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Gopal Kumar vs The State Of Jharkhand
2025 Latest Caselaw 7510 Jhar

Citation : 2025 Latest Caselaw 7510 Jhar
Judgement Date : 4 December, 2025

[Cites 0, Cited by 0]

Jharkhand High Court

Gopal Kumar vs The State Of Jharkhand on 4 December, 2025

Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
                                                                             ( 2025:JHHC:36297 )




                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Criminal Revision No. 1184 of 2022
                      Gopal Kumar, aged about 27 years, S/o Vinod Prasad, R/o Village-
                      Ambawatoli, P.O. & P.S. Mahuadanr, District- Latehar (Jharkhand)
                                                                     ... Petitioner
                                            -Versus-
               1.    The State of Jharkhand
               2.    Sandhya Kumari, W/o Gopal Kumar, D/o Vijay Prasad, R/o Block Colony,
                     P.O. & P.S. Chandwa, District- Latehar (Jharkhand)
                                                                     ... Opposite Parties
                                                 -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

For the Petitioner : Mr. Anjani Kumar, Advocate For O.P. No.2 : Mr. Vishnu Prabhakar Pathak, A.P.P.

-----

06/04.12.2025 This petition has been filed against the judgment dated 04.08.2022

passed by the learned Principal Judge, Family Court, Latehar in Original

Maintenance Case No.67/2021.

2. Learned counsel appearing for the petitioner as well as opposite party

no.2 jointly submit that this matter has been settled between the parties.

3. In view of their submission, this petition is disposed of.

(Sanjay Kumar Dwivedi, J.) Dated: 4th December, 2025 Ajay/

 
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