Yudhesh Sandey vs State Of Chhattisgarh
2022 Latest Caselaw 6468 Chatt

                     HIGH COURT OF CHHATTISGARH, BILASPUR
                                           Order Sheet
                                     CRMP No. 1198 of 2022
                          Yudhesh Sandey Versus State Of Chhattisgarh
                               CRMP/676/2022,CRMP/1195/2022




21.10.2022         Ms. Reena Singh, counsel for the petitioners.


                   Ms. Madhunisha Singh, Dy.A.G. for the State / Respondent No.1.

Mr. Vijay Kumar Sahu, counsel for respondent No.2.

As prayed by learned counsel for respondent No.2, two week's time is

granted enabling him to file reply of instant petition as well as I.A. No.1/2022,

application for grant of interim relief/stay.

Heard.

Learned counsel for the petitioners would submit that respondent No.2/

complainant was under treatment for some mental issue after marriage and due

to mental issue her conduct was not appropriate. In this regard, petitioners have

sent complaint to concerned Superintendent of Police, despite that respondent

No.2/complainant has lodged the FIR implicating all the family members of

husband, including father-in-law, two brother-in-laws, mother-in-law and sister-in-

law, hence, interim protection may be granted to the petitioners. In this regard,

learned counsel for petitioners has referred judgment passed by the Hon'ble Apex

Court on 8.2.2022 in the matter of Kahkashan Kausar @ Sonam Vs. The

State of Bihar (CRA No.195/2022).

Today is the first hearing when learned counsel for respondent No.2 has

marked his presence.

In view of above, I do not feel inclined to grant interim protection to the

petitioners.

List the cases after two weeks.

SD/-

(N.K. Chandravanshi) Judge

Ayushi