Manju Devi vs Ramanand Singh
2025 Latest Caselaw 2261 Patna

Patna High Court

Manju Devi vs Ramanand Singh on 18 March, 2025

Author: P. B. Bajanthri

Bench: P. B. Bajanthri, Alok Kumar Sinha

     IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Miscellaneous Appeal No.1361 of 2016
======================================================
Manju Devi W/o Ramanand Singh D/o Bhawnath Singh, resident of village-
Budhua, P.S.- Japla, District- Palamu (Jharkhand).

                                                          ... ... Appellant.
                                     Versus
Ramanand Singh S/o Late Jayshree Singh, resident of Village- Maigra Simri,
P.O. Bara, P.S.- Nabinagar, District- Aurangabad.

                                          ... ... Respondent.
======================================================
Appearance :
For the Appellant     :       Mr. Bhanu Pratap Singh, Advocate.
                              Mr. Bhaskar Shankar, Advocate.
For the Respondent    :       Mr. Sanjeet Kumar Singh, Advocate.
                              Mr. Dhirendra Kumar, Advocate.
                              Mr. Rajesh Kumar, Advocate.
======================================================
CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
        and
        HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
ORAL JUDGMENT

(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 18-03-2025

In the present Miscellaneous Appeal, appellant-Manju

Devi has assailed the order of the Principal Judge, Family Court,

Aurangabad (Bihar), dated 9th of November, 2016 passed in

Matrimonial Case No.62/2012.

2. Respondent-Ramanand Singh has filed Matrimonial

Case No.62/2012 that appellant-Manju Devi has entered into

adultery/married with Sonu Kumar Singh. The Principal Judge,

Family Court, Aurangabad (Bihar) has taken note of pleadings,

evidence and depositions of the respective witnesses and

proceeded to pass Judgment in favour of the respondent-

Patna High Court MA No.1361 of 2016 dt.18-03-2025

Ramanand Singh to the extent of dissolving the marriage among

the respondent-Ramanand Singh with Manju Devi, appellant

herein.

3. Today, learned counsel for the respondent-Ramanand

Singh furnished a copy of the order dated 20 th February, 2023

passed in Criminal Revision No.933 of 2016 filed by the

appellant-Manju Devi in which she has admitted her marriage

with Sonu Kumar Singh, resultantly, Criminal Revision No.933

of 2016 was disposed of as it has become infructuous.

4. In the light of the admitted fact on behalf of the

appellant-Manju Devi, appellant-Manju Devi has not made out a

case so as to interfere with the Judgment dated 9 th of November,

2016 passed in Matrimonial Case No.62/2012 on the file of the

Principal Judge, Family Court, Aurangabad (Bihar).

5. Accordingly, the present Miscellaneous Appeal stands

dismissed.

(P. B. Bajanthri, J)

( Alok Kumar Sinha, J)

P.S./-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          21.03.2025.
Transmission Date       NA