Ranjan Kumar Jena vs Nisha Kumari ... Opposite Party
2025 Latest Caselaw 6730 Ori

Orissa High Court

Ranjan Kumar Jena vs Nisha Kumari ... Opposite Party on 5 April, 2025

Author: G. Satapathy

Bench: G. Satapathy

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          RPFAM No.55 of 2025
        Ranjan Kumar Jena                      ...         Petitioner
                                              Mr. P. Nayak, Advocate
                                   -versus-
        Nisha Kumari                           ...    Opposite Party


                                CORAM:
                         JUSTICE G. SATAPATHY

                           ORDER(ORAL)

05.04.2025 RPFAM No. 55 of 2025 & I.A. No. 102 of 2025 Order No.

02. 1. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

2. This revision by the petitioner-husband is directed against the impugned judgment dated 27.11.2024 passed by the learned Judge, Family Court, Rourkela in Criminal Proceeding No.27 of 2023 directing the petitioner-husband to pay a sum of Rs.5,000/- per month to OP-wife w.e.f. 03.04.2023 as maintenance in an application U/S.125 of the CrPC.

3. Heard, Mr. Pratik Nayak, learned counsel for the petitioner, who emphatically submits that not only the OP-wife has deserted the petitioner-husband voluntarily, but also the quantum of maintenance is exorbitant and therefore, the impugned order is liable to be interfered with in this revision.

4. In view of the above and looking at the prayer as advanced, this Court right now does not wish to interfere with the impugned order without seeking response of the OP. Hence, Issue notice on admission to the opposite party through Speed Post/Registered Post with AD by fixing a short returnable date. Requisites for issuance of notice to the opposite party shall be filed within three working days.

5. List this matter on 6th May, 2025.

6. As an interim measure, there shall be stay operation of the impugned order subject to condition the petitioner continuing to pay Rs.4,000/- per month to the OP-wife and clearing up 50% of the arrear dues.

(G. Satapathy) Judge

S.Sasmal

Location: High Court of Orissa Date: 07-Apr-2025 11:23:04