoned.

4. I.A.No. 9981 of 2023 is disposed of.

The instant Cr. Revision is on behalf of petitioner on behalf

of petitioners Sumitra Devi, Amita Kumari, Namrata Kumari and

Manpreet Oraon against the Judgment dated 08.02.2023 passed

by the Principal Judge, Family Court, Gumla in Original

Maintenance Case No.58 of 2022 whereby the learned

court-below had directed the O.P.No.2 to pay maintenance

amount of Rs. 4,000/- to petitioner No.1 and Rs. 2,000/- each to

petitioner No. 2 to 4.

2. Admit.

3. Scanned copy of the L.C.R. has already been received.

4. List this Cr. Revision for hearing as per seriatim.

P.K.S                                    (Subhash Chand, J.)