Manish Panjikar vs The State Of Jharkhand
2023 Latest Caselaw 3871 Jhar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
          Criminal Revision No. 639 of 2022
Manish Panjikar                        ....   ... Petitioner
                       Versus
1. The State of Jharkhand
2. Rakhi Jha @ Rakhi Panjikar          ....   ... Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

For the petitioner : Mr. Saibal Kumar Laik, Advocate For the State : None.

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Order No. 05/ dated 10.10.2023

I.A. No. 5685 of 2022

This Interlocutory Application was for condonation of delay

in preferring the Cr. Revision which was initially directed against

the Judgment dated 03.04.2021 passed by the Principal Judge,

Family Court, Dhanbad in Original Maintenance Case No.704 of

2. The learned Counsel for the petitioner has submitted that

subsequently this Cr. Revision was corrected by the petitioner

and it was order dated 07.04.2022 which was being challenged

by the petitioner by way of the instant Cr. Revision and against

the order dated 07.04.2022 this Cr. Revision is within time.

3. In view of the above, he does not want to press the instant

Interlocutory Application.

4. No one appears on behalf of the State.

5. In view of the submissions made and taking into

consideration the material on record, I.A.No.5685 of 2022 is

dismissed being not pressed by the learned Counsel for the

petitioner.

Criminal Revision No. 639 of 2022

The instant Cr. Revision has been preferred against the

Judgment dated 07.04.2022 passed by the learned Principal

Judge, Family Court, Dhanbad in Cr. Misc. Case No. 07 of

2021 wherein the application of the petitioner under Section

126 of Cr.P.C. to set aside the ex parte Judgment of

maintenance dated 03.04.2021 in Original Maintenance Case

No. 704 of 2019 under Section 125 of Cr.P.C. was dismissed.

2. Admit.

3. Notice be issued to O.P.No.2.

4. Requisites for the same be filed within one week under

registered cover with A/D and ordinary process as well.

5. List on 28.11.2023.

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