Patna High Court - Orders
Sunil Kumar Poddar vs State Of Bihar & Anr on 17 June, 2014
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Revision No.368 of 2014
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1. Sunil Kumar Poddar S/o Sri Ramdeo Poddar Resident of Village
Tikapatti, P.S. Tikapatti, District Purnia.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. Arya Kanya Pragya Laxmi D/o Proff. Dr. Rajendra Narayan Arya
Resident of Mohalla Mayawarta Bhawan Jahejghat Road, P.S. Kahalgaon,
District Bhagalpur.
.... .... Respondent/s
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CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
ORAL ORDER
3 17-06-2014The present criminal revision application has been directed against the judgment and order dated 17.02.2012 passed by learned Principal Judge, Family Court, Bhagalpur in Miscellaneous Case No. 59 of 2011, whereby the petitioner being husband of the O.P. No. 2 was directed to make payment of maintenance amount of Rs. 5000/- per month from the date of filing of the maintenance application.
It is submitted by learned counsel for the petitioner that petitioner is ready to reconcile the issue and keep the O.P. No. 2 as wife with full dignity and honour.
Issue notice to O.P. No. 2 in the limitation matter as well as in the present criminal revision application, Patna High Court CR. REV. No.368 of 2014 (3) dt.17-06-2014 2/2 by registered post as well as ordinary process, for which requisites etc must be filed within a period of two weeks.
(Dinesh Kumar Singh, J) Shageer/-
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