Citation : 2026 Latest Caselaw 837 Jhar
Judgement Date : 6 February, 2026
IN THE HIGH COURT OF JHARKHAND, RANCHI
Criminal Revision No. 571 of 2023
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1. Lalita Devi @ Meena Devi
2. Khushi @ Bulbul Kumari
3. Emeshwar Kumar Sahu .... Petitioners
-- Versus --
1. The State of Jharkhand
2. Anant Kumar Sahu .... Opposite Parties With Criminal Revision No. 805 of 2023
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Anant Kumar Sahu .... Petitioners
-- Versus --
1. The State of Jharkhand
2. Lalita Devi @ Meena Devi
3. Khushi @ Bulbul Kumari
4. Emeshwar Kumar Sahu .... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner :- Mr. Rajesh Kr. Mahtha, Advocate For the State :- Mr. Subodh Kr. Dubey, Advocate For O.P. No.2 :- Mrs. Pinki Kumari, Advocate
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05/06.02.2026 Learned counsel appearing for the husband submits that he has
come forward with a bank draft of Rs.1 lakh in favour of wife and in the
course of proceeding the said bank draft has been handed to Mr. Rajesh
Kumar Mahtha and Mr. Rajesh Kumar Mahtha will handover the said bank
draft to the wife namely Lalita Devi @ Meena Devi.
2. The matter is arising out of matrimonial dispute and in that
view of the matter the petitioners are being sent for mediation in light of
"Mediation For the Nation Drive 2.0".
--1-- Criminal Revision No. 571 of 2023 with Criminal Revision No. 805 of 2023
3. Since the aforesaid amount has been paid and in that view of
the matter till the mediation the distress warrant shall be kept at
abeyance against the husband namely Anant Kumar Sahu in connection
with Original Maintenance Case No.29 of 2020 pending in the Court of
learned Additional Principal Judge, Additional Family Court, Bermo at
Tenughat.
(Sanjay Kumar Dwivedi, J.) Dated 06.02.2026 Sangam/
--2-- Criminal Revision No. 571 of 2023 with Criminal Revision No. 805 of 2023
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