Narayan Kumar Shaw vs The State Of Jharkhand
2024 Latest Caselaw 10036 Jhar

Jharkhand High Court

Narayan Kumar Shaw vs The State Of Jharkhand on 17 October, 2024

Author: Rajesh Kumar

Bench: Rajesh Kumar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Criminal Revision No.1076 of 2024
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Narayan Kumar Shaw, aged about 37 years, S/o Mr. Laxmi Narayan Shaw, Sex-Male, R/o P-78/1A, Unique Park Behala Mantor, P.S.-Parnasree, P.O.- Behala, District-South 24 Pargana, Kolkata-700034 (W.B.) Aadhar No.-3791 8430 5348, Mob No.9831787850. .... .... Petitioner(s) Versus

1. The State of Jharkhand

2. Neha Verma, aged about 32 years, D/o Late Hiralal Verma, Sex-Female, R/o MOhalla Williams Town, Tiwary Chowk Deoghar, P.O. + P.S. - Deoghar, Dist.-Deoghar, Jharkhand, Aadhar No.3302 1822 6865, Mob No.7979778672. .... .... Opposite Party(s)

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner(s) : Mrs. Sonali Bhattacharjee, Adv.

Mr. Aman Kr. Rahul, Adv.

Mr. Anant Vikram, Adv.

For the State                          : Mr. Achinto Sen, A.P.P.
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02/Dated: 17 October, 2024

1.    Heard the parties.

2. The present criminal revision application has been filed against the judgment and order dated 27.02.2024 passed by the learned Principal Judge Family Court, Deoghar in Original Maintenance Case No.100 of 2023 under Section 125 of the Cr.P.C. in which the petitioner was ordered to pay Rs.9,000/- per month to the opposite party no.2 namely Neha Verma as maintenance.

3. From the argument and pleading of the parties, it is evident that the relation of husband and wife between the parties is not in dispute. Only the quantum of maintenance has been challenged on the strength that his income is only Rs.8,000/- per month for that he has produced the salary slip issued by the employer.

4. From the impugned order, it appears that the said salary slip has been thoroughly discussed by the court below and that has been disbelieved and further, after interacting with the parties, the family court has assessed the income of the petitioner around Rs.25,000/- to Rs.30,000/- per month and accordingly, maintenance amount of Rs.9,000/- per month has been given to the wife. There is sufficient ground for residing separately as the husband has raised finger about the conduct of the wife. Thus, the family court has considered the entire material on record.

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

6. In view of above order, there is no requirement of passing any order, so far as the Interlocutory Application being I.A. No.11213 of 2024 filed for condonation of delay of 110 days in preferring the present criminal revision application is concerned. Accordingly, the present interlocutory application stands disposed of.

(Rajesh Kumar, J.) Amar/-

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