Abdul Aziz vs The State Of Bihar
2023 Latest Caselaw 1005 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                       CRIMINAL REVISION No.978 of 2019
                 Arising Out of PS. Case No.- Year-0 Thana- District- Bhagalpur
     ======================================================

Abdul Aziz Son Of Sharif Alam @ Maulana Sharif Alam Resident Of Village- Chanda, P.O. Chanda, P.S.- Thakurganty, District- Godda, Jharkhand, At Present Address- H.No. 4928-B/5, Gali No. 4a Gosiya Masjid, East Old Seelampur, East Delhi, Delhi, Pin-110031.

... ... Petitioner/s Versus

1. The State of Bihar.

2. Bibi Noor Jahan Begum Daughter of Late Abdul Jalil Resident of Mohalla-

Hasnabad, P.S.- NathNagar, District- Bhagalpur.

3. Nemat Jahan @ Aksan Daughter of Abdul Aziz and BiBi Noor Jahan Resident of Mohalla- Hasnabad, P.S.- NathNagar, District- Bhagalpur.

4. Jannat Jhan @ Kahkasan Daughter of Abdul AZiz and Bibi Noor Jahan Resident of Mohalla- Hasnabad, P.S.- NathNagar, District- Bhagalpur.

5. Abdul Shakoor Son of Abdul Aziz and BibI Noor Jahan Resident of Mohalla- Hasnabad, P.S.- NathNagar, District- Bhagalpur.

6. Abdul Latif Son of Abdul Aziz and Bibi Noor Jahan Resident of Mohalla-

Hasnabad, P.S.- NathNagar, District- Bhagalpur.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Ashutosh Kumar, Adv. For the Respondent/s : Mr. Bhanu Pratap Singh, APP ====================================================== CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN ORAL JUDGMENT Date : 15-03-2023

Heard learned counsel for the petitioner and learned

counsel for the State.

It is made clear that all together Rs. 11,000/- was

directed to pay to the wife (O.P. No. 2). The date of order is

01.04.2019.

As such, total 3 years have lapsed and total Rs.

3,96,000/- approx are due against petitioner.

Patna High Court CR. REV. No.978 of 2019 dt.15-03-2023

The Principal Judge, Family Court, Bhagalpur is

directed to take steps for realization of the said amount, as well

as, the current amount through the process available under law

i.e. to say issuance of form 18 and 19 of Schedule II of the

Cr.P.C., 1973 within one month from the date of communication

of the order.

Accordingly, the present Cr. Revision Application

stands disposed off.

(Dr. Anshuman, J.) ashishsingh/-

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