Naziya Parween vs The State Of Jharkhand
2023 Latest Caselaw 4030 Jhar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
          Criminal Revision No. 590 of 2022
1. Naziya Parween
2. Saad Anwar
3. Adiba Khanam                         ....  ...Petitioners
                    Versus
1. The State of Jharkhand
2. Wahid Equbal                         ....  ... Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

For the Petitioner : Mr. Shahid Khan, Advocate For the State : None For the O.P.No.2 : None

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Order No. 06/dated 17.10.2023

Learned Counsel Mr. Shahid Khan on behalf of the

petitioner is present.

2. No one appears on behalf of the State nor on behalf of the

O.P.No.2.

3. Notice of service to O.P.No.2 is deemed sufficient as the

same has been received by the sister of the O.P.No.2.

4. The learned Counsel for the petitioner has submitted that by

way of this Cr. Revision, the impugned Judgment dated

14.03.2022 passed in Original Maintenance Case No. 14 of 2020

by the Addl. Principal Judge, Additional Family Court, Hazaribag

whereby the maintenance application was rejected up to the

extent of the petitioner, has been assailed.

5. Admit.

6. Office is directed to call for the scanned copy of the L.C.R.

7. List on 05.12.2023.

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