BADRI GOSWAMI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE present interlocutory application has been filed on behalf of the petitioner with the prayer for grant of stay in Cr. Exe. Case No. 75 of 2003 arising out of M. P. Case No. 29 of 2003.

(2.) MR . Sanjay Kumar Sinha. learned counsel for the petitioners submitted that the said prayer has become infructuous on the ground that Cr. Exe. Case No. 75 of 2003 has been dropped against the petitioner by order dated 12.4.2004 as the maintenance amount awarded by the court below has been given to the opposite party No. 2 till that date. In support of that certified copy of the order dated 12.4.2004 passed by the Principal Judge, Family Court, Dhanbad has been produced and kept it on the record.

(3.) THE present interlocutory application has been filed on behalf of the opposite party NO.2 praying therein for direction to the petitioner to pay current maintenance amount as well as arrears to the opposite party NO.2 during the pendency of this Cr. Revision application.