Vinay Kumar Gupta vs The State Of Jharkhand
2024 Latest Caselaw 10112 Jhar

Jharkhand High Court

Vinay Kumar Gupta vs The State Of Jharkhand on 22 October, 2024

Author: Rajesh Kumar

Bench: Rajesh Kumar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Criminal Revision No.1120 of 2024
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Vinay Kumar Gupta, aged about 42 years, son of Late Baijnath Sao, resident of Village Tilo, P.O.-Padma, P.S.-Manatu, District - Palamau, Jharkhand.

                                                        ....    ....     Petitioner(s)
                                          Versus
      1. The State of Jharkhand.

2. Mamta Devi, aged about 33 years, wife of Vinay Kumar Gupta, daughter of Naresh Sao.

3. Ragini Kumari, aged about 6 years, Minor daughter of Vinay Kumar Gupta, is represented by her natural guardian/mother i.e. opposite party no.2 (Mamta Devi). Both are residents of Village Hundra, P.O.-Nawada, P.S.-Herhanj, District- Latehar, Jharkhand. .... .... Opposite Party(s)

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner(s) : Mr. Zaid Ahmed, Adv. For the State : Mrs. Ruby Pandey, A.P.P.

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nd 02/Dated: 22 October, 2024

1. The present criminal revision application has been filed against the judgment dated 14.05.2024 passed by the learned Principal Judge, Family Court, Latehar, in Original Maintenance Case No.15 of 2024 whereby the said court has allowed the petition filed under Section 125 of the Cr.P.C. preferred by the O.P. Nos.2 & 3 and directed the petitioner to pay maintenance allowance of Rs.4,000/- per month to his wife and Rs.2,000/- per month to his minor daughter.

2. After some arguments, learned counsel for the petitioner seeks permission to withdraw the present criminal revision with a liberty to approach the court below under Section 127 of the Cr.P.C.

3. Permission is accorded.

4. Accordingly, the present criminal revision application is hereby dismissed as withdrawn with aforesaid liberty.

(Rajesh Kumar, J.) Amar/-

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