Md. Rejaul Ansari vs The State Of Jharkhand
2025 Latest Caselaw 5010 Jhar

Jharkhand High Court

Md. Rejaul Ansari vs The State Of Jharkhand on 21 April, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Cr. Revision No. 935 of 2023
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Md. Rejaul Ansari ......Petitioner Versus

1. The State of Jharkhand

2. Ajiran Khatoon ......Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Md. Faruque Ansari, Advocate For the State : Mr. Subodh Kr. Dubey, A.P.P For the O.P No.2 : Ms. Shabana Parween, Advocate

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Order No. 07/ Dated: 21.04.2025 At the outset, learned counsel for the petitioner has submitted that the petitioner is ready to pay 50% of the maintenance amount, as has been directed by the learned Court below vide impugned judgment dated 14.06.2023 within two weeks from today.

2. Learned counsel for the O.P No. 2 raised no objection.

3. Put up this case on 6th May 2025 under the heading "For Admission" at 12:30 P.M.

4. In the meantime, the petitioner is directed to pay Rs. 50,000/- i.e. approx 50% of the arrears of monthly maintenance amount to the O.P No. 2 by way of demand draft before this Court and shall file an affidavit by filing supplementary affidavit before this Court.

5. Let the name of Mr. Subodh Kumar Dubey may appear in the daily cause list instead of Mr. Tapas Roy.

(Sanjay Prasad, J.) Avinash/