Awadhesh Kumar Singh vs The State Of Jharkhand & Ors
2023 Latest Caselaw 3936 Jhar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Revision No.127 of 2022

              Awadhesh Kumar Singh                            .....   ... Petitioner
                                  Versus
        The State of Jharkhand & Ors.              .... .... Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner : Mr. C. Mukherjee, Advocate For the State : Mrs. Anuradha Sahay, A.P.P.

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06/12 October, 2023 th

1. Learned counsel for the petitioner and learned A.P.P. for the State are present but none appears on behalf of the O.P. No.2 in spite of service of notice upon her.

2. The instant criminal revision has been preferred against the judgment dated 16th September, 2021 passed by the learned Principal Judge, Family Court, Jamshedpur in O.M. Case No.13 of 2020, whereby the petitioner has been directed to pay the maintenance amount of Rs.9,000/- per month to O.P. No.2 and Rs.5,000/- lump sum to the O.P. No.2 as litigation cost.

3. Admit.

4. The LCR has already been received.

5. List this case on 9th November, 2023.

(Subhash Chand, J.) Rohit uploaded