Prashant Jha (In Person) vs Isha Jha
2025 Latest Caselaw 4227 Chatt

Chattisgarh High Court

Prashant Jha (In Person) vs Isha Jha on 3 September, 2025

KUNAL
DEWANGAN

Digitally
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signed by
KUNAL
DEWANGAN




                  HIGH COURT OF CHHATTISGARH AT BILASPUR

                                   CRR No. 1095 of 2025

                         Prashant Jha (In Person) Versus Isha Jha
                                        Order Sheet


            03/09/2025        Heard Mr. Prashant Jha, applicant in person.

                              Admit

                              The applicant, appearing in person, submits that

                         the orders passed by the learned Family Court on

                         31.07.2025    and   13.03.2025   are   contrary   to   the

                         provisions enshrined under Section 125(3) of the Cr.P.C.

                         read with Section 421 of the Cr.P.C. He further relies

                         upon the judgment of a Co-ordinate Bench of this Court

                         in CRMP No. 1290/2019.

                              In view of the above, let notice be issued to the

                         respondent/non-applicant, namely Isha Jha, through the

usual mode.

The concerned Superintendent of Police is directed

to ensure the presence of the respondent/non-applicant,

either in person or through counsel, before this Court on

the next date of hearing.

Process fee shall be paid within one week.

List the matter again on 10th September, 2025.

The Registrar (Judicial) is directed to communicate

this order to the concerned Superintendent of Police for

necessary information and compliance forthwith.

Sd/-

(Ramesh Sinha) Chief Justice

Kunal