Md. Ashraf Ansari @ Ashraf Ansari vs The State Of Jharkhand
2025 Latest Caselaw 3544 Jhar

Citation : 2025 Latest Caselaw 3544 Jhar
Judgement Date : 27 March, 2025

Jharkhand High Court

Md. Ashraf Ansari @ Ashraf Ansari vs The State Of Jharkhand on 27 March, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI

             Cr. Revision No. 85 of 2018
Md. Ashraf Ansari @ Ashraf Ansari, aged 31 years, Son of
Suleman Ansari, resident of village + P.O-Pachrukhi, P.S-Godda
(M), District-Godda                          ......        Petitioner
                      Versus
1.The State of Jharkhand
2.Rukeya Bibi, Wife of Md. Ashraf Ansari @ Ashraf Ansari,
Daughter of Jahruddin Ansari, presently resides at Village-Pathra
(Mal Tola), P.O-Godda, P.S-Godda, District-Godda.
                                    .......              Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Ranjan Kumar Singh, Advocate For the State : Mr. Shailesh Kr. Sinha, APP

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th 10/Dated:27 March, 2025 It is submitted by the learned counsel for the petitioner that he is not in contact with the petitioner for last several years and has no instruction.

2. It appears from the report sent by Sri Anil Kumar Pandey, learned Principal Judge, Family Court, Godda vide letter no.29 dated 19.03.2025 that the petitioner Md. Ashraf Ansari alias Ashraf Ansari has not deposited any money towards payment of arrears of maintenance amount to Rukeya Bibi-O.P. No.2 till date.

3. It also appears from the office note dated 25.03.2025 that no affidavit has been filed with regard to personal service of notice upon the O.P. No.2.

4. Learned counsel for the petitioner submitted that he could not file the personal service of notice as the petitioner is not in contact with him.

5. It appears from the impugned judgment dated 06.12.2017 passed in Matrimonial/Original Suit No.25 of 2013 that the petitioner has been directed to pay Rs.1,30,271/- in total with

regard to Rs.37,670/ (Articles) + Rs.30,000/ (cash) + Rs.13,000/ (Iddat) + Rs.10,301/ (Dain Mehar) + Rs.39,300/ (Ornaments) in three instalments which is under challenge before this Court.

6. It appears that till date the petitioner has not deposited any amount in the garb of filing Criminal Revision Application before this Court and even the petitioner has not complied with the direction given by the Co-ordinate Bench on 24.11.2021 (Hon'ble Mr. Justice Rajesh Kumar) of this Court with regard to personal service of notice to the O.P. No.2.

7. Thus, Cr. Revision No.85 of 2018 is dismissed for non- prosecution.

8. Let a copy of this order be communicated to the learned Court below.

(Sanjay Prasad, J.) Saket/-