Manoj Kumar Rana vs The State Of Jharkhand
2024 Latest Caselaw 10012 Jhar

Jharkhand High Court

Manoj Kumar Rana vs The State Of Jharkhand on 16 October, 2024

Author: Rajesh Kumar

Bench: Rajesh Kumar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Criminal Revision No.1066 of 2024
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Manoj Kumar Rana, aged about 31 years, Son of Badri Rana, Resident of Village- Kali Manda Niche Tola, Domchanch, P.O.-Domchanch, P.S. Domchanch, District-Koderma .... .... Petitioner

-Versus-

1. The State of Jharkhand

2. Rinki Kumari, W/o Manoj Kumar Rana, D/o Ramchandra Rana, aged about 28 years

3. Avantika Kumari, D/o Manoj Kr. Rana, aged about 1 years O.P No.2 & 3 are R/o Kali Manda Niche Tola, Domchanch, P.O. & P.S. Domchanch, District -Koderma, at present R/o Village Chhath Talab Road, Asnabad, P.O. & P.S. Telaiya, District-Koderma, Jhrakhand

4. Pari Kumari, D/o Manoj Kumar Rana, aged about 10 years,

5. Rachna Kumari, D/o Manoj Kumar Rana, aged about 8 years,

6. Aradhiya Kumari, D/o Manoj Kumar Rana, aged about 5 years, All R/o Kali Manda Niche Tola, Domchanch, P.O & P.S. Domchanch, District Koderma .... .... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Awnish Shankar, Adv.

For the State                     : Mr. Pankaj Kumar, A.P.P.
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              th
02/Dated: 16 October, 2024

1.     Heard the parties.

2. The present criminal revision application has been filed against the judgment dated 29.07.2024 passed by the learned Principal Judge, Family Court, Koderma, in Original Maintenance Case No.28 of 2023, whereby and whereunder, meagre amount of Rs.3,000/- to the wife and Rs.2,000/- per month to the minor daughter as maintenance has been granted.

3. It has been argued by the learned counsel for the revisionist that the aspect of income has not been properly considered and the petitioner/revisionist is not in a position to pay the above amount. For this purpose, he has referred one and other evidence on record.

4. Having heard learned counsel for the parties and from perusal of the record, it appears that the relationship is not in dispute. Further, the wife is unable to maintain herself and the minor daughter is also residing with her mother. Even in the absence of any income, husband is duty bond to maintain his wife and minor daughter. Accordingly, meagre amount of Rs.3,000/- to the wife and Rs.2,000/- per month towards maintenance has been granted.

5. Considering the above fact, I am not inclined to entertain the present criminal revision application. Accordingly, the same is hereby, dismissed.

(Rajesh Kumar, J.)

Raja/-

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2. Criminal Revision No.1066 of 2024