Patna High Court
Ram Ratan Roy vs State Of Bihar & Anr on 20 June, 2016
Author: Anjana Prakash
Bench: Anjana Prakash
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Revision No.297 of 2007
Arising Out of PS.Case No. -0 Year- null Thana -null District- SAMASTIPUR
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Ram Ratan Roy son of late Ram Bhijhawan Roy, resident of village Dudhpura, P.S.
Samastipur (Mufassil), District Samastpur, presently working as Lineman in Bharat
Sanchar Nigam Limited (B.S.N.L.), under the S.D.O. Phones, Laheriasarai, District
Darbhanga
.... .... Petitioner/s
Versus
1. The State of Bihar
2. Pawan Devi wife of not known, wrongly claiming to be the first wife of the
petitioner Ram Ratan Roy, resident of village Chhakan Toli, P.S. Kalyanpur,
District Samastipur
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Kumar Praveen, Advocate
For the Respondent/s : Mr. APP
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CORAM: HONOURABLE JUSTICE SMT. ANJANA PRAKASH
ORAL JUDGMENT
Date: 20-06-2016
The Petitioner seeks revision of the judgment dated
28.12.2006passed by the Principal Judge, Family Court, Samastipur in Maintenance case No.22 of 2001.
On going through the records of the case, I do not find any reason for interference.
The application is dismissed.
(Anjana Prakash, J) Narendra/-
AFR/NAFR NAFR CAV DATE
Uploading Date 23.06.2016 Transmission 23.06.2016 Date