Smt. Nisha Devi vs The State Of Jharkhand
2025 Latest Caselaw 5011 Jhar

Jharkhand High Court

Smt. Nisha Devi 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. 982 of 2023
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1. Smt. Nisha Devi

2. Manisha ......Petitioners Versus

1. The State of Jharkhand

2. Sri Anil Ohdar ......Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioners : Mr. J. N Upadhyay, Advocate For the State : Mrs. Ruby Pandey, A.P.P For the O.P No.2 : Mr. Sidhartha Roy, Advocate

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Order No. 12/ Dated: 21.04.2025 It has been informed by the learned counsels that there is arrears of Rs. 5,60,000/- due to the O.P No.2.

2. Learned counsel for both the sides are directed to file affidavit regarding the assets and liabilities of the O.P No.2 in view of the judgment rendered in the case of Rajnesh Versus Neha and Others reported in (2021) 2 SCC 324 within two weeks.

3. Put up this case on 12th June 2025.

4. In the meantime, the O.P No.2 is directed to pay a sum of Rs. 2,00,000/- to the petitioner and her daughter for their survival by way of Demand Draft in the name of the petitioners.

(Sanjay Prasad, J.) Avinash/