Raghubar Singh @ Raghuber Singh vs The State Of Jharkhand And Others
2023 Latest Caselaw 4081 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cr. Rev. No.10 of 2022
         Raghubar Singh @ Raghuber Singh                 ..... ... Petitioner
                                    Versus
         The State of Jharkhand and others                 .... .... Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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         For the Petitioner                 : Mr. Santosh Kr. Soni, Advocate
         For the State                      : Mrs. Priya Shrestha, Spl. PP
         For the OP                         : None
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07/30.10.2023          Learned counsel for the petitioner and learned Special PP for the
         State are present.

2. No one appears on behalf of the opposite party no.2 and 3.

3. It appears from the record that the dispute between the parties was referred before JHALSA and as per mediation report, the mediation has been unsuccessful.

4. The instant criminal revision has been preferred against the judgment dated 25.11.2021 passed in Original Maintenance Case No. 154 of 2018 by the learned Principal Judge, Family Court, Hazaribag whereby the petitioner has been directed to pay the maintenance amount of Rs.5,000/- per month to the opposite party no.2 and 3.

5. Admit.

6. The office is directed to call for the scanned copy of the lower court records.

7. List for hearing on 11.12.2023.

(Subhash Chand, J.) RKM