Amresh Kumar vs The State Of Jharkhand
2025 Latest Caselaw 2482 Jhar

Jharkhand High Court

Amresh Kumar vs The State Of Jharkhand on 7 February, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 Cr. Revision No. 983 of 2024
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 Amresh Kumar                                  ......Petitioner
                        Versus
 1. The State of Jharkhand
 2. Geeta Kumari
 3. Kuhu Kumari (Minor)                        .......Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner :Mr. Binay Kumar Sahay, Advocate For the State :Mr. Shiv Shankar Kumar, A.P.P

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Order No: 02/ Dated: 07.02.2025 Heard learned counsel for the petitioner as well as learned A.P.P for the State.

2. Learned counsel for the petitioner submitted that the petitioner has deposited Rs. 10,00,000/- by way of demand draft in the name of O.P No. 2 Geeta Kumari in the light of order dated 20.09.2023 passed in A.B.A No. 6436 of 2022 by the Co-ordinate Bench (Hon'ble Mr. Justice Anil Kumar Choudhary) of this Court.

3. It appears from the impugned judgment that the learned Court below has observed that the amount received of Rs. 10,00,000/- shall be adjusted in the arrear of maintenance amount in the light of order dated 20.09.2023 passed in A.B.A No. 6436 of 2022.

4. It appears that the learned Court below has directed for the payment of maintenance amount of Rs. 40,000/- per month to the O.P No. 2 and 3 out of total income of Rs. 80,000/- of the petitioner.

5. Issue notice to the O.P No. 2 in the matter of admission as well as limitation (I.A No. 10946 of 2024) as to why this case be not admitted/disposed of at the time of admission stage itself and

for which, requisites etc. under registered cover with A/D must be filed within two weeks from today, failing which, this Criminal Revision Application shall stand dismissed without further reference to the Bench.

6. Put up this case on 22nd April 2025.

7. If the petitioner further deposits Rs. 1,00,000/- by way of demand draft in the name of O.P No. 2 within fifteen (15) days before the learned Court below, then no coercive steps shall be taken against him.

8. Apart from this, the petitioner is further directed to pay Rs. 20,000/- out of Rs. 40,000/- as directed by the learned Family Court in favour of O.P No. 3 for the present till appearance of O.P No. 2 before this Court. The amount of Rs. 10,00,000/- and Rs. 1,00,000/- shall be adjusted at the time of final hearing of this case.

Photocopy of the demand draft must be produced at the time of argument of this case.

9. Let a copy of this order be sent to the learned Court below by FAX

(Sanjay Prasad, J.) Avinash/