Citation : 2023 Latest Caselaw 3493 Jhar
Judgement Date : 13 September, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Rev. No.498 of 2023
Zahir Alam ..... ... Petitioner
Versus
Nikhat Praveen .... .... Opposite Party
--------
CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND
------
For the Petitioner : Mr. Lalan Kr. Singh, Advocate
For the State :
--------
04/13.09.2023 Learned counsel for the petitioner is present.
2. This criminal revision has been preferred against the judgment dated 03.03.2023 passed in Maintenance Altercation case No.06 of 2022 wherein the learned court below has dismissed the application under section 126 of Cr.PC.
3. Admit.
4. Issue notice to the opposite party under registered cover with A/D as well as by ordinary process, for which requisites etc. must be filed by the petitioner within one week.
5. Office is directed to call for the scanned copy of the lower court records.
6. List on 05.10.2023.
(Subhash Chand, J.) RKM
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!