Amit Kumar Soni vs The State Of Jharkhand
2025 Latest Caselaw 4127 Jhar

Citation : 2025 Latest Caselaw 4127 Jhar
Judgement Date : 20 June, 2025

Jharkhand High Court

Amit Kumar Soni vs The State Of Jharkhand on 20 June, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI

             Cr. Revision No. 257 of 2025
Amit Kumar Soni                           ......           Petitioner
                      Versus
1.The State of Jharkhand
2.Archana Kumari Soni                 .......              Opp. Parties
                      with
             Cr. Revision No. 1301 of 2023
Archana Kumari Soni                       ......           Petitioner
                      Versus
1.The State of Jharkhand
2. Amit Kumar Soni               ....... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Prashant Kr. Srivastava, Adv. (Cr.Rev 257/25) : Mr. Yogendra Prasad, Adv (Cr.Rev 1301/23) For the State : Mr. Arup Kr. Dey, APP For the O.P. No.2 : Mr. Yogendra Prasad, Advocate (Cr.Rev 257/25) : Mr. Prashant Kr. Srivastava, Adv. (Cr.Rev 1301/23)

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th 04/Dated:20 June, 2025 Heard learned counsel for both the sides.

2. Mr. Yogendra Prasad, learned counsel for the O.P. No.2- Archana Kumar Soni (Cr. Rev. No.257 of 2025) has submitted that what to speak of the order passed in the Maintenance Alteration Case No.21 of 2022, the petitioner-Amit Kumar Soni (Cr. Rev. No.257 of 2025) has not complied with the original order dated 20.06.2018 passed in Original Maintenance Case No.59 of 2016 by which the petitioner-Amit Kumar Soni (Cr. Rev. No.257 of 2025) was directed to pay Rs.5,000/- per month to the O.P. No.2.

3. It appears that the wife-Archana Kumari Soni has filed Cr. Revision No.1301 of 2023 against the O.P. No.2-Amit Kumar Soni (Cr. Revision No.1301 of 2023) for enhancement of amount from Rs.7,000/- per month to Rs.45,000/- per month.

4. It appears that the petitioner-Amit Kumar Soni has filed Cr. Revision No.257 of 2025 by challenging the order dated 19.08.2023 passed by Ms. Sanjeeta Srivastava, learned Additional Principal Judge, Family Court-I, Ranchi in Maintenance Alteration Case No.21 of 2022 (arising out of O.M No.59/2016) by which the petitioner was directed to pay maintenance amount of Rs.7,000/ per month to the O.P. No.2- Archana Kumari Soni (Cr. Rev. No.257 of 2025) from the date of filing of the maintenance case under Section 125 Cr.P.C.

5. It appears from the submission of the O.P. No.2-wife (Cr. Rev. No.257 of 2025) that from June 2022 nothing has been paid.

6. It also reveals from the impugned judgment that the wife- Archana Kumari Soni has asserted that the petitioner-Amit Kumar Soni (Cr. Rev. No.257 of 2025) has performed second marriage with one Nazia and from whom her husband has one son.

7. Under the circumstances, the petitioner-Amit Kumar Soni (Cr. Rev. No.257 of 2025) is directed to pay Rs.75,000/- to the O.P. No.2-Archana Kumari Soni (Cr. Rev. No.257 of 2025) by way of Demand Draft on the next date fixed in this case, failing which, this Court may be compelled to pass coercive order against the husband petitioner-Amit Kumar Soni.

8. Put up this case on 23.07.2025.

(Sanjay Prasad, J.) Saket/-