Patna High Court - Orders
Pramod Kumar vs The State Of Bihar on 25 June, 2025
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL REVISION No.51 of 2023
Arising Out of PS. Case No.- Year-0 Thana- District- Gaya
======================================================
PRAMOD KUMAR S/O KESHAV PRASAD R/v- Chakan, Chamandih, P.S.-
Chandauti, District- Gaya At present working as a Loco Pilot (Goods) in the
office of Chief Crew Controller (Electrical), East Central Railway, Dhanbad
(Jharkhand)
... ... Petitioner/s
Versus
1. The State of Bihar
2. ANJANA DEVI W/O PRAMOD KUMAR D/O KRISHNA KUMAR
SHARMA Presently residing at Krishna Engineering Lethe Workshop,
Laheriatola (Bhagirath Marg), P.S.- Kotwali, District- Gaya
3. The Union of India India
... ... Respondent/s
======================================================
with
CRIMINAL REVISION No. 161 of 2023
Arising Out of PS. Case No.- Year-0 Thana- District- Gaya
======================================================
1. SMT. ANJANA DEVI WIFE OF SRI PRAMOD KUMAR (D/O SRI
KRISHNA KUMAR BISHWAKARMA) R/O M/S KRISHNA
ENGINEERING LETHE WORK SHOP, LAHERIA TOLA (BHAGIRATH
MARG), P.S.- KOTWARLI, TOWN AND DISTRICT- GAYA- 823001
(BIHAR) BY PROFESSION HOUSE WIFE
2. MASTER SHASHANK SON OF PRAMOD KUMAR AND ANJANA
DEVI U/G OF THEIR MOTHER ANJANA DEVI, MOTHER AND
GUARDIAN R/O M/S KRISHNA ENGINEERING LETHE WORK SHOP,
LAHERIA TOLA (BHAGIRATH MARG), P.S.- KOTWARLI, TOWN AND
DISTRICT- GAYA- 823001 (BIHAR)
3. MASTER RISHAVE KUMAR @ RISHABH SON OF PRAMOD KUMAR
AND ANJANA DEVI U/G OF THEIR MOTHER ANJANA DEVI,
MOTHER AND GUARDIAN R/O M/S KRISHNA ENGINEERING
LETHE WORK SHOP, LAHERIA TOLA (BHAGIRATH MARG), P.S.-
KOTWARLI, TOWN AND DISTRICT- GAYA- 823001 (BIHAR)
... ... Petitioner/s
Versus
1. The State of Bihar
2. SRI PRAMOD KUMAR SON OF LATE KESHAV PRASAD EMPLOYED
AS LOCO PILOT (GOODS) O/O CHIEF CREW CONTROLLER
(ELECTRICAL) OFFICER, EAST CENTRAL RAILWAY, DHANBAD-
826001 (JHARKHAND) R/O VILLAGE- CHAKAND, CHAMANDIH,
POST- CHAKAND, P.S.- CHANDAUTI THANA, DISTRICT- GAYA
Patna High Court CR. REV. No.51 of 2023(8) dt.25-06-2025
2/2
(BIHAR)
... ... Respondent/s
======================================================
Appearance :
(In CRIMINAL REVISION No. 51 of 2023)
For the Petitioner/s : Mr. Rakesh Kumar Sharma, Advocate
For the Respondent/s : Mr. Ram Bilash Roy Raman, APP
(In CRIMINAL REVISION No. 161 of 2023)
For the Petitioner/s : Mr. Rewti Kant Raman, Advocate
For the Respondent/s : Mr. Md. Anbzarul Haque Sahara, APP
======================================================
CORAM: HONOURABLE MR. JUSTICE BIBEK CHAUDHURI
ORAL ORDER
8 25-06-2025It is pointed out by the learned Counsels for both the parties that in Paragraph No.12 of the order dated 17.06.2025, the amount of maintenance is wrongly written as 'Rs.20,000/-' instead of 'Rs.22,000/-'.
2. In the second line of paragraph No.12 of the aforesaid order the amount of 'Rs.20,000/-' be read as 'Rs.22,000/-'.
3. This order be made part of the order dated 17.06.2025.
(Bibek Chaudhuri, J) mdrashid/-
U T