Jharkhand High Court
Markus Murmu vs The State Of Jharkhand on 17 December, 2024
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No.426 of 2024
Markus Murmu, aged about 34 years, son of Simon
Murmu, resident of village - Kalidaspur, P.O. - Pakur, P.S.
- Pakur (M) District - Pakur, State Jharkhand.
...... Petitioner
Versus
1. The State of Jharkhand
2. Premi Promila, aged about 27 years, D/O Matiyas
Murmu.
3. Sanju Murmu, aged about 8 month S/O Premi
Promila.
Both resident of village Choti Alinganj, P.O. Pakur,
P.S. Pakur Town, Dist. Pakur, Jharkhand.
...... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner : Mr. Niraj N. Mishra, Advocate For the State : Mr. Abhay Kr. Tiwari, A.P.P
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th
05/Dated: 17 December, 2024
1. Heard learned counsel for the revisionist.
2. The present criminal revision application has been filed against the judgment dated 21.03.2024, passed by the court of learned Principal Judge, Family Court, Pakur in connection with Original Maintenance Case No.294 of 2023, whereby meager amount of Rs.1,500/- per month, as maintenance, to the wife/ O.P. No.02 and Rs.1,200/- per month to the minor son/ O.P. No.03, has been awarded.
3. It has been submitted by the learned counsel for the revisionist/ husband that the marriage has not been performed as per their rites and customs and further, there is no proof of marriage.
4. Having heard learned counsel for the revisionist and from perusal of record, it appears that there is sufficient evidence that both lived like a husband and wife and this is enough for granting maintenance.
5. In view of the discussion made by the family court, I find no infirmity in the impugned judgment. Accordingly, the present revision application is, hereby, dismissed.
6. Pending interlocutory application, if any, stands disposed of.
(Rajesh Kumar, J.) Chandan/-