Santosh Kumar vs The State Of Jharkhand & Anr. .... .... ...
2024 Latest Caselaw 1414 Jhar

Jharkhand High Court

Santosh Kumar vs The State Of Jharkhand & Anr. .... .... ... on 9 February, 2024

Author: Subhash Chand

Bench: Subhash Chand

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Revision No. 1499 of 2023

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

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For the Petitioner : Mr. Rajesh Kumar Mahtha, Advocate For the State : Mr. P.D. Agarwal, A.P.P.

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th Order No.05 /Dated: 09 February, 2024

1. The defect Nos.9(i) and 9(v), which are in regard to the not filing the typed copy of Annexure No.1. Though, this document medical report, Annexure No.1 is not legible yet learned counsel for the petitioner has submitted that this document has been filed by him for the first time in this Criminal Revision and the same has no bearing in deciding the legality and propriety of the impugned judgment awarding the maintenance amount.

2. In view of the submissions made, the defects as indicated by the office is ignored.

3. Let notice be issued to the opposite party No.2 under registered cover with A/D as well as under ordinary process, for which, requisites etc. must be filed by the petitioner within one week.

4. List this case on 22.03.2024.

(Subhash Chand, J.) Madhav/-