Himanshu Mishra vs The State Of Jharkhand & Anr
2023 Latest Caselaw 3939 Jhar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Revision No.369 of 2022

              Himanshu Mishra                                 .....   ... Petitioner
                                  Versus
        The State of Jharkhand & Anr.                .... .... Opp. Parties
                               --------

CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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        For the Petitioner    : Mr. Abhijeet Kr. Singh, Advocate
        For the State         : None
        For the O.P. No.2     : Mr. Manoj Kumar Sah, Advocate
                              --------
09/12 October, 2023
     th

1. Learned counsel for the petitioner and learned counsel for the O.P. No.2 are present but none appears on behalf of the State.

2. The instant criminal revision has been preferred against the judgment dated 7th January, 2022 passed by the learned Principal Judge, Family Court, Godda in Original Maintenance Case No.58 of 2013, whereby the petitioner has been directed to pay Rs.7000/- per month to the O.P. No.2 and her daughter, as maintenance.

3. Admit.

4. The scanned copy of the LCR has already been received.

5. List this case on 2nd November, 2023.

(Subhash Chand, J.) Rohit uploaded