Vikrant Kumar vs The State Of Jharkhand
2025 Latest Caselaw 4174 Jhar

Jharkhand High Court

Vikrant Kumar vs The State Of Jharkhand on 23 June, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Revision No. 423 of 2025
                                     ....

           Vikrant Kumar                               ...... Petitioner
                                Versus
           1. The State of Jharkhand
           2. Mrs. Kumari Priyanka Sharma
           3. Prisha Sharma                            ...... Opp. Parties
                                   -----

CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Mayank Mohit Sinha, Advocate For the State : Mrs. Priya Shrestha, Spl. P. P. For the O. P. No. 2 : None.

......

05/23.06.2025 Learned counsel for the petitioner has submitted that the petitioner is paying Rs. 40,000/- per month regularly to the opposite party no. 2 from March, 2025. It is submitted that the petitioner has filed supplementary affidavit enclosing the Bank Statement of Axis Bank, which belongs to the petitioner.

2. Learned counsel for the petitioner has submitted that while passing the impugned judgment dated 18.03.2025, the learned Court below has not discussed as to whether the interim maintenance amount paid by the petitioner shall be liable to be adjusted or not ?

3. Learned counsel for the petitioner further undertakes to deposit current maintenance amount of Rs. 40,000/- per month regularly to the opposite party no. 2 till the appearance of the opposite party no. 2.

4. Under the circumstances, issue notice to the opposite party no. 2 as to why this Criminal Revision Application be not admitted and/or disposed of at the admission stage itself and for which requisites etc. under registered cover with A/D and ordinary process must be filed within two weeks from today, failing which, this Criminal Revision Application shall stand

dismissed without further reference to the Bench.

5. Call for the scanned copy of the Lower Court Records.

6. Put up this case on 19.08.2025.

7. In the meantime, the petitioner shall regularly pay the current maintenance amount of Rs. 40,000/- per month regularly to the opposite party no. 2 and the opposite party no. 3.

8. Till then, no coercive steps shall be taken against the petitioner.

9. Let a copy of this order be sent to the learned Court below for the needful.

(Sanjay Prasad, J.) Kamlesh/