Sunil Kumar vs The State Of Jharkhand
2024 Latest Caselaw 10536 Jhar

Jharkhand High Court

Sunil Kumar vs The State Of Jharkhand on 19 November, 2024

Author: Rajesh Kumar

Bench: Rajesh Kumar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Criminal Revision No.969 of 2024
                                       ----

Sunil Kumar .... .... Petitioner(s) Versus

1. The State of Jharkhand

2. Anju Kumari

3. Sonam Kumari .... .... Opposite Party(s)

----

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

----

For the Petitioner(s) : Ms. Rashmi Kumar, Adv. For the Opposite Party : A.P.P.

----

th 03/Dated: 19 November, 2024

1. The judgment dated 03.03.2023 passed by the learned Principal Judge, Family Court, Koderma in Original Maintenance Case No.40 of 2021 is ex- parte.

2. Issue notice upon Opposite Party Nos.2 & 3, both under speed post as well as ordinary process, for which requisites etc. must be filed within two weeks.

3. The notice will be issued subject to the payment of Rs.30,000/- as goodwill gesture and litigation cost in the Family Court, Koderma and the said money shall be released in favour of the wife (Opposite Party No.2).

4. Office is directed to communicate this order to the Family Court, Koderma.

(Rajesh Kumar, J.) Amar/-

Uploaded